Himachal Pradesh High Court
Seva Dassi vs State Of Hp & Ors. on 14 July, 2022
Bench: Sabina, Jyotsna Rewal Dua
Seva Dassi Vs State of HP & ors.
CWP No.4625 of 2022 .
14.07.2022 Present: Mr. Rajneesh K. Lal, Advocate, for the petitioner.
Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 5/State.
CWP No.4625 of 2022 & CMP No.9229 of 2022 Notice. Mr. Anil Jaswal, learned Additional Advocate General, accepts notice on behalf of respondent No.1 to 5 and seeks time to file reply.
Let notice be issued to respondent No.6 for 3rd August, 2022, on taking steps within three days.
Appointment of respondent No.6 shall be subject to the final outcome of this petition.
CMP No.9230 of 2022Application is disposed of with a direction to the applicant/ petitioner to file translated copies of vernacular documents before the next date of hearing.
( Sabina ) Judge ( Jyotsna Rewal Dua ) Judge July 14, 2022 Himalvi ::: Downloaded on - 14/07/2022 20:06:15 :::CIS