Himachal Pradesh High Court
Mohan Orchard (Mo) vs . State Of H.P. & Ors. on 10 August, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Mohan Orchard (MO) vs. State of H.P. & Ors.
CWP No. 5462 of 2022 .
10.08.2022 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocates General and Mr. Yudhvir Singh Thakur, Deputy Advocate General for respondents No. 1 to 3.
CMP No. 10996 of 2022 In the peculiar facts and circumstances of the case, condonation of delay in re-filing the petition is condoned. The application stands disposed of.
CWP No. 5462 of 2022 & CMP No. 10980 of 2022 Notice confined to respondents No. 1 to 3 at this stage. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondents No. 1 to 3. Issue notice to respondents No. 4 to 7 returnable for 7th September, 2022 on taking steps within two days. Reply/instructions be filed/obtained within four weeks.
List on 7th September, 2022.
CMP No. 10981 of 2022The application is disposed of with a direction to the applicant to file English translation of vernacular documents within a period of four weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 10th August, 2022 (himani) ::: Downloaded on - 10/08/2022 20:04:16 :::CIS