Himachal Pradesh High Court
Bhavak Parashar vs . State Of Hp & Ors on 15 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Bhavak Parashar Vs. State of HP & Ors CWP No. 1094 of 2022 .
15.05.2023 Present: Mr. Vinod Sharma, Advocate, for the petitioner.
Mr. Sumit Sharma, Deputy Advocate General for the respondents-State.
CMP No. 5394 of 2023 No case for early hearing is made out at present.
However, the applicant shall be at liberty to move afresh after six months. The application stands disposed of.
CWP No. 1094 of 2022 Learned counsel for the petitioner states that last lines of the pages of the writ petition have not been printed completely. This is an inadvertent error, hence, the petitioner be permitted to place on record a complete copy of the petition. After noticing the error in the petition, his p prayer is accepted.
Learned counsel may do the needful within two weeks.
Jyotsna Rewal Dua Judge May 15, 2023 (R.Atal) ::: Downloaded on - 15/05/2023 21:04:28 :::CIS