Himachal Pradesh High Court
Leeladhar vs . State Of Hp And Others on 5 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Leeladhar vs. State of HP and others .
Cr.MMO No. 1308 of 2022 05.04.2023 Present: Mr. Vijay Kumar, Advocate vice Mr. Sandeep Kumar Pandey, Advocate, the petitioner.
M/s Tejasvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals with Mr. Gautam Sood, Deputy Advocate General, for the respondent.
Today again an adjournment has been sought on behalf of the petitioner. The case, as prayed for, is ordered to be listed for consideration after two weeks, however, it is made clear that on the pretext of pendency of the present proceedings, none of the parties shall make a request before the learned Trial Court for adjournment of the proceedings pending there.
(Ajay Mohan Goel) Judge April 05, 2023 (narender) ::: Downloaded on - 05/04/2023 20:36:49 :::CIS