Himachal Pradesh High Court
State Of H.P. & Another vs . Ram Dayal & Others And on 31 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. & another Vs. Ram Dayal & others and connected matter.
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RFA No. 351 of 2014 alongwith RFA No. 159 of 2014 RFA No. 351 of 2014 31.3.2022 Present: Mr.Raju Ram Rahi, Deputy Advocate General, for the appellants.
Ms.Devyani Sharma, Advocate, for respondents No. 1 and 2.
Respondent No. 3 is stated to have expired.
RFA No. 159 of 2014 Ms.Devyani Sharma, Advocate, for the appellants.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondents.
RFA No. 351 of 2014 On persuasive request of learned Deputy Advocate General, matter is adjourned for three weeks, enabling him to take appropriate steps on account of death of respondent No. 3 Panni Lal, failing which appeal shall be liable to be dismissed for non prosecution, as respondent No. 3 Panni Lal has expired on 19.9.2018 and information in this regard has been supplied by filing CMP (M) No. 14613 of 2020 in December, 2020 and thereafter on 25.8.2021 time was granted to the appellants to take appropriate steps.
RFA No. 351 of 2014 and RFA No. 159 of 2014 List for further orders after three weeks.
(Vivek Singh Thakur), Judge.
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