Himachal Pradesh High Court
Mohender Bandhu vs . State Of H.P.& Others on 18 August, 2022
Bench: Sabina, Sushil Kukreja
Mohender Bandhu Vs. State of H.P.& Others .
CWP No.5617 of 2022 18.08.2022 Present: Mr. Aashish Kumar, Advocate, for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 5/State.
CMP No.11288 of 2022 For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing English translated copies of the documents in issue. However, the same be filed within four weeks.
CWP No.5617 of 2022 & CMP No. 11287 of 2022 Notice. Mr. Vikrant Chandel, learned Deputy Advocate General, accepts notice on behalf of respondents No.1 to 5 and seeks time to file reply.
Let notice be issued to respondents No.6 and 7 for 13.10.2022, on taking steps within three days.
Appointment of respondent No.7 shall be subject to the final outcome of the writ petition.
( Sabina ) Judge ( Sushil Kukreja ) August 18, 2022 (ravinder) Judge ::: Downloaded on - 18/08/2022 20:06:18 :::CIS