Gian Chand Patyal vs . State Of Hp & Anr
2023 Latest Caselaw 540 HP

Gian Chand Patyal Vs. State of HP & anr

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CWP No. 7054 of 2022

9.1.2023 Present: Mr. Naresh K. Sharma, Advocate, for the petitioners.

Mr. Yash Wardhan Chauhan, Senior Additional Advocate General with Mr. Y.P.S. Dhaulta, Additional Advocate

General and Mr. J.S. Guleria, Dy. Advocate General, for respondents­State.

Learned Additional Advocate General

states that he has filed an application seeking

extension of time. But the same is not on record.

2. However, taking into consideration the

peculiar facts and circumstances of the case, we

deem it appropriate to grant eight weeks' time to the

respondents­State to comply with the judgment dated

9.11.2022. Ordered accordingly.

3. The compliance report be filed by the next

date of hearing. List on 20.3.2023.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge January 9, 2023 (kalpana)