LPA/40/2021
2021 Latest Caselaw 2801 HP

LPA No. 40 of 2021

03.05.2021 Present: Mr. Vivek Singh Attri, Advocate, for the appellant.

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Mr. Ashok Sharma, Advocate General with Mr. Adarsh Sharma, Additional Advocate General, for respondents No. 1 to 4.

(Through Video Conferencing)

LPA No. 40 of 2021

Admit.

Issue post admission notice. Mr. Adarsh Sharma,

learned Additional Advocate General, accepts notice for

respondents No. 1 to 4. Issue notice to respondent No. 5

returnable within two weeks, on taking steps within two days.

List after three weeks. Call for the records.

CMP No. 5319 of 2021

Operation of impugned judgment dated

07.04.2021, passed in CWPOA No. 3985 of 2020, by the

learned Single Judge, shall remain stayed during pendency of

the appeal. Accordingly, the application stands disposed of.

Copy dasti.

(L. Narayana Swamy) Chief Justice.

                 May 3, 2021                                             (Anoop Chitkara)
                        (hemlata)                                            Judge.





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