Himachal Pradesh High Court
Desh Raj vs . Hpsebl & Ors. on 1 April, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
CWP No. 1477 of 2023 .
01.04.2023 Present: Mr. Devender K. Sharma, Advocate, for the petitioner.
Mr. Surinder Saklani, Advocate, for respondent Nos.
1 to 3.
Mr. Anup Rattan, Advocate General, with Mr. I.N. Mehta, Mr. Y.W. Chauhan, Senior Additional Advocates General, Mr. Ramakant Sharma, Additional Advocate General, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the proposed respondent- State.
At the oral request of learned counsel for the petitioner, the State of Himachal Pradesh through Secretary (MPP) to the Government of Himachal Pradesh, is ordered to be impleaded as party respondent and shall now figure as respondent No. 6.
Issue notice. Mr. Y.W. Chauhan, Senior Additional Advocate General, appears and waives service of notice on behalf of newly added respondent.
List on 04.04.2023.
Interim order to continue.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge April 01, 2023 (Vinod) ::: Downloaded on - 01/04/2023 20:50:31 :::CIS