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Mohan Lal vs . State Of H.P. Ey
2022 Latest Caselaw 8518 HP

Citation : 2022 Latest Caselaw 8518 HP
Judgement Date : 14 October, 2022

Himachal Pradesh High Court

Mohan Lal vs . State Of H.P. Ey on 14 October, 2022

Bench: Vivek Singh Thakur

Mohan Lal vs. State of H.P. ey

14.10.2022 Present: Mr.Ashok Kumar, Advocate, vice ms »D. Advocate, for the petitioner. Xe

Ms.Seema Sharma, Deputy wAdvocat® General for the respondent-State. YO

Cr.Revision No.412 of: 202. & Cr.M.P._No.2373. of

2022 ;

\ Learned Dep. tavocat General, referring

pronouncements of." he "Supreme Court in M/s Bhaskar

Industries Ltd, Ws. ms AE iwani Denim and Apparels Ltd. and

others, _AIR LIC 3625: and Sethuraman vs. Rajamanickam,

SS : :

as s X N i

2009 CrLJ.. R247 (SC), has submitted that present Revision

Petition, is not 'maintainable.

Learned counsel for the petitioner intends to go

CS the judgments and, therefore, seeks adjournment.

As prayed, matter is adjourned.

List after one week.

(Vivek Singh Thakur) Judge October 14, 2022 (Purohit)

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