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[Cites 1, Cited by 14]

Himachal Pradesh High Court

Neema Malhotra vs . State Of H.P. And Ors. on 20 June, 2022

Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia

Neema Malhotra Vs. State of H.P. and ors.

CWPOA No.7512 of 2020 .

20.6.2022 Present: Mr. K.K. Verma, Advocate for the petitioner.

. Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr.Addl,A.G., Mr.Shiv Pal Manhans, Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General, Mr. Bhupindter Thakur and Mr. Yudhvir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents­State.

Mr. Narender Sharma, Advocate, for respondent No.3.

Admit.

Reply be filed within two weeks.

List before Hon'ble SB­IV (Justice Ajay Mohan Goel) on 7.7.2022 alongwith CMP.M No.1834 of 2019 titled State Vs. Mukesh Kumari and others.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 20.6.2022 (mamta/raman) ::: Downloaded on - 22/06/2022 20:03:23 :::CIS