Himachal Pradesh High Court
Kanta Thakur vs State Of H.P. & Others on 21 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Kanta Thakur Versus State of H.P. & others Cr.MMO No.324 of 2022 21.11.2022 Present: Mr. Paresh Sharma, Advocate, for the petitioner.
Mr. Sumesh Raj, Mr. Dinesh Thakur, Additional Advocates General, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the respondentsÂState.
Mr. Ramesh Sharma, Advocate, for respondent No.4.
Learned counsel appearing for respondent No.4 submits that the meeting of Board of Directors is likely to take place somewhere in the second or third week of December, 2022 and it will be in the interest of justice, in case the present petition is taken up for consideration thereafter.
As prayed for, list on 26.12.2022. Interim to continue.
At this stage, learned counsel for the petitioner submits that there is another connected matter, i.e. Cr.MMO No.332 of 2022, and it will be in the interest of justice in case both these cases are taken together.
Ordered accordingly.
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As prayed for list alongwith Cr.MMO No.332 of 2022.
(Ajay Mohan Goel) Judge November 21, 2022 (Rishi) ::: Downloaded on - 22/11/2022 20:33:12 :::CIS