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[Cites 1, Cited by 4]

Himachal Pradesh High Court

Adhiraj Singh vs . Yograj And Others on 30 August, 2022

Author: Sandeep Sharma

Bench: Sandeep Sharma

Adhiraj Singh vs. Yograj and others .

Cr.MMO No.341 of 2020 a/w Cr.MMO No.777 of 2019 30.08.2022 Present Ms. Shradha Karol, Advocate, for the petitioner(s).

Mr. Mukesh Thakur, Advocate, for respondent No.1.

Mr. Sunil Thakur, Advocate, for respondent No.2.

On the request of learned counsel for the petitioner(s), the name of respondent No.3, is ordered to be deleted from the array of the parties. Registry to carry out necessary correction in the memo of the parties with red ink.

Reply on behalf of the respondents is stated to have been filed, but the same is not on record. Registry to trace and place the same on record, if in order. List thereafter.

(Sandeep Sharma) Judge 30th August, 2022 (shankar) ::: Downloaded on - 30/08/2022 20:06:58 :::CIS