Himachal Pradesh High Court
Kiran Sharma vs . Dharam Singh & Anr. A/W on 28 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
.
Kiran Sharma Vs. Dharam Singh & Anr. A/w connected matter Cr. Rev. No.167 of 2020 a/w Cr. Rev. No.166 of 2020 28.11.2022 Present: Ms. Leena Guleria, Advocate, for the petitioner(s), in both the petitions.
Mr. H.S. Rangra, Advocate, for respondent No.1. Mr. Sumesh Raj, Mr. Dinesh Thakur, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for respondent No.2 State.
Learned counsel for the petitioner informs the Court that son of the petitioner is presently admitted in Fortis Hospital at Mohali (Punjab) and in view of the matter, hearing of the case be deferred by three weeks. She further submits that an amount of Rs.14,000/ through counsel shall be paid by the petitioner to respondent No.1 today itself. On the request of learned counsel for the petitioner, list on 30.12.2022. Learned counsel for the respondent submits that he has received an amount of Rs.14,000/ from learned counsel for the petitioner.
(Ajay Mohan Goel) Judge November 28, 2022 (Rishi) ::: Downloaded on - 28/11/2022 20:36:03 :::CIS