Himachal Pradesh High Court
Aditya Alias Chootu vs . State Of Hp & Ors. on 3 March, 2022
Bench: Sabina, Satyen Vaidya
Aditya Alias Chootu Vs. State of HP & ors.
.
CWPOA No.2518 of 2020 03.03.2022 Present: None for the petitioner.
Mr. Vikrant Chandel, Deputy Advocate General, for respondents No.1 to 4.
As per office report, notice could not be issued to respondent No.5 as necessary steps were not taken by the petitioner. Let notice be issued to respondent No.5, on doing the needful within two weeks, for 26th May, 2022.
(Sabina) Judge (Satyen Vaidya) Judge March 03, 2022 (ps/vh) ::: Downloaded on - 03/03/2022 20:13:01 :::CIS