Jeet Ram vs . Himachal Gramin Bank & Anr.
2022 Latest Caselaw 7051 HP

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Jeet Ram vs. Himachal Gramin Bank & anr.

Cr. Revision No.432/2022

22.8.2022 Present: Mr. J.L. Bhardwaj, Advocate, for the petitioner.

Mr. Basant Pal Thakur, Advocate, for respondent No.1- r Bank.

Mr. Narender Singh Thakur and Mr. Gaurav Sharma, Dy. Advocates General, for respondent No.2- State.

Cr. MMO No.432/2022 & Cr. MP No.2476/2022

Notice. Mr. Basant Pal Thakur, Advocate and Mr.

Gaurav Sharma, learned Deputy Advocate General, appear and

waive service of notice on behalf of respondents No.1 and 2,

respectively. As prayed for, list on 25th August, 2022. Reply, if

any, be filed in the meanwhile.

Cr. MP No.2477/2022

The application is disposed of with a direction to the

applicant to file certified copy of judgment passed by the learned

Court below within a period of four weeks.

( Chander Bhusan Barowalia ) Judge

22nd August, 2022 (CS)