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Himachal Pradesh High Court

Dwarka vs . State Of H.P. & Anr. A/W on 19 May, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

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Dwarka vs. State of H.P. & Anr. a/w connected matter.

of 2022 Cr.MMO No.474 of 2021 19.05.2023 Present:

r to Mr. Ashok Kumar, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.

Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for respondent No.2.

Cr.MMO No.256 of 2022 Ms. Kamlesh Kumari, Advocate vice Mr. Amrinder Singh Rana, Advocate, for the petitioner.

Mr. Sidharth Jalta, Deputy Advocate General, for respondent No.1/State.

Mr. Ashok Kumar, Advocate, for respondent No.2.

Learned counsel for the parties jointly state that compromise has taken place between the parties and they have filed a petition for mutual divorce before learned Family Court at Shimla, which is fixed for 19.06.2023.

Therefore, as prayed, list on 30.06.2023.

( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 20/05/2023 21:05:18 :::CIS