Devki Devi & Ors. vs . State Of H.P. & Ors.
2023 Latest Caselaw 5407 HP

Devki Devi & Ors. Vs. State of H.P. & Ors.

CWP No. 1613/2023 09.05.2023 Present: Mr. Jagan Nath, Advocate, for the

.

petitioners.

Mr. Varun Chandel, Additional Advocate General, for the respondents-State. CWP No. 1613/2023

Notice. Mr. Varun Chandel, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents-State and seeks time to file reply.

Be filed within three weeks.

rLearned counsel for the petitioners submits that

present case is squarely covered by judgment passed by

Coordinate Bench of this in CWP No. 1465 of 2022.

Respondents are also directed to deal with

aforesaid contention in the reply, specifically.

List on 16th June, 2023.

CMP No. 3153/2023

Allowed. Applicant is exempted from filing

English translation of documents in Hindi vernacular, at this

stage, subject to filing of the same within seven days, as and

when directed to do so.

Application stands disposed of.

( Vivek Singh Thakur ) Judge

( Sushil Kukreja ) Judge 9th May, 2023 (raman)