Himachal Pradesh High Court
Vinod Chatra vs . Hp State Co-Operative Bank Ltd on 17 March, 2023
Author: Virender Singh
Bench: Virender Singh
Vinod Chatra Vs. HP State Co-operative Bank Ltd .
Cr. Revision No. 4 of 2023 17.3.2023 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner/applicant.
Mr. Y.P. Sood and Mr. Praveen Chauhan, Advocates, vice Mr. Sushant Vir Sfor the respondent.
Cr. MP No. 803 of 2023 By way of present application, the applicant has sought time to comply with the directions passed by this Court on 6.1.2023, while deciding Cr. M.P. No. 76 of 2023.
Considering the factual position, as mentioned in the application, let order dated 6.1.2023 be complied with, within four weeks from today. The application stands disposed of.
Cr. Revision No. 4 of 2023Let compliance report with regard to the order dated 6.1.2023, passed in Cr. M.P. No. 76 of 2023 be sought from the learned trial Court.
List on 12.5.2023.
(Virender Singh) Judge March17, 2023 (kalpana) ::: Downloaded on - 17/03/2023 20:38:25 :::CIS