Himachal Pradesh High Court
Dhram Singh vs State Of H.P on 1 December, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
CWP No. 5092 of 2022 &6670 of 2022 01.12.2022 Present: Mr. Mehar Chand Verma, Mr. Bhim Raj Sharma & Mr. Vinay Mehta, Advocates, for the respective petitioners.
Mr. Rajinder Dogra, Sr. Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Anil God, Advocate, for respondent -M.C. CMP No. 16451 of 2022 Heard, taking into consideration the averments made in this application, we are of the considered view that respondent No.3 has unnecessarily been arrayed as party respondent in this case. Consequently, the application is allowed and respondent No.3 is ordered to be deleted from the array of respondents. The application stands disposed of.
CWP No. 5092 of 2022Reply on behalf of respondents No. 1 and 2 has not been filed. Let needful be done within four weeks, failing which earring official/officer shall present in the Court alongwith relevant record.
List on 29.12.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge December 01, 2022 (gaurav) ::: Downloaded on - 02/12/2022 20:32:48 :::CIS