Himachal Pradesh High Court
Bihari Lal Verma vs . State Of H.P. & Ors. on 10 May, 2022
Bench: Sabina, Satyen Vaidya
Bihari Lal Verma vs. State of H.P. & Ors.
.
CWP No.1130 of 2022 10.05.2022 Present: Ms. Mamta Bhatwan, Advocate on behalf of Mr. B.N. Sharma, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4/State.
CMPs No.1875 & 1876 of 2022 Applications are allowed for the reasons stated therein. The applicant-petitioner, at this stage, is exempted from filing the English translated copy of annexure in issue.
However, the same be filed well before the next date of hearing.
CWP No.1130 of 2022 Notice confined to respondents No.1 to 4. Mr. Anil Jaswal, Additional Advocate General, accepts notice on behalf of respondents No.1 to 4 and seeks time to file reply.
List again on 31st August, 2022.
( Sabina )
Judge
( Satyen Vaidya )
May 10, 2022 Judge
(Yashwant)
::: Downloaded on - 11/05/2022 20:06:05 :::CIS