Himachal Pradesh High Court
Tejinder Singh vs . Sonia Pasricha on 9 December, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Tejinder Singh vs. Sonia Pasricha Cr.MP(M) No.2379 of 2022 09.12.2022 Present: Mr. Atul Jhingan and Mr. Dhanjay Singh, Advocates, for the applicant/appellant.
Mr. Bhairav Gupta, Advocate, for the respondent.
Cr.MP(M) No.2379 of 2022 Learned counsel for the respondent submits that he does not intend to file reply to the application and has no objection, in case, leave to file the appeal is granted to the applicant/appellant.
Therefore, in view of the averments made in the application, the same is allowed and applicant/appellant is granted leave to file the appeal.
Application stands disposed of.
Cr. Appeal___________2022 Be Registered.
Admit.
Post Admission Notice. Mr. Bhairav Gupta, learned Advocate accepts service of post admission notice on behalf of the respondent.
List after four weeks. In the meantime, Record of learned court below be also called for.
Cr.MP No._______ of 2022 Be registered.
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At this stage, the application is disposed of with the direction that the applicant shall file the translated copy of evidence within four weeks.
(Sushil Kukreja) Judge 9th December, 2022 (reena) ::: Downloaded on - 09/12/2022 20:37:02 :::CIS