Himachal Pradesh High Court
Manju Sekhri vs . State Of H.P. & Ors. on 31 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Manju Sekhri vs. State of H.P. & Ors.
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CWP No. 7595 of 2022 31.10.2022 Present: Mr. Ajay Sharma, Senior Advocate, with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Additional Advocate Generals, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Issue notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, if any, be filed within a period of four weeks.
List on 28.11.2022.
CMP No. 15068 of 2022No case for grant of interim relief is made out at this stage. Consequently, the application is dismissed.
CMP No. 15069 of 2022The instant application is disposed of with a direction to the applicant to file English translation of Hindi documents before the next date of hearing.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge October 31, 2022 (Vinod) ::: Downloaded on - 31/10/2022 20:34:33 :::CIS