Himachal Pradesh High Court
Veena Anand vs . State Of H.P. & Another Es, on 1 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
01.11.2022 Veena Anand vs. State of H.P. & another es, Cr.MMO No. noe Present: Mr.B.L. Soni, Advocate, for the petting : Lf Ms.Seema Sharma, Deputy Advocite / Seer, for respondent No.1-State. Cr.MMO No.1012 of 2022" SS Notice. Ms. 'Seema ' Sharm'; Jearned Deputy Advocate x anthseeks time to file status report. Be General, appears, waives arinatcept service of notice on behalf of respondent No.1-Sta filed on or before e neit date f hearing. mA Stic \fetufhable on 20.12.2022, on taking steps within: two days, be iésued to respondent No.2. N NO "CLM. P. No. 3285 of 2022 an Applicant-petitioner is exempted from __ filing Sesion of Hindi documents, at this stage, subject to filing the me within seven days as and when directed to do so. oa Application is allowed and disposed of. (Vivek Singh Thakur) Judge November 1, 2022 (Purohit) :11 Downloaded on - 02/11/2022 20:33:58 ::: cis