Duni Chand vs . State Of H.P. & Ors.
2023 Latest Caselaw 10241 HP

Duni Chand Vs. State of H.P. & Ors.

CWP No.3224 of 2023

.

25.07.2023 Present: Mr. Bhupinder Thakur, Advocate, for the petitioner.

Mr. Y.P.S. Dhaulta, Additional Advocate General

with Mr. Sumit Sharma, Deputy Advocate General, for respondents No.1 to 3, 5 and 6. None for respondent No.4.

Replies on behalf of respondents No.1 to 3, 5 and

6 stand filed. Learned counsel for the petitioner states that

no rejoinder is required to be filed.

Learned counsel for the petitioner submits that

the case of the petitioner is covered under judgment dated

04.07.2023 passed in CWP No.2473 of 2022 (Sh. Salig Ram

Chauhan Versus Himachal Pradesh Horticulture Produce

Marketing and Processing Corporation Ltd and another).

Learned Deputy Advocate General seeks time to go through

the same.

List on 09.08.2023.

                                                     Jyotsna Rewal Dua
             July 25, 2023                                 Judge
                Mukesh