Himachal Pradesh High Court
Vinay Kumar vs . State Of H.P. & Another. on 10 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vinay Kumar Vs. State of H.P. & another.
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Ex. Petition No. 12 of 2022 10.3.2022 Present: Mr.Naresh Kumar Verma, Advocate, for the petitioner.
Ms.Rameeta Rahi, Additional Advocate General, for respondents No. 1 and 3.
Ms.Suchitra Sen, Advocate, for respondent No. 2.
CMP-T No. 47 of 2022 Delay in re-filing the petition is condoned for the reasons stated in the application. The application stands disposed of.
Ex. Petition No. 12 of 2022 Notice. Ms.Rameeta Rahi, Additional Advocate general waives service and accepts notice on behalf of respondents No. 1 and 3 and Ms.Suchitra Sen, Advocate, waives service and accepts notice on behalf of respondent No.
2. They seek three week's time to file response/compliance affidavit. Be filed within three weeks.
List alongwith Ex. Petition No. 8 of 2022.
CMP-T No. 46 of 2022Learned counsel for the petitioner does not press this application at this stage. Accordingly, the same is dismissed as not pressed with liberty to file afresh, if occasion arises to do so.
Application stands disposed of.
(Vivek Singh Thakur), Judge.
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