Himachal Pradesh High Court
Nishi Kant And Others vs . State Of Himachal Pradesh & Anr. on 21 June, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Nishi Kant and others vs. State of Himachal Pradesh & Anr.
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Cr.MMO No.515 of 2022 21.06.2022 Present Mr. H.S.Rana, Advocate, for the petitioners.
Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.1.
Cr.MMO No.515 of 2022 & Cr.MP No.1719 of 2022 r Notice. Mr. Narender Guleria, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1. Separate notice be issued to respondent No.2, returnable within a period of four weeks, on taking steps within one week. Reply, if any, be filed within four weeks.
Cr.MP No.1720 of 2022Allowed. English translation of the documents in issue be filed within a period of four weeks. The application stands disposed of.
(Sandeep Sharma) Judge 21st June, 2022 (shankar) ::: Downloaded on - 21/06/2022 20:06:32 :::CIS