Himachal Pradesh High Court
State Of H.P. & Another vs . K.L. Verma & Another on 16 June, 2022
Bench: Sabina, Satyen Vaidya
State of H.P. & Another vs. K.L. Verma & Another .
LPA No.68 of 2012 16.06.2022 Present: Mr. Ashwani Sharma, Additional Advocate General for the appellants.
Mr. Panku Chaudhary, Advocate on behalf of Mr. Bhupender Singh Ahuja, Advocate for respondent No.2.
CMP (M) No.721 of 2022.
Heard. Application is allowed, subject to all just exceptions. Legal representatives of deceased respondent No.1, as mentioned in para 4 of the application, are brought on record for the purposes of this appeal. Amended memo of parties is taken on record.
LPA No. 68 of 2012.
Let notice be issued to the legal representatives of respondent No.1 for 19th October, 2022, on taking steps within a week.
(Sabina) Acting Chief Justice (Satyen Vaidya) Judge June 16, 2022 (ps/ks) ::: Downloaded on - 16/06/2022 20:07:00 :::CIS