Swami Raj vs State Of Hp & Ors.
2022 Latest Caselaw 10289 HP

                     Swami Raj       Vs    State of HP & Ors.

                                                     Ex. Pet (T) No.292 of 2021




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02.12.2022   Present:       Mr. Onkar Jairath, Advocate, for the petitioner.

Ms. Ritta Goswami, Additional Advocate General,

for the respondents.

Despite a detailed order having been passed on

11.11.2022, no further instructions in respect of

compliance of the judgment have forth come. Respondent

No.3, who was directed to attend today's hearing, is also not

present. There is no application moved on behalf of

respondent No.3 seeking exemption from appearing in the

Court. Learned Additional Advocate General, has placed on

record instructions dated 01.12.2022, indicating that

respondent No.3 has proceeded on tour to Itanagar w.e.f.

28.11.2022 to 03.12.2022 and that respondent No.3 had

requested respondent No.1 on 16.11.2022 to accord

approval for regularizing services of the petitioner in terms

of the judgment.

In the aforesaid circumstances, let respondents

No.1 and 3 to remain present in the Court on 09.12.2022.

Jyotsna Rewal Dua Judge December 2, 2022 (R.Atal)