Himachal Pradesh High Court
Vikas Sidhu vs . State Of H.P. & Others on 11 April, 2022
Bench: Vivek Singh Thakur, Satyen Vaidya
Vikas Sidhu vs. State of H.P. & others .
LPA No.181 of 2021 11.04.2022 Present: Mr. Sunil Awasthi, Advocate, for the appellant.
Mr.Ranjan Sharma, Additional Advocate General, for respondents No.1 and 3.
Mr.Tarun K. Sharma, Advocate, for respondent No.2.
Mr.Bhuvnesh Sharma, Advocate, for respondent No.4.
CMP No.15711 of 2021 r No reply is intended to be filed on behalf of respondents No.1 to 3.
Reply on behalf of respondent No.4, stated to have been filed, is not on record. Be taken on record, if in order.
Objection, if any, be removed.
Two weeks' time, as prayed, is granted to file rejoinder to the reply filed on behalf of respondent No.4.
List on 10.05.2022.
LPA No.181 of 2021List for consideration, as prayed, on the date already fixed.
(Vivek Singh Thakur) Judge (Satyen Vaidya) Judge April 11, 2022 (Purohit) ::: Downloaded on - 11/04/2022 20:11:34 :::CIS