Himachal Pradesh High Court
State Of Hp vs . Jai Dev (Deceased) Through Lrs. on 28 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of HP vs. Jai Dev (deceased) through LRs.
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CMP No. 8820 of 2021 in RSA No. 31 of 2012 28.03.2023 Present: Mr. Ashok Sood, Sr. Advocate with Mr. Khem Raj, Advocate for the applicants.
Mr. Rajul Chauhan, Advocate vice Mr. Ajay Singh Kashyap, Advocate for respondents No. 1(a) to 1(c).
None for respondents No. 1(d) to 1(g).
CMP No. 8820 of 2021 Mr. Rajul Chauhan, Advocate submits that he has instructions to appear only on behalf of respondents No. 1(a) to 1(c) and not for others as only respondents No.1(a) to 1(c) have engaged Mr.Ajay Singh Kashyap, Advocate and there is no power of attorney signed by other respondents so as to enable Mr.Ajay Singh Kashyap, Advocate to represent them.
Earlier respondents No.1(d) to 1(g) were being represented by Mr.Ajay Kochhar, Advocate, who has now been designated as Senior Advocate.
Respondents No.1(d) to 1(g) are non-else but sisters and mother of respondents No.1(a) to 1(c). Therefore, learned counsel appearing for respondents No.1(a) to 1(c) is directed to have instructions from/on behalf of respondents No.1(d) to 1(g) by next date.
Rejoinder, as prayed, be also filed in the meanwhile. List after four weeks.
March 28, 2023 (Vivek Singh Thakur)
(ms) Judge
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