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Himachal Pradesh High Court

Parmod Kumar & Anr. vs . Hir Chand on 12 October, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

Parmod Kumar & Anr. vs. Hir Chand .

Cr.MMO No. 674 of 2023 12.10.2023 Present: Mr. K.B. Khajuria, Advocate, for the petitioners.

Mr. Aashish Kumar, Advocate, for the respondent No.1.

Mr. Raj Kumar Negi, Additional Advocate General, for the proposed applicant/respondent of No.2.

Cr.MP No. 3900 of 2023 rt No reply is intended to be filed on behalf of the respondent.

Heard. Having regard to the averments made in the application, which are duly supported with an affidavit of the petitioner, the same is allowed and Sub Divisional Magistrate, Kalpa is ordered to be arrayed as respondent No.2, in the petition.

The application stands disposed of.

Amended memo of parties be placed on record.

Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.2. He prays for and is granted two weeks' time to file reply on his behalf.

As prayed for, list on 08.11.2023.

The Registry is directed to reflect the name of .

office of the Advocate General for respondent No.2 in the cause list henceforth.

                                                (Sushil Kukreja)
      October 12, 2023                               Judge




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