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[Cites 1, Cited by 6]

Himachal Pradesh High Court

Kushal Chand vs . State Of H.P. & Anr. on 4 August, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Kushal Chand vs. State of H.P. & anr.

.

CWP No.3397/2022

4.8.2022 Present: Mr. V. B. Verma, Advocate, for the petitioner.

Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Dy.A.Gs. & Mr. Rajat Chauhan, Law Officer, for the respondents-State.

CMP No. 9600/2022

For the reasons stated in the application, the same is allowed and the documents in question are taken on record.

Application stands disposed of.

CWP No. 3397/2022

Learned Senior Additional Advocate General has placed on record instructions, dated 3.8.2022.

Having gone through the same, we still do not find any reasonable or plausible explanation on behalf of the respondents-State so as to not comply with the directions that were passed by this Court on 2.6.2022. Accordingly, let fresh compliance report be filed within two weeks.

List on 1.9.2022.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 4.8.2022 (pankaj) ::: Downloaded on - 05/08/2022 20:03:10 :::CIS