Himachal Pradesh High Court
Kathu Ram vs . State Of H. P. & Ors. on 1 April, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Kathu Ram vs. State of H. P. & Ors.
CWPOA No. 714 of 2020 .
01.04.2022 Present: Mr. V. D. Khidtta, Advocate, for the petitioner.
Mr. Vinod Thakur, Addl. A.G. with Mr. Bhupender Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for respondents/State.
Notice was issued as far as more than five (5) years back, however, the respondents have not filed the reply.
As a matter of sheer indulgence and by way of last opportunity four weeks' further time is granted to do the needful, failing which erring respondents shall appear before this Court alongwith relevant record on the next date of hearing.
List on 06.05.2022.
CMP(T) No. 164 of 2022 Since, the respondents have not filed the reply, therefore, the application for early hearing is misconceived and is dismissed as such.
(Tarlok Singh
Chauhan)
Judge
April 1, 2022
(sanjeev)
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