Himachal Pradesh High Court
Sanjeev Kumar vs Joint Registrar & Others on 15 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Sanjeev Kumar versus Joint Registrar & others CMPMO No.37 of 2022 .
15.2.2022 Present: Mr. Surinder Saklani,Advocate, for the petitioner.
Ms. Rita Goswami, Additional Advocate General, for the respondents No. 1 and 2 CMPMO No.37 of 2022 & CMP No.1370 of 2022 Notice.
Learned Additional Advocate General waives service and accepts notice on behalf of respondents No. 1 and 2. She further submits that today name of learned Advocate General has not been reflected in the cause list and, therefore, file has not been made available by the Dealing Assistant and thus, she seeks adjournment.
Reply/response, if any, on behalf of appearing respondents be filed by next date of hearing.
List for consideration, as prayed, on 28.2.2022, before appropriate Bench Dasti notice to respondents No. 3 and 4 on taking steps during course of the day be issued for the next date of hearing.
In the meanwhile, parties are directed to maintain status quo, as on date, with respect to plying of Multi Axle Truck No.HP93A6310, till next date of hearing.
CMP No.1371 of 2022Petitioner is exempted from filing English translation of hindi documents with the petition at this stage, subject to filing of the same within 7 days as and when directed to do so.
Application stands disposed of ::: Downloaded on - 15/02/2022 20:11:07 :::CIS The petitioner is permitted to produce copy of order downloaded from the High Court website and concerned authority .
shall not insist for certified copy of the order, however, it may verify the order from the High Court website or otherwise.
(Vivek Singh Thakur) Vacation Judge February 15, 2022 (veena) ::: Downloaded on - 15/02/2022 20:11:07 :::CIS