Himachal Pradesh High Court
Unknown vs Laiq Ram Dogra on 5 January, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
CMP(M) No. 803/2021 .
05.01.2022 Present: Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for the applicants/appellants.
Mr. Rupinder Thakur, Advocate, for respondents No.1 to 8 & 11. None for respondents No.9 and 10, though served. Learned counsel for respondents No.1 to 8 and 11 submits that apart from the question of delay on merits also the appeal is liable to be dismissed because appeal filed in identical matter by the State being LPA No.12/2019, titled State of H.P. and others Vs. Laiq Ram Dogra, has already been dismissed by a Coordinate Bench of this Court vide order dated 23.03.2021, relying on the earlier judgment passed in LPA No.79/2017, titled State of H.P. & others Vs Bhoop Ram, against which the Special Leave to Appeal(C) No.2373/2014 filed by the State in Raj Kumar's case has been dismissed by the Hon'ble Supreme Court and the matter is covered by Vidya Devi Vs. State of H.P. & others decided on 08.01.2020, reported in (2020) 2 SCC 569.
Learned Additional Advocate General prays for time to examine the same and make submission as to whether the case of the respondents would not be covered by the aforementioned judgments.
Matter to come up on 04.03.2022.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge th 5 January, 2022(Rohit/vs) ::: Downloaded on - 24/12/2022 08:42:04 :::CIS