Himachal Pradesh High Court
Binta Mahajan vs . State Of H.P. on 3 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
Binta Mahajan vs. State of H.P. CWP No. 1816 of 2023 .
03.05.2023 Present: Mr. Jyotirmay Bhatt, Advocate for the petitioners.
Mr. Varun Chandel, learned Additional Advocate General, for the respondents/State.
Mr. Shashi Shirsoo, CGC, for respondent No.6.
CWP No. 1816 of 2023 Reply on behalf of respondents No. 1, 2, 4 and 5, stated to have been filed, is not on record. Be taken on record, if in order.
Rejoinder thereto be filed within one week.
Reply on behalf of respondents No. 3 and 6 be filed within three weeks.
It is expected that during the pendency of the petition, the respondents shall preserve relevant record of electronic gadgets, including CCTV Cameras.
List on 31.05.2023.
CMP No. 3551 of 2023Applicants/petitioners are exempted from filing the typed copy of the annexures, at this stage, subject to filing of the same within seven days, as and when directed to do so.
Application is allowed and disposed of.
( Vivek Singh Thakur) Judge ( Sushil Kukreja ) Judge May 03, 2023 (subhash) ::: Downloaded on - 06/05/2023 20:34:20 :::CIS