Himachal Pradesh High Court
Union Of India vs . Dina Nath Verma on 10 October, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Union of India vs. Dina Nath Verma .
RFA No. 102 of 2010.
10.10.2023 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Janmajai, Advocate, vice counsel for respondents No.1(a) to 1(e).
of Mr. Y. P.S. Dhaulta, Addl. A.G., with Mr. Gautam Sood and Mr. Rahul Thakur, Deputy Advocates General, for No.2. rt Learned counsel for respondents No.1(a) to 1(e) submits that respondent No.1(f) has died.
At the oral request of learned counsel for the appellant, the name of deceased respondent (1(f) is ordered to be deleted from array of respondents as her estate is duly represented by 1(a) to 1(e). Amended memo of parties be filed.
List in due course.
(Satyen Vaidya) Judge 10th October, 2023.
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