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Himachal Pradesh High Court

Rani Kaur vs . State Of Hp And Others on 7 March, 2023

Bench: Sabina, Satyen Vaidya

Rani Kaur vs. State of HP and others CWP No.968 of 2023 .

07.03.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Ajay Thakur, Advocate, for the petitioner.

Mr. P.P. Singh, Additional Advocate General, for the respondents/ State.

For the reasons stated therein, the application is allowed. The applicant-petitioner, at this stage, is exempted from filing the English Translated copies of the documents in issue. However, the same be filed before the next date of hearing.

CWP No.968/2023 & CMP No.1978/2023 Notice.

Mr. P.P. Singh, learned Additional Advocate General, accepts notice on behalf of the respondents and seeks time to file reply.

List again on 14.6.2023.

Dispossession of the petitioner from the property in dispute shall remain stayed till further orders.

                                                                ( Sabina )
                                                           Acting Chief Justice



                                                              ( Satyen Vaidya )
                 March 7, 2023 (KS)                                Judge




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