Himachal Pradesh High Court
Neelam Dass vs . State Of H.P. & Ors. on 10 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Neelam Dass vs. State of H.P. & ors.
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CWP No. 180/202310.1.2023 Present: Mr. P. S. Goverdhan, Sr. Advocate with Mr. Rakesh Thakur, Advocate, for the petitioners.
Mr. Anup Rattan, A.G. with Mr. Y. P. S. Dhaulta, Addl.A.G., Mr. J. S. Guleria, Dy.A.G. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.
CWP No. 180/2023 & CMP No. 476/2023 Objection raised by the registry is overruled.
Notice. Mr. J. S. Guleria, Deputy Advocate General appears and waives service of notice on behalf of the respondents. Reply/instructions within two days. List on 12.1.2023. In the meanwhile, the parties are directed to maintain status quo as existing on the spot as on the date.
CMP No. 477/2023The application is disposed of with a direction to the applicants to file English translation of documents in question within a period of two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 10.1.2023 (pankaj) ::: Downloaded on - 10/01/2023 20:38:25 :::CIS