Unknown vs Laxmi Devi V. State Of Himachal ...
2023 Latest Caselaw 15213 HP

Laxmi Devi v. State of Himachal Pradesh and Ors.

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Ex.P No. 442 of 2021

03.10.2023 Present: Mr. M.L. Sharma, Advocate, for the petitioner.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.

Verma, Additional Advocates General with Mr. Ravi Chauhan, Deputy Advocate General, for the State. Mr .Tara Chand Chauhan, Advocate, for respondent No.4.

CMP No. 10308 of 2023

Last opportunity of two weeks, as prayed for, is

granted to the non-applicants/respondents to file reply, failing

which respondents shall remain present in the court to explain

that why they be not punished for their having willfully and

intentionally disobeyed the mandate contained in the judgment

alleged to have been violated. List on 30.10.2023.

              October 03, 2023                          (Sandeep Sharma),
              manjit                                          Judge