Himachal Pradesh High Court
Rita Devi & Ors. vs . State Of H.P. & Ors. on 2 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Rita Devi & Ors. Vs. State of H.P. & Ors. CWP No. 7654 of 2022 .
02.11.2022 Present: Mr. Devender K. Sharma, Advocate, for the petitioners.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent Nos. 1 to 4- State.
CWP No. 7654 of 2022 Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondent Nos. 1 to 4. Notice be issued for the service of respondent Nos. 5 and 6, returnable for 30.11.2022, on taking steps within one week. Reply/instructions on behalf of the appearing respondents be filed/obtained well before the next date of hearing.
CMP No. 15202 of 2022No case for grant of interim relief is made out at this stage. Consequently, the application is dismissed.
CMP No. 15203 of 2022The instant application is disposed of with a direction to the applicants to file English translation of Hindi documents before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge November 02, 2022 (Vinod) ::: Downloaded on - 02/11/2022 20:39:08 :::CIS