Himachal Pradesh High Court
Chhunki Devi vs . State Of H.P. on 20 September, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
.
Chhunki Devi vs. State of H.P. CWP No.3961 of 2023 20.09.2023 Present: Mr. Mohar Singh, Advocate, for the petitioner.
of Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the respondents/State.
rt Mr. Prashant Sharma, Advocate, for respondent No.8.
CMP No.12941 of 2023 By way of instant application filed under Order 1 Rule 10 CPC, prayer has been made on behalf of the applicant/proposed respondent for his impleadment as respondent No.8.
No reply is intended to be filed to the present application on behalf of the non-applicants/petitioners.
For the reasons stated in the application, the same is allowed and the applicant/proposed respondent, H.P. State Civil Supplies Corporation, Ltd. is impleaded as a party-respondent No.8. through its Managing Director.
Application stands disposed of.
CMP No.12942 of 2023For the reasons stated in the application, the same is allowed and name of respondent No.7, i.e. District Controller, Food & Civil Supplies and Consumer Affairs, Chamba, District Chamba, H.P. is ordered to be deleted from the array of the parties. Registry is directed to carry out the necessary correction in the memo of parties on the basis of amended memo of parties to be filed by learned counsel for the petitioners within a week.
Application stands disposed of.
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CWP No.3961 of 2023Mr. Prashant Sharma, learned counsel, appears and waives service of notice on behalf of respondent No.8. He prays of for and is granted four weeks' time to file reply. In the meantime, replies by respondents/State, as prayed be also filed.
rt (Sandeep Sharma) Judge 20th September, 2023 (reena) ::: Downloaded on - 21/09/2023 20:34:24 :::CIS