Unknown vs Shri Kewal Ram V. Shri Nishant ...
2023 Latest Caselaw 17058 HP

Shri Kewal Ram v. Shri Nishant Mandhotra

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COPC No. 357 of 2023

20.10.2023 Present: Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.

Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Ms. Sunaina and Mr. Ravi Chauhan, Deputy Advocates General, for the respondent.

Mr. Rajan Kahol, learned Additional Advocate

General, waives notice on behalf of the respondent. He prays for

and is granted three weeks' time to file reply. Needless to say,

pendency of the petition shall not be bar for the respondent to

comply with the judgment alleged to have been violated.

List on 16.11.2023.

             October 20, 2023                          (Sandeep Sharma),
             manjit                                          Judge