Himachal Pradesh High Court
State Of H.P. And Others vs . Mansu on 18 October, 2023
State of H.P. and others Vs. Mansu CMP(M) No. 430 of 2023 .
18.10.2023 Present: Mr. Prashant Sen, Deputy Advocate General, for the applicants.
Mr. H.S. Rangra, Advocate, for the non- applicant/respondent.
CMP No. 11424 of 2023 of Reply to the application has been filed on behalf of the non-applicant/respondent stating that the rt non-applicant/respondent before this Court, namely, Mansu had died before the learned First Appellate Court.
The present applicant/appellant was directed to bring the legal representatives of deceased non-applicant/ respondent on record, however, the application was not moved till November, 2015 and till then the appeal stood abated. It appears from the averments in the reply that the appeal had abated before learned First Appellate Court.
Hence, in order to verify the correctness of this fact, the record of learned First Appellate Court be called and the matter be listed thereafter.
(Rakesh Kainthla) Judge October 18, 2023 (Chander) ::: Downloaded on - 18/10/2023 20:42:59 :::CIS