Himachal Pradesh High Court
Pal Singh vs . State Of H.P And Others on 5 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Pal Singh vs. State of H.P and others .
Ex. Petition No. 60 of 2022 05.08.2022 Present: Mr. Prashant Sharma, Advocate for the petitioner.
Mr. Kunal Thakur, Dy. A.G for the respondents.
CMP-T No. 760 of 2022 By way of this application, a prayer has been made to attach the property mentioned in para 3 of the application for non-compliance of order passed by this Court.
Learned Deputy Advocate General has submitted that the respondents may be afforded one last opportunity to comply with the order and has stated that he has been instructed by the office concerned that order will be positively complied with within a week.
In view of this matter, indulgence is being shown by this Court for the last time on the persuasive submissions of learned Deputy Advocate General.
List on 26th August, 2022.
August 05, 2022 ( Satyen Vaidya )
(naveen) Judge
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