Himachal Pradesh High Court
Krishi Vikas Sangh Kotkhai vs . State Of H.P. & Ors. on 29 August, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Krishi Vikas Sangh Kotkhai vs. State of H.P. & ors.
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CWP No. 2297/202229.8.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Shiv Pal Manhans, Mr. Vinod Thakur, Addl. A.Gs., Mr. Bhupinder Thakur, Dy.A.G. and Mr. Rajat Chauhan, Law Officer for the respondents- State.
Mr. Sudhir Thakur, Sr. Advocate with Karun Negi, Advocate, for respondent No.4.
Mr. N. K. Thakur, Sr. Advocate with Mr. Divya Raj Singh, Advocate, for the applicants in the application for impleadment.
Mr. Divya Raj Singh, Advocate, states that he has filed an application for impleadment. However, the same is not on record. Registry to trace and place it on record. Reply to the application for impleadment within two weeks. List on 16.9.2022, when the inquiry report be produced before the Court.
Before parting, we find from the Index of papers for appellate courts appended prior to the order sheet that the format so framed virtually serves no purpose and is, therefore, required to be reframed and recast so as to make it purposive, effective as also meaningful. According to us, general index of papers should only contain the Sl. No./date of admission to record, nature of document(s), court fee affixed, pagination and date of disposal of application/petition.
The Registrar (Rules) is directed to examine the matter and then place the same before Hon'ble the Chief Justice.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 29.8.2022 (pankaj) ::: Downloaded on - 30/08/2022 20:03:54 :::CIS