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 4]

Himachal Pradesh High Court

Kushal Chand vs . State Of Hp & Anr. on 31 May, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Kushal Chand Vs. State of HP & anr.

CWP No.3397 of 2022 .

31.5.2022 Present:- Mr. V.B. Verma,Advocate,for the petitioner.

Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. Advocate General and M/s Vinod Thakur & Shiv Pal Manhans, Addl. AGs & Mr. Yudhvir Singh Thakur , Dy. AG for respondents-State.

Issue notice. Mr. Yudhvir Singh Thakur, learned Dy.

Advocate General accepts notice on behalf of the respondents.

Learned counsel for the petitioner prays for and is granted a day's time to take instructions.

List on 1.6.2022.

( Tarlok Singh Chauhan) Judge [[[ (Chander Bhusan Barowalia) Judge 31st May, 2022 (Guleria) ::: Downloaded on - 31/05/2022 20:13:54 :::CIS