Himachal Pradesh High Court
State Of H.P. vs . Suram Singh & Others. on 21 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. Vs. Suram Singh & others.
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RSA No. 85 of 2021 21.4.2022 Present: Mr.Raju Ram Rahi, Deputy Advocate General, for the appellant.
Ms.Vandana Kumari, Advocate, for respondents No. 1 to 7 and 9.
Respondent No. 8 is stated to have expired.
r to RSA No. 85 of 2021 Consequential steps on account of death of respondent No. 8 have not been taken. Be taken within a period of three weeks.
List after three weeks.
CMP No. 5559 of 2021 Reply, as prayed, be filed within further period of three weeks. List alongwith main appeal after three weeks.
Interim to continue till further orders.
(Vivek Singh Thakur), Judge.
21st April, 2022 (Keshav) ::: Downloaded on - 21/04/2022 20:09:48 :::CIS