Himachal Pradesh High Court
Kewal Krishan vs . State Of Himachal Pradesh & Anr. on 16 September, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Kewal Krishan Vs. State of Himachal Pradesh & Anr.
.
CWP No. 8847 of 2025 16.09.2025 Present: Mr. P.K. Verma, Advocate, vice Mr. K. B. Khajuria, Advocate, for the petitioner. Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, with Mr. Ravi Chauhan, Deputy Advocate General, for the respondents-State. Last opportunity of four weeks, as prayed for, is granted to the respondents to file reply, failing which they shall remain present in Court on the next date of hearing to explain that why cost of present petition be not recovered from the salary of erring officials.
List on 18.11.2025.
September 16, 2025 (Sandeep Sharma),
(Shamsh Tabrez) Judge
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