Himachal Pradesh High Court
Rajeev Bansal vs . Parkash Chand on 11 September, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Rajeev Bansal vs. Parkash Chand .
CMPMO No.212 of 2023 11.09.2023 Present Mr. Anand Sharma, Senior Advocate with Mr. Karan Sharma, Advocate, for the petitioner.
Mr. Ashok Kumar Tyagi, Advocate, for respondent No.1.
of Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Mr. Ravi Chauhan, Deputy Advocate General, for rtrespondent No.3-State.
Mr. Devender K. Sharma, Advocate, for respondent No.4.
CMPMO No.212 of 2023 Reply as well as rejoinder thereto are on record.
Reply on behalf of respondent No.3 is stated to have been filed, but the same is not on record. Registry to trace and place the same on record, if in order. Since copy of the reply filed by respondent No.3 is made available to learned counsel for the petitioner, he may file rejoinder to the same within a period of four weeks.
List on 2.11.2023. Till then, interim order to continue.
CMP No.11956 of 2023By way of instant application, prayer has been made on behalf of the applicant/petitioner for deletion of names of respondent Nos. 8 and 9 from the array of the parties. No reply is intended to be filed on behalf of non-
applicants/respondents.
It has been averred in the application that aforesaid respondents stand expired and otherwise also, they had no ::: Downloaded on - 11/09/2023 20:36:12 :::CIS interest in the case and as such, no prejudice, if any, shall be .
caused to either of the parties, if their names are ordered to be deleted from the array of the parties.
In view of the above, the present application is allowed and names of respondent Nos. 8 and 9 are ordered to of be deleted from the array of the parties. Registry to carry out necessary correction in the memo of the parties on the basis of the amended memo annexed with the application. The rt application stands disposed of.
Sandeep Sharma) Judge September 11, 2023 (Shankar) ::: Downloaded on - 11/09/2023 20:36:12 :::CIS