Brij Mohan vs . State Of H.P. & Ors.
2023 Latest Caselaw 10333 HP

Brij Mohan Vs. State of H.P. & Ors.

CWP No.383 of 2022

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26.07.2023 Present: Mr. Pradeep K. Sharma, Advocate, for the petitioner.

Mr. Y.P.S. Dhaulta and Mr. Varun Chandel,

Additional Advocates General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General, for respondents No.1 to 4. Mr. Tara Chand Chauhan, Advocate, for

respondent No.5.

Heard learned Additional Advocate General for

respondents No.1 to 4-State and learned counsel for

respondent No.5.

There seems to be some confusion between the

respondents-State on one side and respondent No.5 on the

other. According to respondent No.5, respondents No.1 to

4-State have not supplied the requisite information sought

for by respondent No.5. This is disputed by learned

Additional Advocate General for the respondents-State. Let

the respondents resolve their confusion regarding the

correct particulars of the petitioner. Learned counsel for

the respondents seek two weeks' time to file compliance

affidavit in terms of judgment dated 10.05.2023.

List on 17.08.2023.

                                                    Jyotsna Rewal Dua
             July 26, 2023                                Judge
                Mukesh