Himachal Pradesh High Court
Nehar Singh & Ors. vs . State Of H.P. & Ors. Alongwith on 30 September, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Nehar Singh & Ors. Vs. State of H.P. & Ors. alongwith connected matter .
CWP Nos.7912 & 8224/2021 & 2916/2022 30.09.2022 Present: Mr. Daleep Singh Kaith, Advocate, for the petitioner(s).
Ms. Ritta Goswami, Additional Advocate General, for the respondents.
CMP No. 13202/2022 By way of instant application, the petitioners have sought permission to withdraw the rejoinder earlier filed by them in the writ petition on the ground that some wrong averments have been made therein. Prayer has been made to grant permission to the petitioners to file fresh rejoinder after incorporating correct averments. Application has not been opposed by the respondents. Hence, the prayer made in the application is allowed. The petitioners are permitted to withdraw the rejoinder earlier filed by them with liberty to file afresh within a period of three weeks. Application stands disposed of.
CWP Nos.7912 & 8224/2021 & 2916/2022 List after three weeks, as prayed for.
Jyotsna Rewal Dua Judge 30th September 2022(Rohit) ::: Downloaded on - 30/09/2022 20:06:29 :::CIS