Himachal Pradesh High Court
Shamsher Kalta & Ors vs . State Of Hp & Ors on 30 September, 2022
Author: Virender Singh
Bench: Virender Singh
Shamsher Kalta & Ors Vs. State of HP & ors .
CRMMO No. 819 of 2022 30.9.2022 Present: Ms. Rinki Kashmiri, Advocate vice Mr. Janesh Gupta, Advocate, for the petitioners.
Mr. Shiv Pal Manhans, Additional Advocate General with Mr. Bhupender Thakur, Dy. Advocate General for the respondents-State.
Mr. Abhishek Dulta, Advocate, for respondents No. 7 to 18.
CRMMO No. 819 of 2022 As per office report, notices issued to respondent No.6 have been received back unserved for want of correct address. Let correct address of respondent No.6 be filed within 10 days and thereafter notices be issued to the said respondent returnable on 4.11.2022.
In the meanwhile, record be also called for.
Cr.MP No. 2684 of 2022Petition filed under Section 482 of the Cr.PC. will take some time for its final adjudication, as such during the pendency of the petition, interim order dated 5.9.2022 is made absolute.
The application stands disposed of.
(Virender Singh) Judge September 30, 2022 (Guleria) ::: Downloaded on - 30/09/2022 20:06:53 :::CIS