Varun Dhiman vs Neha Dhiman
2022 Latest Caselaw 9297 HP

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Varun Dhiman Versus Neha Dhiman

Cr.Revision No. 614 of 2022

14.11.2022 Present: Mr. Vikrant Chandel, Advocate, for the petitioner.

Mr. Sandeep Bhatnagar, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant

Advocate General, for the respondents- State.

Notice, returnable for four weeks on taking steps

within a week.

Cr.MP No. 3467 of 2022

Notice in the aforesaid terms. Reply be filed within four

weeks.

In the meanwhile,operation of the impugned judgment

dated 24.08.2022 passed by the learned Additional Sessions

Sundernagar, District Mandi, H.P in Criminal Appeal No. 2275 of

2021 and judgment dated 24.11.2021 passed by the Addl. Chief

Judicial Magistrate, Court No.1 Sunder Nagar, District H.P shall

remain stayed subject to applicants' depositing award amount within

a period of four weeks. Application stands disposed of.

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(Sandeep Sharma), Judge.

14Th November, 2022 (gaurav)