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CWP/2899/2020
2021 Latest Caselaw 1204 HP

Citation : 2021 Latest Caselaw 1204 HP
Judgement Date : 23 February, 2021

Himachal Pradesh High Court
CWP/2899/2020 on 23 February, 2021
Bench: Sandeep Sharma

CWP No. 677 of 2019 with CWP's Nos. 63 and 2899 of 2020

.

CWP's Nos. 677 of 2019 and 63 of 2020 23.2.2021 Present: Mr. Jyotirmay Bhatt and Mr. Amar Pratap Singh, Advocates, for the petitioner(s).

Mr. Balram Sharma, Assistant Solicitor General of India, for the respondent-Union of India. Mr. Arvind Sharma and Mr. Sudhir Bhatnagar, Additional Advocates General with Ms. Svaneel

Jaswal, Deputy Advocate General and Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.

CWP No. 2899 of 2020

Mr. Balram Sharma, Assistant Solicitor General of India, for the petitioner.

Mr. Jyotirmay Bhatt and Mr. Amar Pratap Singh, Advocates, for respondent No.1.

Mr. Arvind Sharma and Mr. Sudhir Bhatnagar, Additional Advocates General with Ms. Svaneel Jaswal, Deputy Advocate General and Mr. Sunny

Dhatwalia, Assistant Advocate General, for the respondent-State.

CWP's Nos. 677 of 2019 and 63 of 2020 Disposed of vide separate judgment of even date.

CWP No. 2899 of 2020 This petition is delinked from CWP's Nos. 677 of

2019 and 63 of 2020. Though, the matter was earlier posted for

25.2.2021, on which date, the Collector-cum-Sub Divisional

Magistrate, Dalhousie, was to come present, but since two

petitions stand already disposed of, aforesaid officer need not

remain present in the court.

List for hearing on 6.3.2021.

(Sandeep Sharma) Judge February 23, 2021 (vikrant)

 
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