Himachal Pradesh High Court
Madan Lal vs . Bhupinder Kumar & Anr. on 11 December, 2025
Author: Virender Singh
Bench: Virender Singh
Madan Lal vs. Bhupinder Kumar & Anr.
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Cr. Revision No.423 of 2025 11.12.2025 Present: Mr. Dipankar Bagga, Advocate, for the petitioner.
Mr. Ram Kumar, Advocate, for respondent No.1. Ms. Ranjna Patial, Mr. Rohit Sharma and Ms. Avni Kochhar, Deputy Advocates General, for of respondent No.2/State.
rt Cr.MP No.5511 of 2025 By way of present application, indulgence of this Court has been sought to extend the time to comply with the order dated 28.07.2025, passed in Cr.M.P. No.3230 of 2025.
In view of the averments made in the application, the same is allowed and the order dated 28.07.2025, be complied with, within three weeks.
The application is, thus, disposed of.
Cr. Revision No.423 of 2025Compliance report, be called for, from the learned trial Court. List on 01.01.2026.
(Virender Singh) Judge December 11, 2025 (subhash) ::: Downloaded on - 11/12/2025 20:43:00 :::CIS