Himachal Pradesh High Court
Laxmi Chand Sharma vs . Union Of India And Others on 19 December, 2023
Laxmi Chand Sharma vs. Union of India and others CWP No.10425/2023 .
19.12.2023 Present: Mr. J.L. Bhardwaj, Senior Advocate with Mr. Sanjay Bhardwaj, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Senior Panel Counsel, for respondents No.1 to 3/Union of India.
of CWP No.10425/2023 Notice. Mr. Shiv Pal Manhans, learned Senior Panel Counsel, appears and waives service of notice on behalf of rt respondents No.1 to 3 and seeks time to file reply. Separate notice be issued to respondent No.4, returnable within three weeks, on taking steps within three days.
List on 11.01.2024. Reply/instructions by the appearing respondents be filed/obtained in the meanwhile.
CMP No.18914/2023Learned counsel for the petitioner states that he is under instructions not to press this application, at this stage.
Accordingly, the instant application is dismissed as not pressed.
The application stands disposed of.
( Bipin C. Negi )
December 19, 2023 (KS) Judge
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