Himachal Pradesh High Court
Prakash Chaudhary vs . Inder Singh & Others on 12 July, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Prakash Chaudhary vs. Inder Singh & others .
Election No.3 of 2023 12.07.2023 Present: Mr.Dibender Ghosh, Advocate, for the petitioner.
Mr.Ashok Sharma, Senior Advocate, alongwith Ms.Akshita Sharma, Advocate, for respondent No.1.
Respondents No.2 to 6 are ex parte vide order dated 27.02.2023.
Mr.Ankush Dass Sood, Senior Advocate, alongwith Mr.Ajun Lall, Advocate, Advocate, for respondents No.7 to 9.
Election Petition No.3 of 2023 Reply on behalf of respondent No.1 stands filed.
Mr.Arjun Lall, learned counsel, submits that as per instructions received by him from Election Commission of India, respondents No.7 to 9 are to be represented by him.
Referring submissions of Mr.Arjun Lall, learned counsel, Mr.Pushpinder Jaswal, learned Additional Advocate General, submits that in view of instructions of Election Commission of India, now Office of learned Advocate General would not be representing respondent No.9 and, therefore, name of learned Advocate General may not be reflected in the cause list for respondent No.9 in future.
In view of above, name of Mr.Arjun Lall, Advocate be reflected as counsel for respondents No.7 to 9 instead of Mr.Aman Parth Sharma as well as learned Advocate General.
learned Advocate General.
Reply on behalf of respondents No.9 also stands filed. An application EMP No.5 of 2023 for withdrawal of the said reply has also been filed on behalf of respondent No.9.
::: Downloaded on - 12/07/2023 20:53:53 :::CISMr.Arjun Lall, learned counsel, submits that .
respondents No.7 to 9 are not necessary party as per provision of Section 86 of the Representation of the People Act, 1950.
Therefore, he would be filing an appropriate application in this regard and, thus, he seeks adjournment.
As prayed, matter is adjourned. In the meanwhile, rejoinder to the reply be filed within three weeks, as prayed.
List on 22.08.2023.
EMP No.5 of 2023Response to the application, as prayed, be filed within three weeks.
List for consideration alongwith main petition on next date of hearing.
(Vivek Singh Thakur) Judge July 12, 2023 (Purohit) ::: Downloaded on - 12/07/2023 20:53:53 :::CIS