Himachal Pradesh High Court
Deepak Mankotia vs . State Of H.P. & Ors. on 30 December, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Deepak Mankotia Vs. State of H.P. & Ors.
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CWP No. 8054/202130.12.2022 Present: Mr. Shubham Singh Guleria, Advocate vice Mr. Vishal Thakur, Advocate, for the non-applicant/petitioner.
Ms. Ritta Goswami, Additional Advocate General with Mr. Ram Lal Thakur, Assistant Advocate General, for respondents No.1 and 2.
Mr. Ajay Thakur, Advocate vice Mr. Athrav Sharma, Advocate, for proposed respondent No.3. CMP No.17856/2022 Mr. Ajay Thakur, learned vice counsel for applicant/proposed respondent No.3 submits that he has instructions to confine the prayer in the application only for early hearing. Learned counsel for the non-
applicant/petitioner has no objection to this prayer.
Looking into the averments made in the application and the submissions canvassed by learned counsel for the parties, the application is allowed and disposed of.
CWP No. 8054/2021List for hearing on 24.03.2023.
Jyotsna Rewal Dua Judge 30th December, 2022(Rohit) ::: Downloaded on - 30/12/2022 20:37:12 :::CIS