Himachal Pradesh High Court
Atul Kumar Gupta vs . State Of H.P. Aa on 26 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Atul Kumar Gupta vs. State of H.P. aa Cr.MMO No.679'of 2022 "> 26.07.2022 Present: M/s G.S. Sawhney & Ashok Kumar "Thakur, Advocates, for the petitioner. . "4 néral, for Mr.Hemant Vaid, Additional Advaecate . the respondent-State. oe Cr.MMO No.679 of 2022 ( &4 S Notice. Mr.Hemant vaid Yearned Additional x Advocate General, appears, waives 'and accepts service of notice on behalf of the respondent: tate and seeks time to file reply. Be filed, as prayed, within twa weeks.
List for €onside ation on 12.08.2022 CriM:P.No.2204 of 2022 aS \ NS :
? ¢ "Notice in'the aforesaid terms. \ ON Tilly next date of hearing further proceedings in moplaint (Annexure P-19) pending in the Court of learned peclar judge, District Sirmour at Nahan, H.P., shall be deferred. . Cr.M.P. No.2205 of 2022 & Cr.M.P. No.2206 of 2022 x ~ \ 3 x ° 3 , SY oe Applicant-petitioner is exempted from filing certified copies of Annexures P-1 to P-21 and translated copy of Annexure P-16, at this stage, subject to filing the same within seven days as and when directed to do so.
Applications are allowed and disposed of.
Petitioner is permitted to produce a copy of this order, downloaded from the web-page of the High Court of Himachal Pradesh, before the Court below/authorities concerned, and the said Court/authorities shall not insist for production of a certified copy but if required, may verify passing of order from Website of the High Court.
(Vivek Singh Thakur) Judge July 26, 2022 (Purohit) :: Downloaded on - 26/07/2022 20:03:54 :1:CIS$