Himachal Pradesh High Court
Ajul Kumar vs . State Of H.P. & Ors. on 19 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Ajul Kumar vs. State of H.P. & ors.
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CWP No 6589/202219.9.2022 Present: Mr. N. K. Thakur, Sr. Advocate with Mr. Karan Veer Singh and Ms. Ritu Singh, Advocates, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Addl. A.G., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 & 2.
CWP No. 6589/2022 & 13250/2022 Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondents No. 1 & 2. Issue dasti notice for the service of respondent No.3, returnable for 10.10.2022, on takings steps within two days. In the meanwhile, cancellation order, dated 12.9.2022 (Annexure P-6), if not given effect to, is ordered to be stayed.
CMP No. 13251/2022The application is disposed of with a direction to the petitioner/applicant to file typed copy of Annexure P-2 within a period of two weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 19.9.2022 (pankaj) ::: Downloaded on - 20/09/2022 20:05:44 :::CIS