Himachal Pradesh High Court
State Of H.P. vs . Shamsher Singh & Ors. A/W Connected on 10 October, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
State of H.P. vs. Shamsher Singh & Ors. a/w connected matters.
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RFA No. 146 of 2012 a/w RFA Nos. 147, 148 and 149of 2012.
RFA No. 146 of 2012.
10.10.2023 Present: Mr. Y. P.S. Dhaulta, Addl. A.G., with Mr. of Gautam Sood and Mr. Rahul Thakur, Deputy Advocates General, for the appellants.
Ms. Shashi Kiran, Advocate, for respondents rtNo.1(d), 2 to 9, 11, 13 and 15.
RFA No. 147 of 2012.
Mr. Y. P.S. Dhaulta, Addl. A.G., with Mr. Gautam Sood and Mr. Rahul Thakur, Deputy Advocates General, for the appellants.
Ms. Kavita Kajal, Advocate, vice counsel for the respondents.
RFA No. 148 of 2012.
Mr. Y. P.S. Dhaulta, Addl. A.G., with Mr. Gautam Sood and Mr. Rahul Thakur, Deputy Advocates General, for the appellants.
Ms. Shashi Kiran, Advocate, for proposed legal representatives 1(a) to 1(c) of deceased respondent No.1.
RFA No. 149 of 2012.
Mr. Y. P.S. Dhaulta, Addl. A.G., with Mr. Gautam Sood and Mr. Rahul Thakur, Deputy Advocates General, for the appellants.
Mr. Gambhir Chauhan, Advocate, vice counsel for respondents No.1(a) to 1(h).
CMP(M) Nos. 495 & 496 of 2023 in RFA No. 148 of 2012.
Ms. Shashi Kiran, Advocate, appears for the proposed legal representatives No.1(a) to 1(c) of the deceased respondent No.1.
There is no opposite to the application. The delay in filing the application is condoned. Abatement, if ::: Downloaded on - 10/10/2023 20:37:43 :::CIS any, is set aside. Applications are allowed. Proposed legal .
representatives 1(a) to 1(c) of deceased respondent No.1 are ordered to be brought on record as respondents No.1(a) to 1(c). Amended memo stand filed and is taken on record. Both the applications stand disposed of.
of RFA No. 148 of 2012.
At this stage, learned counsel for respondents No.1(a) to 1(c) submits that respondent No.9 has also died rt during the pendency of the instant appeal.
Learned Additional Advocate General seeks time to take appropriate steps for substitution of deceased respondent no.9. Needful be done within four weeks.
List on 7th November, 2023.
(Satyen Vaidya) Judge 10th October, 2023.
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