Himachal Pradesh High Court
State Of H.P. & Anr. vs . Pritam Singh & Anr. on 24 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
State of H.P. & Anr. Vs. Pritam Singh & Anr.
RFA No.158 of 2015 .
24.07.2023 Present: Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh Thakur and Mr. Varun Chandel, Additional Advocates General with Ms. Seema Sharma and Mr. Sumit Sharma, Deputy Advocates General, for the appellants.
Following order was passed in the matter on 22.03.2023:-
r to "Steps for the service of the respondents have not been taken by the appellants after admission of the matter.
A perusal of office report shows that no one has even appeared before the Registry on the dates of listing of the matter on behalf of the appellants for ensuring compliance of the orders passed there. On the request of learned Additional Advocate General, three weeks' time is granted to take post admission steps for the service of respondent No.1."
The matter thereafter was repeatedly listed before the Additional Registrar (Judicial). No steps were taken by the appellants for service of the respondents. At the persuasive request made by learned Additional Advocate General, final opportunity of two weeks is granted to the appellants to take the requisite steps.
List on 07.08.2023.
Jyotsna Rewal Dua
July 24, 2023 Judge
Mukesh
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