Himachal Pradesh High Court
Dr. Suresh Chand Attri vs . State Of Himachal Pradesh on 11 October, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Dr. Suresh Chand Attri vs. State of Himachal Pradesh .
Cr.MMO No.338 of 2022 11.10.2022 Present Mr. Tek Chand, Advocate vice counsel for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents.
Reply on behalf of respondent Nos. 1, 4, 5 to 7 stands filed. Learned Additional Advocate General prays for and is granted three weeks' time to file reply on behalf of respondent Nos. 2 and 3, failing which, right to file the same shall stand closed. In the meanwhile, rejoinder, if any, to the reply filed on behalf of respondent Nos. 1, 4, 5 to 7 be also filed, if required and desired.
List thereafter.
(Sandeep Sharma) Judge 11th October, 2022 (shankar) ::: Downloaded on - 11/10/2022 20:03:06 :::CIS