Himachal Pradesh High Court
Abhay Kumar & Others vs . State Of H.P. & Others on 27 January, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Abhay Kumar & Others vs. State of H.P. & others CWP No.557 of 2022 .
27.01.2022 Present: Mr. B.N. Misra, Senior Advocate with Ms. Vandana Misra, Advocate, for the petitioners. Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Dinesh Thakur, Additional Advocate General and Mr. Manoj Bagga, Assistant Advocate General, for the respondents/State.
CWP No.557/2022 & CMP No.983/2022 Notice. Mr. Dinesh Thakur, learned Additional Advocate General appears and waives service of notice on behalf of all the respondents. He seeks and is granted three weeks' time to file reply.
List on 2.3.2022. In the meanwhile, petitioners shall not be dispossessed from the property of Mandir Thare-Ka-
Thakurdwara, Tehsil Kasauli, District Solan, H.P. It is clarified that the respondents may continue with the proceedings initiated in pursuance to order dated 6.12.2021 (Annexure P-7) and notice dated 17.1.2022 (Annexure P-8), but no final order shall be passed thereon till the next date.
CMP No.984/2022For the reasons stated in the application, the same is disposed of. The petitioners, at this stage, are exempted from filing the translated/typed copies of documents in issue.
However, the same be filed within a period of four weeks.
( Satyen Vaidya ) January 27, 2022 (KS) Vacation Judge ::: Downloaded on - 31/01/2022 20:11:47 :::CIS