Himachal Pradesh High Court
H.P And Anr vs Anupam & Others on 12 July, 2019
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Cr. MMO No.389 of 2019.
12.7.2019 Present: Mr. Adarsh Kumar Vashista, Advocate, for the petitioners.
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Mr. Shiv Pal Manhans, Mr. P.K. Bhatti, Addl. Advocate Generals with Mr. Raju Ram Rahi, Dy. Advocate General, for respondent No.1-State.
Notice. Mr. Raju Ram Rahi, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1. Issue separate notice to respondent No.2, returnable for 14th August, 2019, on taking steps within two days. In the meantime, reply, if any, be filed by the appearing respondent.
Cr. MP No.1090 of 2019.
Notice in the aforesaid terms. After hearing learned counsel appearing on behalf of the applicants/petitioners and going through the documents, it is ordered that till the next date of hearing, further proceedings in Case No.213 of 2018 titled State of H.P and anr. vs. Anupam & others, pending before the learned Court below will remain stayed.
Copy dasti.
(Chander Bhusan Barowalia) Judge 12th July, 2019 (CS) ::: Downloaded on - 29/09/2019 00:44:16 :::HCHP