Dandu Lal vs . State Of H.P. And Others
2023 Latest Caselaw 17246 HP

Dandu Lal vs. State of H.P. and others

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CWP No.1455 of 2023

31.10.2023 Present Mr. Bonit, Advocate, for the petitioner.

Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals and Ms. Sunaina, Deputy Advocate General, for the respondents.

Last opportunity of two weeks, as prayed for, is

granted to the respondents to file compliance report, failing

which, respondent Nos. 2 to 4 shall remain present in Court on

the next date of hearing to explain that why they may not be

punished for their having willfully and intentionally violated the

mandate contained in the judgment, sought to be complied

with.

List on 20.11.2023.

(Sandeep Sharma) Judge October 31, 2023 (Shankar)