Himachal Pradesh High Court
Vipin Khanna vs . State Of H.P. on 12 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vipin Khanna Vs. State of H.P. .
Cr.MMO No. 644 of 2022 with Cr. Revision No. 339 of 2018 Cr.MMO No. 644 of 2022 12.12.2022 Present: Mr.Nimish Gupta, Advocate, for the petitioner.
Mr.Raju Ram Rahi, Deputy Advocate General, for respondent No. 1.
Mr.Anil, Advocate, vice Mr.Mohar Singh, Advocate, for respondent No. 2.
Cr. Revision No. 339 of 2018 Mr.Ranbir Singh, advocate, for the petitioner.
Mr.Raju Ram Rahi, Deputy Advocate General, for respondent No. 1.
Mr.Anil, Advocate, vice Mr.Mohar Singh, Advocate, for respondents No. 2 to 10.
Cr.MMO No. 644 of 2022 & Cr. Revision No. 339of 2018 Private parties, i.e. Narinder Kumar and Vipin Khanna are not present today.
Mr.Nimish Gupta, Advocate submits that Vipin Khanna is suffering from Cancer and is under treatment and is not in a position to move in these days and, therefore, as instructed, he seeks adjournment for listing the case in the month of March, 2023 for presence of parties with further submission that in case it is not possible for Vipin Khanna to attend the Court on that date also, he shall manage execution of Special/General Power of Attorney in favour of someone to ::: Downloaded on - 12/12/2022 20:43:51 :::CIS ensure representation on his behalf in the proceedings for .
endorsing the compromise between the parties. In view of above, matter is adjourned.
List for presence of parties in terms of order passed on previous date on 6th March, 2023.
(Vivek Singh Thakur), Judge.
12th December, 2022 (Keshav) ::: Downloaded on - 12/12/2022 20:43:51 :::CIS