Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Asha Devi vs . Additional Deputy Commissioner on 29 March, 2022

Bench: Sabina, Satyen Vaidya

Asha Devi vs. Additional Deputy Commissioner and others .

CWP No.1801 of 2022 29.03.2022 Present: Mr. Sanjay Jaswal, Advocate, for the petitioner.

Mr. Ashwani K. Sharma, Additional Advocate General, for respondent No.1/State.

CWP No.1801/2022 & CMP No.3242/2022 Notice. Mr. Ashwani K. Sharma, learned Additional Advocate General, accepts notice on behalf of respondent No.1, and seeks time to file reply.

Let notice be issued to respondents No.2 to 13 for 28.7.2022, on taking steps within a week.

In the meanwhile, parties are directed to maintain status quo with regard to possession over the property in dispute.

For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the English translated copies of the documents in issue. However, the same be filed within four weeks.

                                                                     ( Sabina )
                                                                       Judge



                                                               ( Satyen Vaidya )
                 March 29, 2022 (KS)                                 Judge




                                                       ::: Downloaded on - 29/03/2022 20:16:30 :::CIS