Himachal Pradesh High Court
State Of Himachal Pradesh And Others vs Jai Dev on 1 September, 2023
State of Himachal Pradesh and others Versus Jai Dev (since deceased) through LRs RSA No.31 of 2012 .
01.09.2023 Present: Mr. I.N. Mehta, Senior Additional Advocate General with Mr. Rohit Sharma, Deputy Advocate General, for appellants No.1 and 2-State.
Mr. Ashok Sood, Senior Advocate with Mr. Khem Raj and Ms. Pooja Verma, Advocates, for appellant No.3- IIT Mandi.
of Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for respondents No.1(a) to 1(c). None for respondents No.1(d) to 1(g). rt RSA No.31 of 2022 At this stage, Mr. Ashok Sood, learned Senior Counsel informs that defendant No.1(g), namely, Smt. Bihi Devi has expired on 29.10.2021. Let the appellants take steps for bringing on record the Legal Representatives of deceased defendant No.1(g), Smt. Bihi Devi, within two weeks.
CMP No.11353 of 2023This is an application for early hearing filed by applicant-appellant No.3-IIT Mandi, an affidavit of Deputy Registrar (Audit & Legal), IIT Mandi, explaining the circumstances, necessitating early hearing of the appeal.
Keeping in view the contents of this application, which are supported by an affidavit, the instant application is allowed. The application stands disposed of accordingly.
Let the main appeal be posted for hearing on 29.09.2023.
(Ranjan Sharma) Judge September 01, 2023 (Bhardwaj) ::: Downloaded on - 01/09/2023 20:36:45 :::CIS