Himachal Pradesh High Court
Bish Ram vs State Of H.P. & Anr. on 20 December, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Bish Ram Versus State of H.P. & Anr.
CWP No.8005 of 2022 .
20.12.2022 Present: Mr. Bhagwati Chander Verma, Advocate, for the petitioner.
Mr. Adarsh Sharma, Additional Advocate General, for the respondents.
CMP No.16009 of 2022 For the reasons stated in the application, the same is allowed and the delay in refiling the writ petition is condoned.
The application to stand disposed of.
CWP No.8005 of 2022 Notice. Mr. Adarsh Sharma, learned Additional Advocate General, waives service of notice on behalf of the respondents and seeks time to file reply.
Stand over for three weeks.
CMP No.16008 of 2022The application is disposed of with a direction to the applicant/petitioner to file translated copies of Annexures P-1, P-2 and P-4 before the next date.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
December 20, 2022 Judge
Mukesh
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