Himachal Pradesh High Court
Kalpna Devi vs . State Of H.P. & Others. on 30 June, 2022
Bench: Amjad Ahtesham Sayed, Vivek Singh Thakur
Kalpna Devi Vs. State of H.P. & others.
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CWP No. 3422 of 2022 30.6.2022 Present: Mr.Roop Lal Chaudhary, Advocate, for the petitioner.
Mr.Vikas Rathore, Additional Advocate General for the respondents.
CWP No. 3432 of 2022 r Notice.
Mr. Vikas Rathore, Learned Additional Advocate General waives service of notice on behalf of respondents. As prayed, response be filed within three weeks.
Stand over for three weeks.
CMP No. 6713 of 2022 Application is allowed and disposed of with a direction to the petitioner to file translated copies of documents in issue by next date.
(A.A. Sayed) Chief Justice (Vivek Singh Thakur), Judge.
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