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Himachal Pradesh High Court

Abhishek Mangla & Ors. vs . State Of Hp & Anr. on 31 October, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

Abhishek Mangla & Ors. Vs. State of HP & anr.

Cr. MMO No.1122 of 2023 .

31.10.2023 Present: Mr. Ganesh Barowalia, Advocate, for the petitioners.

Mr. B.N. Sharma, Additional Advocate General for respondent No.1/State. Notice. Mr. B.N. Sharma, learned Additional of Advocate General, accepts notice on behalf of respondent No.1. rt Let notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of three days.

As prayed for, list on 11.12.2023.

Cr.MP No.4050 of 2023 Dismissed, as not pressed at this stage.

The application is disposed of with a direction to the applicants-petitioners to file English translation of the annexures in issue before the next date of hearing.

                                                           ( Sushil Kukreja )
               October 31, 2023                                  Judge
                    (VH)




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