Himachal Pradesh High Court
State Of H.P. &Others vs . Yog Raj & Others A/W on 27 June, 2023
Bench: Mamidanna Satya Ratna Sri Ramachandra Rao, Ajay Mohan Goel
State of H.P. &others vs. Yog Raj & others a/w connected matters .
CMP(M) No.82 of 2023 a/w CWP No.5663 of 2022, CMP No.12530 of 2022 and CWP NO.1809 of 2023 CMP No.82 of 2023 27.06.2023 Present: Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General and Mr. Gautam Sood, Mr. Sidharth Jalta, Mr. Arsh Rattan, Deputy Advocates General, for the applicants/appellants.
Mr. Onkar Jairath, Advocate, for respondent No.1.
CWP No.5436 of 2022 None for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General and Mr. Gautam Sood, Mr. Sidharth Jalta, Mr. Arsh Rattan, Deputy Advocates General, for the respondents.
CMP No.12530 of 2022Mr. Ajay Thakur, Advocate, for the applicant/appellant.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General and Mr. Gautam Sood, Mr. Sidharth Jalta, Mr. Arsh Rattan, Deputy Advocates General, for respondents No.1 to 5.
CWP No.1809 of 2023None for the petitioners.
Mr. Anup Rattan, Advocate General with Mr. Rakesh Dhaulta, Mr. Pranay Pratap Singh, Additional Advocates General and Mr. Gautam Sood, Mr. Sidharth Jalta, Mr. Arsh Rattan, Deputy Advocates General, for the respondents-State CMP(M) No.82 of 2023 Office report shows that the process fee for the service of respondents No.24, 25, 28, 32, 34, 46, 48, 50, 52, 60, 64, 70, 74 to 76, 79 to 81, 83, 89, 91, 94, 96, 98 to 102, 112, 118, 120 ::: Downloaded on - 28/06/2023 20:32:40 :::CIS to 122, 128, 129, 132, 134, 140 and 144 has not been paid and correct address for the service of respondents No.53, 54, 97, .
104, 115 to 117 is not furnished.
Office of the learned Advocate General shall deposit the requisite process fee and also supply correct address of the respondents within three weeks. It is open to them to seek addresses of the unserved respondents from the learned counsel for the other respondents who have already appeared for them in the writ petition.
CMP No.12530 of 2022Learned counsel for the petitioner shall furnish correct address of respondents No.57, 58 , 88, 102, 12 to 123.
List all the matters on 31st October, 2023.
( M.S. Ramachandra Rao ) Chief Justice ( Ajay Mohan Goel ) Judge June 27, 2023 (vt) ::: Downloaded on - 28/06/2023 20:32:40 :::CIS