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Himachal Pradesh High Court

Suppi Devi vs . State Of H.P. & Ors. on 5 March, 2022

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

Suppi Devi vs. State of H.P. & ors.

.

CWP No. 6567/2021

5.3.2022 Present: Mr. Vivek Sharma, Advocate, for the petitioner.

CMP No. 12422/2021 For the reasons stated in the application, delay in re-

filing the main petition is ordered to be condoned. The application stands disposed of.

CWP No. 6567/2021

Learned counsel for the petitioner prays for and is granted two weeks' time to implead concerned Secretary of the Gram Panchayat as party respondent.

List on 21.3.2022.

CMP No. 12423/2021 The application is disposed of with a direction to the petitioner/applicant to file English translation of Annexure P-3 within a period of two weeks.

(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 5.3.2022 (pankaj) ::: Downloaded on - 07/03/2022 20:12:42 :::CIS