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Himachal Pradesh High Court

Pati Ram vs . State Of Hp & Ors. on 26 July, 2022

Bench: Sabina, Satyen Vaidya

Pati Ram vs. State of HP & Ors.

CWPOA No.4728 of 2020 26.07.2022 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.

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Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 to 4/State.

Mr. Navlesh Verma, Advocate, for respondent No.5.

CMP(M) No.988/2022 Heard. For the resons stated therein, the application is allowed. Delay in filing the application under Order 22 Rule 3 condoned.

CMP(M) No.987/2022 read with Section 151 of the Code of Civil Procedure, is Heard. Application is allowed, subject to just all exceptions. Legal Representatives of the petitioner, as mentioned in Paragraph-1 of the application, are brought on record for the purposes of this petition.

Amended memo of parties be filed before the next date of hearing.

Learned counsel for the petitioner seeks time to file rejoinder.

List again on 26.9.2022.

Application stands disposed of.

                                                                     ( Sabina )
                                                                       Judge


                                                                ( Satyen Vaidya )
                 July 26, 2022 (KS)                                    Judge




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