Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6]

Himachal Pradesh High Court

Naresh Awasthi vs . State Of H.P & Ors. on 19 July, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

.

Naresh Awasthi vs. State of H.P & Ors.

CWP No.4091/2022

dA 19.7.2022 Present: Mr. Amit Singh Chandel, Advocate,l for the petitioner.

Mr. Ashwani Sharma, Addl. AG with Mr. Vikrant Chandel, Dy. AG, for the respondents-State.

CMP No.8105/2022

For the reasons as stated in the application, the delay in refiling the petition is condoned. Application stands disposed of.

CWP No.4091/2022

Issue notice. Mr. Vikrant Chandel, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent. Reply/instructions be filed/obtained within one week. List on 26th July, 2022, before the appropriate Bench.

CMP No.8104/2022

The application is disposed of with a direction to the applicant to file English translated copy of Annexure P-2, within a period of four weeks.

( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 19th July, 2022 (CS) ::: Downloaded on - 19/07/2022 20:06:30 :::CIS