Himachal Pradesh High Court
Balvinder Kaur vs State Of H.P. And Others.(Connected ... on 22 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Balvinder Kaur versus State of H.P. and others.(connected matters) CWPOA No7457 of 2019 alongwith CWPOA Nos.317 of .
2019,3112 of 2019,5018 of 2019,6221 of 2019, CWPs No.1644 of 2020,2341 of 2020 and CWP No.3374 of 2020 CWPOA No. 7457 of 2019, 5018 of 2019, 6221 of 2019,CWP No.1644 of 2020 and CWP No.3374 of 2020.
22.02.2022 Present: Mr. Adarsh Kumar Vashista, Advocate, for the petitioners.
CWPOA No.317 of 2019 Mr. Neel Kamal Sharma, Advocate, for the petitioners.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondents/State.
CWPOA No.3112 of 2019 & CWP No.2341 of 2020 Mr. B.C. Negi, Senior Advocate, with Mr. Nitin Thakur, Advocate, for the petitioners.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondents/State.
CWPOA No7457 of 2019 alongwith CWPOA Nos.317 of 2019,3112 of 2019,5018 of 2019,6221 of 2019, CWPs No.1644 of 2020,2341 of 2020 and CWP No.3374 of 2020 Learned Deputy Advocate General seeks further time to supply the list of cases in terms of order passed on previous date.
Accepting his prayer, respondentsState is permitted to file list of cases on or before 1.03.2022.
List for hearing on 10.03.2022.
CMPT No.637 of 2021 in CWPOA No.5018 of 2019 Fresh copy of petition filed with this application is taken on record and be placed immediately after original application but before the documents.
Application stands disposed of.
::: Downloaded on - 23/02/2022 20:11:43 :::CISCMP No.6017 of 2020 in CWP No. 2341 of 2020 This application was filed on 13.1.2020. It has lost its .
relevancy as the matter has already been fixed for final hearing.
Accordingly application stands disposed of.
CMP No.11043 of 2021 in CWP No.1644 of 2020 Fresh copy of petition filed with this application is taken on record and be placed immediately after original application but before the documents.
Application stands disposed of.
CMPT 1360 of 2019 in CWPOA No.3112 of 2019 This application was filed on 24.12.2014. It has lost its relevancy as the matter has already been fixed for final hearing.
Accordingly application stands disposed of.
(Vivek Singh Thakur) Judge February 22, 2022 (veena) ::: Downloaded on - 23/02/2022 20:11:43 :::CIS