Himachal Pradesh High Court
Jai Lal Kaushal & Ors. vs . State Of H.P. & Ors. on 3 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Jai Lal Kaushal & Ors. Vs. State of H.P. & Ors.
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CWPOA No. 3248 of 2020 03.06.2022 Present: Mr. Rajesh Kumar, Advocate, for the petitioner.
M/s Dinesh Thakur, Sumesh Raj and Sanjeev Sood, Additional Advocates General with Mr. Manoj Bagga, Assistant Advocate General, for the respondents-State.
CMPT No. 466 of 2022 By way of this application, a prayer has been made for early hearing of the matter. Taking into consideration the fact that the original application was filed in the year 2017 and there are cases older to the present one which was pending for adjudication, the prayer for early hearing of the petition cannot be considered at this stage. Application stands disposed of.
(Ajay Mohan Goel) Judge June 03, 2022 (vinod) ::: Downloaded on - 03/06/2022 20:05:37 :::CIS