Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Himachal Pradesh High Court

Gian Singh vs . Sub­Divisional Collector Haroli on 1 September, 2022

Author: Chander Bhusan Barowalia

Bench: Chander Bhusan Barowalia

Gian Singh Vs. Sub­Divisional Collector Haroli .

CMPMO No. 393/2022

01.09.2022 Present: Mr. Sanjeev K. Suri, Advocate, for the petitioner.

Mr. Arvind Sharma, Addl. AG, for the respondent­State.

Notice. Mr. Arvind Sharma, learned Additional Advocate General, accepts service of notice on behalf of the respondent­State. He prays for and is granted four weeks' time to file reply. List on 12th October, 2022.

(Chander Bhusan Barowalia) Judge 1st September, 2022 (raman) ::: Downloaded on - 01/09/2022 20:15:08 :::CIS