Himachal Pradesh High Court
Shilpa Thakur vs . State Of Hp & Ors on 16 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Shilpa Thakur Vs. State of HP & ors CWP No. 8359 of 2021 16.6.2022 Present: Mr. Naresh Verma, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Rajender Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Y.S. Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondentsState.
Mr. Vishal Singh Thakur, Advocate vice counsel for respondent No. 2.
Mr. Ankit, Advocate vice Mr. Surender Verma, Advocate for newly added respondent.
Response from the Registrar of Patna University has now been received. Response from Sikkim Manipal university had already been received. Now the matter is pending consideration before the H.P.University.
On the oral request of the petitioner, we deem it proper to implead Himachal Pradesh University through its Registrar as partyrespondent. Ordered accordingly. The Registry is directed to carry out necessary corrections in the memo of parties.
Notice. Mr. Ankit, Advocate vice Mr. Surender Verma, Advocate appears and waives service of notice on behalf of respondentH.P. University.
Let the decision taken by the H.P. University be placed on record within two weeks. List on 6.7.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge June 16, 2022 (Kalpana) ::: Downloaded on - 16/06/2022 20:05:53 :::CIS