Himachal Pradesh High Court
Shibu Chandrashekhar Kurup vs . State Of H.P & Anr. on 21 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Shibu Chandrashekhar Kurup vs. State of H.P & Anr.
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Cr.MMO No.1100 of 2022 21.11.2022 Present Mr. Bimal Gupta, Senior Advocate with Mr. Varun Thakur, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narender Guleria, Additional Advocate Generals with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No.1.
Cr.MMO No.1100 of 2022 rNotice. Mr. Sudhir Bhatnagar, learned Additional Advocate General, appears and waives notice on behalf of respondent No.1-State. He prays for and is granted four weeks' time to file reply. Separate notice be issued to respondent No.2, returnable for 12.12.2022, on taking steps within one week.
Cr.MP No.3555 of 2022Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the interim, it is order that till the next date of hearing petitioner shall not be compelled to come present before the Court below.
(Sandeep Sharma) Judge 21st November, 2022 (shankar) ::: Downloaded on - 21/11/2022 20:35:43 :::CIS