Himachal Pradesh High Court
Gian Chand Patyal vs . State Of Hp & Anr on 9 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
Gian Chand Patyal Vs. State of HP & anr .
CWP No. 7054 of 2022 9.1.2023 Present: Mr. Naresh K. Sharma, Advocate, for the petitioners.
Mr. Yash Wardhan Chauhan, Senior Additional Advocate General with Mr. Y.P.S. Dhaulta, Additional Advocate General and Mr. J.S. Guleria, Dy. Advocate General, for respondentsState.
Learned Additional Advocate General states that he has filed an application seeking extension of time. But the same is not on record.
2. However, taking into consideration the peculiar facts and circumstances of the case, we deem it appropriate to grant eight weeks' time to the respondentsState to comply with the judgment dated 9.11.2022. Ordered accordingly.
3. The compliance report be filed by the next date of hearing. List on 20.3.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge January 9, 2023 (kalpana) ::: Downloaded on - 10/01/2023 20:34:11 :::CIS