Himachal Pradesh High Court
Churamani vs . State Of H.P. And Others on 25 July, 2022
Bench: Sabina, Satyen Vaidya
Churamani vs. State of H.P. and others CWP No.6596 of 2021 .
25.07.2022 Present: Ms. Manisha Thamta, Advocate on behalf of Mr. Prashant Chaudhary, Advocate, for the petitioner.
Mr. Kunal Thakur, Deputy Advocate General, for respondent No.1/State.
Learned Deputy Advocate General submits that no reply is required to be filed on behalf of respondent No.1/State.
Service of respondents No.2 and 3 is incomplete as necessary steps were not taken by the counsel for the petitioner.
Learned counsel for the petitioner submits that needful would be done forthwith.
Let notice be issued to respondents No.2 and 3 for 5.9.2022, on taking steps within three days.
( Sabina )
Judge
( Satyen Vaidya )
July 25, 2022 (KS) Judge
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