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Himachal Pradesh High Court

State Of H.P. And Others vs Sh. Sadhu Ram on 7 April, 2018

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                          RFA No. 122 of 2013




                                                              .

                                          Decided on: 07.04.2018.

      State of H.P. and others                            ....Appellants.





                      Versus

      Sh. Sadhu Ram                                       ...Respondent.
      Coram





      The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
      Whether approved for reporting?1
      For the appellants         :   Mr. Desh Raj Thakur, Additional
                         r           Advocate General with Rajat

                                     Chauhan, Law Officer.


      Ajay Mohan Goel, Judge (Oral)

As no steps have been taken by the appellants-

State to bring on record legal representatives of deceased-sole respondent within the statutory time period, this appeal is dismissed as abated. Pending miscellaneous application(s), if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge April 07, 2018.

(narender) ::: Downloaded on - 09/04/2018 23:02:56 :::HCHP