Himachal Pradesh High Court
Maj Gen. T.P,S. Bakshi vs . State Of Hp & Ors. on 4 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Maj Gen. T.P,S. Bakshi Vs. State of HP & ors.
CWP No. 4778 of 2012 .
4.11.2022 Present: Mr. Jagan Nath, Advocate, for the petitioner.
Mr. Bhupender Gupta, Sr. Advocate with Ms. Rinki Kashmiri,Advocate, for HIMUDA.
Mr. Dinesh Thakur, Additional Advocates General for the respondent-State.
CMP No. 14173 of 2022 By way of this application, a prayer has been made for early hearing of the petition. In view of the averments made in the application for early hearing is allowed and disposed of.
CWP No. 4778 of 2012 The Court stands informed that the issue in question in the writ petition is under consideration before the Hon'ble Co ordinate Bench, where LPA is pending adjudication in which similar legal and factual matrix is involved and therefore, it will be in the interest of justice this petition is ordered to be listed after the adjudication of the LPA. In this view of the matter, let this case be listed in the Month of March,2023.
(Ajay Mohan Goel) Judge 4th November, 2022 (Guleria) ::: Downloaded on - 05/11/2022 20:33:04 :::CIS