Himachal Pradesh High Court
State Of H.P. & Others vs . Murki Lal & Others. on 15 July, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
State of H.P. & others vs. Murki Lal & others.
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CMP No. 6370 of 2022 in RFA No. 438 of 2006.
15.07.2022. Present: Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the non-applicants/appellants. Mr. Pankaj, Advocate vice Mr. Sunil Kumar, Advocate, for the applicants/respondents/ claimants.
CMP No. 6370 of 2022.
On 08.07.2022, this Court passed the following order:-
"CMP No.6370 of 2022.
As a matter of sheer indulgence and by way of last opportunity, a week's further time is granted to file reply, failing which, the right to file the same will not only be deemed to be closed, but even the erring official/officer(s) shall personally appear before this Court on the next date of hearing.
List on 15.07.2022."
Today, Shri Sikander Sharma, J.E. is present in person and states that after verification of the records, the shares as calculated by the applicants have been found to be correct, however, name of one of the legal heirs of deceased Bansi Lal as per the records is not Chainmati, but is Chandani. His statement is taken on record. The name is ordered to be corrected accordingly. The correct memo of parties be filed within two weeks. The application stands disposed of.
(Tarlok Singh Chauhan) Judge July 15, 2022.
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