Himachal Pradesh High Court
Hoshiyar Singh vs . State Of H.P. & Ors. on 8 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Hoshiyar Singh vs. State of H.P. & Ors.
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CWP No. 277 of 2022 08.03.2022 Present: Mr. Rajiv Rai, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Shiv Pal Manhans, Mr. Vinod Thakur Additional Advocates General, Mr. Yudhvir Singh Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer for respondents .
r to CMP No. 584 of 2022 For the reasons stated in the application the same is allowed and the delay in re-filling the petition is condoned. The application is disposed of accordingly.
CWP No. 277 of 2022 After arguing for some time, learned counsel for the petitioner prays for an adjournment. Prayer allowed as not opposed.
List on 15th March, 2022.
CMP No. 582 of 2022The application is disposed of with a direction to the applicant to file translated copy of the annexure within a period of four weeks.
CMP No. 583 of 2022The application is disposed of with a direction to the applicant to file all pages of ::: Downloaded on - 08/03/2022 20:13:57 :::CIS Annexure P/1, P/18 within a period of four .
weeks.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 8th March, 2022 (himani/raman) r to ::: Downloaded on - 08/03/2022 20:13:57 :::CIS