Himachal Pradesh High Court
State Of H.P. And Another vs . Gori Nand & Others on 13 September, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
State of H.P. and another Vs. Gori Nand & others CMP(M) No. 127 of 2019 13.09.2022 Present: M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar .
Dhumal, Deputy Advocate General, for the applicants/appellants.
Mr. Ramesh Chand Sharma, Advocate, for non-
applicants/respondents No. 2 to 5, 8, 10 to 12 and 14. Names of non-applicants/respondents No. 7 and 13 stand deleted.
Non-applicants/respondents No. 1 and 9 are stated to have died.
CMP No. 12685 of 2022 By way of this application, a prayer has been made to allow the applicant to place on record the correct memo of parties after incorporation of corrections in the same by the learned Reference Court.
In view of the averments made in the application, the same is disposed of by ordering that amended memo of parties be taken on record, with liberty to the State to now amend the memo of parties in terms of the corrections carried out by the learned Reference Court. Let the needful be done within four weeks.
CMP(M) Nos. 2013 & 2014 of 2019 and 458 and 459 of 2021 On the request of learned Additional Advocate General, these applications are permitted to be withdrawn, with liberty to the State to move appropriate applications, in case need so arises, in terms of the amended/correct memo of parties to be filed.
(Ajay Mohan Goel) Judge September 13, 2022 (bhupender) ::: Downloaded on - 13/09/2022 20:05:16 :::CIS