Himachal Pradesh High Court
D.R. Mehta vs . State Of H.P. & Ors. on 18 October, 2022
Bench: Sabina, Sushil Kukreja
D.R. Mehta vs. State of H.P. & Ors.
.
CWP No.6674 of 2022 18.10.2022 Present: Mr. Karan Singh Parmar, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 & 2/State.
CMP No.13410 of 2022 Application is allowed for the reasons stated therein. Applicant-petitioner, at this stage, is exempted from filing the English Translation of the Annexures in issue.
However, the same be filed within two weeks.
CWP No.6674 of 2022 & CMP No.13409 of 2022 Notice.
Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents No.1 & 2 and seeks time to file reply.
Let notice be issued to respondent No.3 for 2nd December, 2022, on doing needful within three days.
( Sabina )
Judge
( Sushil Kukreja )
October 18, 2022 Judge
(Yashwant)
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