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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Gurjant Singh vs . State Of H.P. & Ors. on 1 June, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

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

.

CWP No.2938 of 2022.

01.06.2022. Present: Ms. Rajvinder Sandhu, Advocate, for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Yudhbir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.

Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply, as prayed for, be filed within four weeks.

List on 13.07.2022.

CMP No. 5654 of 2022.

Allowed as prayed for. The applicant/petitioner shall file English translation of Annexure P-5 within a period of four weeks.

The application stands disposed of.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) st 1 June, 2022. Judge (krt) ::: Downloaded on - 01/06/2022 20:08:08 :::CIS