Himachal Pradesh High Court
State Of H.P. & Anr. vs . Ram Krishan Sharma And Anr. on 3 March, 2022
Bench: Sabina, Satyen Vaidya
.
State of H.P. & anr. Vs. Ram Krishan Sharma and anr.
a/w connected matters.
LPA No. 82 of 2021 a/w CWPs No. 118,120,121,123,144,174,175,176,177, 178,179,180,181,182,183,184,185,186,1 87,188,189,191,192,193,194,231,938,93 9,940,941,942,943,944,945,946,947,948 949,950,951 & 952 of 2020 and CMP(M) r No. 366 of 2021.
03.03.2022 Present: Mr. Ashok Sharma, Advocate General with Mr. Vikrant Chandel, Deputy Advocate General, for the appellants in LPA No. 82 of 2021 & for the applicants in CMP(M) No. 366 of 2021 and for the respondents/State, in all the petitions.
Mr. B.S. Chauhan, Sr. Advocate with Mr. Munish Dhatwalia, Advocate, for respondent No. 1, in LPA No. 82 of 2021.
Mr. A. K. Gupta, Advocate, for the petitioner(s) in all the petitions.
Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.2, in LPA No. 82 of 2021 and for the Union of India, in all the petitions.
Mr. Kishore Pundir, Advocate, for the respondent in CMP(M) No. 366 of 2021.
At the request of learned counsel for the parties, list again on 21.04.2022.
( Sabina ) Judge ( Satyen Vaidya ) Judge 3rd March, 2022 (sushma) ::: Downloaded on - 03/03/2022 20:12:46 :::CIS