Himachal Pradesh High Court
Punni Devi vs . State Of Hp & Ors. on 24 May, 2023
Bench: Vivek Singh Thakur, Sushil Kukreja
Punni Devi Vs. State of HP & ors.
CWP No.1934 of 2023 .
24.05.2023 Present: Mr. Jai Dev Thakur, Advocate, for the petitioner.
Mr. Manoj Chauhan, Additional Advocate General, for the respondents.
CWP No.1934 of 2023 Notice. Mr. Manoj Chauhan, learned Additional Advocate General, appears and waives service of notice on as prayed, within four weeks.
r to behalf of the respondents and seeks time to file reply. Be filed, Learned counsel for the petitioner submits that subsequent to filing of present petition, a decision has been taken by the competent authority, which has been circulated vide communication dated 28.04.2023. Therefore, in view of the said decision, present petition deserves to be allowed.
Respondents are expected to respond to this submission of the petitioner also in the reply.
List for consideration after four weeks.
CMP No.3743 of 2023Allowed. At this stage, petitioner is exempted from filing English translation of annexures P-1 & P-2, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of.
( Vivek Singh Thakur ) Judge ( Sushil Kukreja ) Judge May 24, 2023 (VH) ::: Downloaded on - 25/05/2023 20:31:12 :::CIS