Deepak Singh Patial vs Balwan Chand
2023 Latest Caselaw 9956 HP

Deepak Singh Patial Vs Balwan Chand

COPC No. 131 of 2023

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21.7.2023 Present: Mr. Prince Chauhan,Advocate, for the petitioner.

Mr. R.S. Verma, Advocate, for the respondents.

Learned counsel for the respondents submits that

vide notice dated 19.7.2023, petitioner has been asked to visit the

office of Assistant Registrar (Recruitment), H.P. University

Shimla-5 during 20/21.7.2023.

Learned counsel for the respondents submits that

petitioner has already contacted the concerned authority and he

has been permitted to attend the University on subsequent date

i.e. on 22.7.2023.

Learned counsel for the petitioner submits that due

to prevailing weather condition, petitioner cannot reach on

22.7.2023, therefore, he may be permitted to visit the office

during next week.

Learned counsel for the respondents submits that

petitioner may visit the office on or before 25.7.2023 and

thereafter further steps shall be taken in terms of the judgment

passed by the Court on production of relevant documents by the

petitioner.

Considering the aforesaid submission, as prayed,

matter is adjourned.

For consideration, list on 31.7.2023.

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Name of Mr. R.S. Verma, Advocate, be reflected in

the cause list instead of Mr. Surinder Verma, Advocate.

                                                (Vivek Singh Thakur)
                                                       Judge


    21st July, 2023
       (Guleria)  r           to