Himachal Pradesh High Court
State Of H.P. & Anr. vs . Hari Singh & Anr. on 19 July, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
State of H.P. & Anr. Vs. Hari Singh & Anr.
CWP No.3168 of 2022 .
19.07.2022 Present: Ms. Ritta Goswami, Additional Advocate General, for the petitioners.
The learned Additional Advocate General shall file an additional affidavit, giving particulars of the recovery notices issued, the writ petitions which have been filed in this Court for said writ petitions.
r to quashing the recovery notices, as well as the orders passed in the Stand over for three weeks.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
July 19, 2022 Judge
Mukesh/VS
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