Anjana Kanwar vs . State Of Hp & Ors
2022 Latest Caselaw 11704 HP

Anjana Kanwar Vs. State of HP & ors

.

CWP No. 3243 of 2022

a/w CWPOA Nos 2703 of 2020. CWP No. 7936 of 2021, CWP Nos 18 and 2339 of 202

28.12.2022 Present: Mr. Manish Sharma, Advocate, for the petitioners in CWP No. 3243 of 2022.

Mr. Mohar Singh, Advocate, for the petitioner(s) in CWPOA No. 2703 of 2020,

CWP No. 7936 of 2021 and CWP Nos 18 and 2339 of 2022.

Mr. Anup Rattan, Advocate General with Mr. r Shiv Pal Manhans and Mr. Vinod Thakur, Addl. AGs with Mr. Bhupinder Thakur, Dy.

A.G., for the respondents­State.

Even though, respondents would pray four

weeks' time to comply with the judgment in question,

however, we find the request totally unreasonable.

In the given facts and circumstances of the

case, we deem it appropriate to grant only two weeks' time

to comply with the judgment dated 31.5.2022.

List on 11.1.2023.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge December 28, 2022 (kalpana)