Himachal Pradesh High Court
Yogesh Rolta & Ors. vs . State Of H.P. & Ors. on 4 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Yogesh Rolta & Ors. vs. State of H.P. & Ors.
CWP No.2372 of 2019 .
04.05.2022 Present Mr. Nitin Thakur, Advocate, for the petitioners.
Mr. Sudhir Bhatnagar, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondents No. 1 & 2/State.
Mr. Vikrant Thakur, Advocate, for respondent No.3.
CMP No. 12035 of 2021 By way of instant application filed under Article 226 (1) of the Constitution of India read with Rule 13 of Writ Jurisdiction (High Court of H.P.) Rules, 1997, , prayer has been made on behalf of the applicants/petitioners for deletion of names of respondents No.14, 21,23 & 32 from the array of parties.
No reply is intended to be filed on behalf of non-
applicants/respondents.
Averments contained in the application, which is duly supported with an affidavit, clearly reveals that during the pendency of the petition at hand, respondents No.14, 21, 23 & 32 have superannuated and now nothing survives against the aforesaid respondents.
Since, nothing survives against the aforesaid respondents No.14, 21, 23 & 32 and as such, this Court sees no impediment in accepting the prayer made in the instant application and accordingly, the same is allowed. Names of respondents No. 14,21,23 & 32, are ordered to be deleted from the array of parties. Registry to carry out necessary correction in the memo of parties on the basis of amended memo of parties annexed with the application. Application stands disposed of.
::: Downloaded on - 04/05/2022 20:07:21 :::CIS CWP No.2372 of 2019.
Since all the parties stand duly represented, list this petition of final hearing in the month of July, 2022. In the meantime, pleading, if not already completed, be also completed.
(Sandeep Sharma) Judge 4th May, 2022 (reena) ::: Downloaded on - 04/05/2022 20:07:21 :::CIS