Himachal Pradesh High Court
Sashna Devi & Others vs State Of H.P. And Another on 22 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Sashna Devi & others versus State of H.P. and another .
Cr.MMO No. 1239 of 2022 22.12.2022 Present: Mr. Vandana Misra and Mr. Aakash Thakur, Advocate, for the petitioners.
Mr. Hemant Vaid, Additional Advocate General, for respondent No.1.
Cr.MMO No. 1239 of 2022 r Notice. Mr. Hemant Vaid, learned Additional Advocate General, waives service and accepts notice on behalf of respondent No.1 and seeks time to file status report.
Be filed on or before the next date of hearing.
Notice to respondent No.2 returnable on 22.03.2023, be issued on taking steps within three days.
Cr.MP. No. 3987 of 2022 Notice in the aforesaid terms. Interim prayer shall be considered on the next date of hearing.
Cr.M.P. No. 3986 of 2022Allowed. The applicant/petitioner is exempted from filing translated copy of annexures, at this stage, subject to filing of the same within four weeks, as and when directed to do so. The application stands disposed of.` (Vivek Singh Thakur), Judge.
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