Unknown vs Advocate General Waives Service ...
2021 Latest Caselaw 3632 HP

CWP No. 2523 of 2021

05.08.2021 Present:- Mr. Mohit Thakur, Advocate, for the petitioner.

.

Mr. Ashok Sharma, Advocate General with Mr. Vinod

Thakur, Mr. Hemanshu Misra, Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr. Bhupinder Thakur, Deputy Advocate General, for the respondents.

The petitioner in support of his claim has relied upon a

judgment passed by Co-ordinate Bench of this Court in case titled

as K.P. Nayar Vs. State of HP and another, CWP No. 7945 of 2019

decided on 1st September, 2020. However, the said judgment has

been stayed by the Hon'ble Supreme Court.

In such circumstances, issue notice. Learned Deputy

Advocate General waives service of notice on behalf of the

respondent-State. Reply be filed within six weeks.

List on 16.9.2021.

( Tarlok Singh Chauhan) Judge

(Satyen Vaidya)

Judge 5th August, 2021.

(Guleria)