Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Himachal Pradesh High Court

Ranvir Singh vs . State Of H.P. & Ors. on 26 April, 2023

Author: Satyen Vaidya

Bench: Satyen Vaidya

Ranvir Singh vs. State of H.P. & Ors.

.

CWPOA No. 1225 of 2019.

26.04.2023 Present: Mr. Raju Ram Rahi, Advocate, for the petitioner.

Mr. B.N. Sharma, Mr. Mohinder Zharaick, Additional Advocates General, and Ms. Ranjana Patial, Deputy Advocate General, for respondents No.1 to 4.

CWPOA No. 1225 of 2019.

Respondent No.5 is still unserved. Let notice be issued to respondent No.5, returnable for 31st May, 2023, on steps being taken within three days.

CMP-T No. 69 of 2023.

Since service of respondent is not complete, no orders can be passed in this application, at this stage. Application stands disposed of accordingly.

(Satyen Vaidya) Judge 26th April, 2023.

(jai) ::: Downloaded on - 26/04/2023 20:43:12 :::CIS