Himachal Pradesh High Court
Bhoop Ram vs . State Of H.P. & Anr. on 16 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Bhoop Ram vs. State of H.P. & anr.
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CWP No. 1093 of 2022 16.03.2022 Present: Mr. Adarsh K. Vashista, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for the respondents.
CWP No. 1093 of 2022 rNotice. Ms. Ritta Goswami, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Reply be filed within four weeks, as prayed for. List thereafter.
CMP No. 1827 of 2022 The application is disposed of with a direction to the petitioner to file translated documents in question well before the next date of hearing.
( Mohammad Rafiq)
Chief Justice
( Jyotsna Rewal Dua )
March 16, 2022 Judge
(vs)
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