Himachal Pradesh High Court
Sanjay Chottani vs . State Of H.P. & Anr. on 10 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Sanjay Chottani vs. State of H.P. & anr.
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Cr.MMO No. 467 of 2021 10.03.2022 Present Mr. Rajesh Batra and Mr. Janesh Gupta, Advocates, for the petitioner.
Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur, Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondents/State.
Reply filed on behalf of the respondents is on record.
Learned counsel representing the petitioner prays for and is granted four weeks' time to file rejoinder to the same. Copy of reply, if not already received by learned counsel representing the petitioner, be supplied during the course of the day.
Cr.MP No. 496 of 2022By way of instant application, prayer has been made on behalf of the applicant/petitioner for extension of interim order dated 27.09.2021, whereby, proceedings pending before learned Chief Judicial Magistrate, Una, H.P. in Complaint Case Registration No. Factory Act-03/2020, titled State of Himachal Pradesh through Labour Inspector vs. Shri Martin Roemkens (Occupier) & another were stayed for a period of six months.
For the reasons stated in the application, the same is allowed and order dated 27.09.2021, passed by this Court in Cr.MP No. 1782 of 2021, is extended till next date of hearing.
List on 20.05.2022, on which date matter shall be heard finally.
(Sandeep Sharma) Judge 10th March, 2022 (reena) ::: Downloaded on - 10/03/2022 20:15:18 :::CIS