Himachal Pradesh High Court
Baghal Land Looser Transport ... vs State Of H.P. & Ors on 6 September, 2019
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 483/2013
Decided on:06.09.2019
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Baghal Land Looser Transport Cooperative Society Ltd.
....Petitioner
Versus
State of H.P. & ors. ...Respondents
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Coram:
The Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1
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For the appellant. r : Ms. Abhilasha Kaundal, Advocate.
For the respondents :
Mr. Anil Jaswal and Ms. Rameeta
Rahi, Additional Advocate Generals, for
respondents No. 1 to 3 /State.
None for respondent No.4.
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Jyotsna Rewal Dua, J. (oral):
Learned counsel for the petitioner, submits that respondent No.4, had died about 2-3 years ago. On the last date of hearing, time was sought to take steps in this regard, however, steps have not been taken as yet and also no further time has been prayed for. Hence, the petition is dismissed in default, for non-prosecution, alongwith all pending application(s), if any.
(Jyotsna Rewal Dua) Judge 6th September, 2019 (reena) 1 Whether reports of Local Papers may be allowed to see the judgment?2 ::: Downloaded on - 29/09/2019 03:56:58 :::HCHP 2 .
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