Himachal Pradesh High Court
Unknown vs Punu Devi V. State Of Himachal Pradesh ... on 26 December, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Punu Devi v. State of Himachal Pradesh and Ors.
CWP No. 15946 of 2024 26.12.2024 Present: Mr.Maan Singh, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan, Deputy Advocate General, for the State. CMP No. 25456 of 2024 For the reasons stated in the application, same is allowed and delay, if any, in re-filing the petition after removing the objections is condoned. The application stands disposed of.
CWP No. 15946 of 2024 Mr. Rajan Kahol, learned Additional Advocate General, waives notice on behalf of the respondents/State. He prays for and is granted four weeks' time to file reply. Issue separate notices to the private respondents returnable for within four weeks, on taking steps within one week. CMP No. 25588 of 2024
Application stands dismissed as not pressed at this stage.
December 26, 2024 (Sandeep Sharma),
manjit Judge