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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Avinash Thakur vs . The State Of H.P. & Ors. on 14 March, 2023

Bench: Sabina, Satyen Vaidya

Avinash Thakur vs. The State of H.P. & Ors.

CWP No.9078 of 2022 .

14.03.2023 Present: Ms. Anuja Mehta, Advocate on behalf of Mr. Vishwa Bhushan Sharma, Advocate, for the petitioner.

Mr. Varun Chandel, Additional Advocate General, for respondents No.1 & 2/State.

Mr. Naresh K. Sharma, Advocate, for respondent No.3.

CMP No.18464 of 2022 Application is allowed for the reasons stated therein.

The applicant-petitioner, at this stage, is exempted from filing the English translated copies of Annexures in issue. However, the same be filed within two weeks.

CWP No.9078 of 2022 Notice.

Mr. Varun Chandel, learned Additional Advocate General and Mr. Naresh K. Sharma, learned Standing Counsel, accept notice on behalf of respondents No.1 & 2 and respondent No.3, respectively, and seek time to file reply.

List with CWP No.8838 of 2022.





                                                                  ( Sabina )
                                                             Acting Chief Justice




                                                               ( Satyen Vaidya )
                 March 14, 2023                                    Judge
                        (Yashwant)




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