Himachal Pradesh High Court
Gram Panchayat Patta Browry vs . State Of H.P. & Others. on 28 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Gram Panchayat Patta Browry vs. State of H.P. & others.
.
CWP No.6784 of 2022.
28.09.2022. Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr.Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents.
CWP No.6784 of 2022 & CMP No.13618 of 2022.
Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents. Reply be filed within three weeks.
List on 02.11.2022.
In the meanwhile, the parties are directed to maintain status quo.
CMP No.13619 of 2022.
The application is disposed of with a direction to the applicant/petitioner to file translated copies of vernacular documents within a period of four weeks.
CMP No.13620 of 2022.
The application is disposed of with a direction to the applicant/petitioner to file typed copies of all pages of annexures within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 28th September, 2022.
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