Himachal Pradesh High Court
State Of H. P. vs . Roshan Lal Sharma & Ors. on 7 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
State of H. P. Vs. Roshan Lal Sharma & Ors.
Cr. A. No. 237 of 2012 07.03.2022 Present: Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl.
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A.Gs. with Mr. Yudhbir Singh Thakur, Dy. A.G., for the appellant.
Mr. Anil Kumar God, Advocate, for respondent No. 1.
Mr. Vivek Sharma, Advocate, for respondents No. 2, 5, 8 and 14.
Ms. Shreya Chauhan, Advocate, for respondents No. 9,11,18,21,23,30 to 33,42,44,51,53,58 and 68.
Mr. Sandeep Chauhan, Advocate, for respondents No. 10, 12, 13 and 20.
Mr. Karan Singh Parmar, Advocate, for respondent No. 15.
Mr. Vinod K. Gupta, Advocate, for respondent No. 22.
Confronted with the report submitted by the Registry, learned Additional Advocate General prays for and is granted four weeks' further time to take necessary steps.
List on 04.04.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge March 7, 2022 (sanjeev) ::: Downloaded on - 07/03/2022 20:18:17 :::CIS