Himachal Pradesh High Court
Gram Panchayat Old Manali vs . State Of H.P. & Others on 16 November, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Gram Panchayat Old Manali vs. State of H.P. & others .
CMP No. 12713 of 2022 in CWPIL No. 56 of 2022 16.11.2022 Present: Mr. Mohan Sharma, Advocate, for the non-
applicant/petitioner.
Mr. Adarsh K. Sharma, Additional Advocate General, for non-applicants/respondent Nos. 1 to 4 & 6-State.
Mr. R.L. Sood, Senior Advocate with Mr. Arjun Lall, Advocate, for the applicant/respondent No. 5.
CMP No. 12713 of 2022 On 31.10.2022, we had passed the following order:
"The learned counsel appearing for the non- applicant/ petitioner seeks further time to file reply to the present application. We accede to the request of the learned counsel for the non- applicant/petitioner.
List this matter on 16.11.2022.
In the event, the reply is not filed by the next date, the non-applicant/petitioner shall remain present personally before this Court."
2. Despite the aforesaid order, neither the reply has been filed nor Smt. Monika Bharti, who has affirmed the CWPIL, is present in Court. Since the allegations made by respondent No. 5 are serious, Office to issue notice to the petitioner through Smt. Monika Bharti, returnable by four weeks. The notice shall indicate that in the event reply is not filed by her by the next date, she shall remain present personally before this Court on the next date.
::: Downloaded on - 17/11/2022 20:34:05 :::CIS3. List on 20.12.2022.
.
4. We make it clear that in the event the said Smt. Monika Bharti does not file reply and/or does not remain present before this Court on the next date, appropriate orders will be passed to secure her presence.
r to ( A.A. Sayed )
Chief Justice
November 16, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
::: Downloaded on - 17/11/2022 20:34:05 :::CIS