Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 20]

Himachal Pradesh High Court

Abhishek Rao vs . State Of H.P And on 13 January, 2023

Author: Virender Singh

Bench: Virender Singh

Abhishek Rao vs. State of H.P and .

another.

Cr.MMO No. 66 of 2023 13.01.2023 Present: Mr. R.L. Chaudhary, Advocate for the petitioner.

Mr. J.S. Guleria, Dy. A.G for respondent No.1.

Cr.M.P No. 214 of 2023 r For the reasons stated in the application, the same is allowed and the delay in re-filing the petition, is condoned.

The application stands disposed of.

Cr.MMO No. 66 of 2023 Issue notice. Mr. J.S. Guleria, learned Deputy General appears and waives sevice of notice on behalf of respondent No.1. Notice be issued to respondent No. 2 returnable for 24th March, 2023, on taking steps within a week. Reply on behalf of respondent No.1 be filed in the meanwhile.




             January 13, 2023                     ( Virender Singh )
               (naveen)                                 Judge




                                              ::: Downloaded on - 13/01/2023 20:38:10 :::CIS