Himachal Pradesh High Court
Sh. Suman Chand Sharma vs . State Of H.P. And Others on 22 May, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Sh. Suman Chand Sharma vs. State of H.P. and others .
Cr.MMO No.501 of 2023 22.05.2023 Present Mr. B.S.Chauhan, Senior Advocate with Mr. Munish Datwalia, Advocate, for the petitioner. Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Rahul Thakur, Mr. Ravi Chauhan and Ms. Avni Kochhar Mehta, Deputy Advocate Generals, for the respondent-State.
Notice. Mr. B.C. Verma, learned Additional Advocate General, appears and waives notice on behalf of respondent No.1- State. He prays for and is granted two weeks' time to file reply.
Separate notice be issued to respondent No.2, returnable for 19.06.2023, on taking steps within a period of one week.
Cr.MP No.1696 of 2023Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. In the meanwhile, it is ordered that till the next date of hearing, petitioner shall not be compelled to come present before the Court below.
Cr.MP No.1697 of 2023Allowed. Translated copy of Annexure P-1, be filed within a period of three weeks. The application stands disposed of.
(Sandeep Sharma) Judge May 22,2023 (shankar) ::: Downloaded on - 22/05/2023 20:33:28 :::CIS