Himachal Pradesh High Court
Radhey Shyam vs . State Of Hp & Anr on 4 May, 2023
Bench: Vivek Singh Thakur, Ajay Mohan Goel
Radhey Shyam Vs. State of HP & anr Cr.MMO No. 388 of 2023 .
04.05.2023 Present: Ms. Seema K. Guleria, Advocate for the petitioner.
Mr. Rupinder Singh Thakur, Additional Advocate General, for respondent No.1.
Ms. Bharti Mehta, Advocate, for respondent No.2.
Cr.MP No. 1462 of 2023 The petitioner prays for impleading the society-
Maa Bhima Kali Sarahan, Theog, District Shimla through its Secretary Sh. Roshan Chauhan S/o Sh. Rajjinder Chauhan, R/o Village Rahi Ghat, Ward No.7, P.O. Theog, District Shimla on the ground that the truck in question was registered with the society. Learned counsel appearing for respondents have no objection for allowing the application.
In view of the averments made in the application and in view of the submissions of the learned counsel for the parties, prayer made in the application is allowed. Society namely Maa Bhima Kali Sarahan, Theog, District Shimla through its Secretary Sh. Roshan Chauhan S/o Sh. Rajjinder Chauhan, R/o Village Rahi Ghat, Ward No.7, P.O. Theog, District Shimla, is permitted to be impleaded as respondent No.3 in the petition. The application to stand disposed of.
Amended memo of parties has been filed. Registry is directed to make necessary correction in the cause title.
::: Downloaded on - 04/05/2023 20:49:16 :::CISIssue notice. Ms. Bharti Mehta, Advocate appears and waves service of notice on behalf of the newly impleaded .
respondent. Reply by the appearing respondents, if any, be filed before the next date.
Cr.MMO No. 388 of 2023.
Respondent No.1 to file status report before the next date.
r List the matter on 18.05.2023, when the petitioner and the private respondents shall remain present before the Court.
Jyotsna Rewal Dua Judge May 04, 2023 (R.Atal) ::: Downloaded on - 04/05/2023 20:49:16 :::CIS