Himachal Pradesh High Court
Unknown vs Prahalad Kumar V. State on 16 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Cr.MMO No. 102 of 2022 16.3.2022 Present: Mr. R.L. Chaudhary, Advocate, for the petitioner.
Mr. Shivpal Manhans, Additional Advocate General with Mr. Bupinder Thakur and Mr. Yudhbir Singh Thakur, Deputy Advocates General, for the State Two weeks' time, as prayed for, is granted to respondents No. 1 to 3/State to file reply, failing which right to file the same shall be deemed to have been closed and on the next date of hearing, respondents No. 2 and 3 shall remain present in the Court. List on 31.3.2022, before appropriate Bench.
16th March, 2022 (Sandeep Sharma),
Manjit Judge
::: Downloaded on - 16/03/2022 20:18:30 :::CIS