Vishnu Maya vs . State Of H.P. & Connected Matters
2022 Latest Caselaw 7508 HP

Vishnu Maya Vs. State of H.P. & connected matters

.

Ex. Petition No. 241 of 2021 a/w

Ext. Pet. Nos. 187 and 239 of 2021

06.09.2022 Present: Ms. Babita Chauhan, Advocate vice Mr. A.K. Gupta,

Advocate for the petitioner(s), in all the petitions.

M/s Sumesh Raj, Dinesh Thakur and Sanjev Sood, Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the non-

applicant-State.

Learned Additional Advocate General informs the Court

that a Special Leave Petition has been preferred by the State against the

judgment passed in letters patent appeal in Budh Bahadur's case, and

therefore, it will be in the interest of justice, in case, hearing of the

present petitions is deferred by four weeks as interim has been prayed

by the State before the Hon'ble Supreme Court. Ordered accordingly.

List after four weeks.

(Ajay Mohan Goel)

Judge September 06, 2022 (narender)