Himachal Pradesh High Court
Dinesh Jain & Another vs . State Of H.P. & Others on 25 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Dinesh Jain & another vs. State of H.P. & others .
Cr.MMO No.156 of 2021 25.02.2022 Present: None for the petitioner.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondent NO.1.
Mr.Anubhav Chopra, Advocate, for respondents NO.2 to 5.
Respondents No.6 and 7 ex parte vide order dated 09.08.2021.
Cr.MMO NO.156 of 2021 & Cr.M.P. No.519 of 2021 Replies on behalf of respondent No.1 stand filed.
Replies on behalf of respondents No.2 to 5 have not been filed.
On request of learned counsel for respondents No.2 to 5, further four weeks' time is granted to file replies. Rejoinder(s) thereto, be filed within three weeks thereafter.
List for consideration after seven weeks.
(Vivek Singh Thakur) Judge February 25, 2022 (Purohit) ::: Downloaded on - 26/02/2022 20:11:21 :::CIS