Himachal Pradesh High Court
Ravinder Kumar Barwal vs . State Of H.P. & Others. on 5 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ravinder Kumar Barwal vs. State of H.P. & others.
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CWP No. 469 of 2020 alongwith CWOPA No. 4488 of 2020 CWP No. 469 of 2020 5.4.2022 Present: None for the petitioner.
Mr.Raju Ram Rahi, Deputy Advocate General, for respondents-State.
CWPOA No. 4488 of 2020 Mr.Onkar Jairath, Advocate, for the petitioners.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondents-State.
Mr.Onkar Jairath, Advocate submits that main matter stands decided by co-ordinate Bench, i.e. Single Bench No. II and in compliance of order, petitioner could not deposit the costs imposed vide order dated 4.1.2022 and he has further submitted that petitioner intends to seek further time as petitioner has filed LPA against the final judgment.
Mr.Onkar Jairath, Advocate, further submits that he could not file appropriate application for extension of time. He seeks time to file appropriate application.
Mr.Onkar Jairath, Advocate also submits that same Bench, i.e. Single Bench-II is available from Wednesday (6th April, 2022) to Friday (8th April, 2022). It would be appropriate to list the matter before the same Bench.
::: Downloaded on - 05/04/2022 20:17:06 :::CISIn view of above, Registry is directed to list this .
matter before appropriate Bench on 8th April, 2022, as prayed.
(Vivek Singh Thakur), Judge.
5th April, 2022
(Keshav)
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