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Kamlesh vs . Sukhdev Mattu
2024 Latest Caselaw 15632 HP

Citation : 2024 Latest Caselaw 15632 HP
Judgement Date : 24 October, 2024

Himachal Pradesh High Court

Kamlesh vs . Sukhdev Mattu on 24 October, 2024

Author: Sushil Kukreja

Bench: Sushil Kukreja

                                    Kamlesh                                     Vs.   Sukhdev Mattu

                                                                                           Cr. Revision No.185 of 2024

24.10.2024   Present: Ms.   Tamanna    Chauhan,       Advocate       vice

Mr.Himanshoo Panwar, Advocate, for the petitioner.

Mr. Paras Ram, Advocate, for the respondent.

Despite various opportunities, order dated

03.04.2024 passed by this Court has not been complied with

by the petitioner. Therefore, this Court is left with no other

option, but to withdraw the interim protection granted to her,

vide order dated 03.04.2024. The respondent is at liberty to

get the judgment of conviction/order of sentence passed by

learned trial Court executed in accordance with law.

List for hearing on admission on 03.12.2024.





                                                                                                      (Sushil Kukreja)
             October 24, 2024                                                                             Judge
                 (VH)

DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU

VIRENDER =HIGH COURT OF HIMACHAL PRADESH SHIMLA, Phone= 3c5f9e29e91dda973d928ffd06d59832d2dd97b9e2898117bfa 738990a0ea7ba, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER= fed3018c26866cd3d598cb3749b3fb29d4abef4b84983689d0

BAHADUR 27cb645c9bb134, CN=VIRENDER BAHADUR Reason: I am approving this document Location:

Date: 2024.10.24 15:46:14+05'30' Foxit PDF Reader Version: 2023.2.0

 
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