Himachal Pradesh High Court
Krishi Vikas Sangh Kotkhai vs . State Of H.P & Ors. on 18 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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Krishi Vikas Sangh Kotkhai vs. State of H.P & Ors.
CWP No.2297/2022A 18.4.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General, Mr. Bhupinder Thakur, Dy. Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents No.1 to 3. CWP No.2297/2022 & CMP No.4201/2022 Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3. Dasti notice be issued to respondent No.4 returnable for 23rd May, 2022, on taking steps within three days. Besides dasti summons, notice be also issued to respondent No.4 through ordinary process. Reply be filed within four weeks.
List on 23rd May, 2022.
CMP No.4202/2022The application is disposed of with a direction to the applicant to file English translated copies of Hindi documents within a period of four weeks.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 18th April, 2022 (CS) ::: Downloaded on - 18/04/2022 20:06:13 :::CIS