Himachal Pradesh High Court
Mushtaq Ahmed vs . State Of H.P. And Others on 24 July, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Mushtaq Ahmed vs. State of H.P. and others .
CWP No.4709 of 2023 24.07.2023 Present Mr. Vikram Thakur and Mr. Shriyek Sharda, Advocates, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Rahul Thakur, and Mr. Ravi Chauhan, Deputy Advocate Generals, for respondent Nos. 1, 2, 4, 5,6, and 8.
Ms. Parul Negi, Advocate, for respondent Nos. 3, 7 rand 9.
CWP No.4709 of 2023 & CMP No.9105 of 2023 Notice. Mr. Rajan Kahol, learned Additional Advocate General and Ms. Parul Negi, Advocate, appear and waive service of notice on behalf of respondents No. 1, 2, 4, 5, 6 8 and respondents No.3, 7 and 9, respectively. They pray for and are granted three weeks' time to file reply.
Separate notice be issued to respondent No.10, returnable for 25.8.2023, on taking steps within one week.
(Sandeep Sharma) Judge July 24, 2023 (shankar) ::: Downloaded on - 24/07/2023 20:43:44 :::CIS