Himachal Pradesh High Court
Lazi Ram vs . Kamlender Rattan And Another on 17 March, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Lazi Ram vs. Kamlender Rattan and another .
Cr. Revision No. 257 of 2018 17.03.2023 Present: Ms. Mohan Sharma, Advocate for the petitioner.
Mr. Prashant Sain, Deputy Advocate General for respondent No.2 Learned counsel for the petitioner submits that for want of availability of addresses of respondents No. 1(a) to 1(d), steps could not be taken and he submits that now he has been informed by the petitioner that addresses are available.
Therefore, he seeks further two weeks time to take appropriate steps for the aforesaid respondents. Prayer is accepted.
Balance amount of compensation also be deposited by the petitioner within two weeks, failing which, adverse order shall follow.
List for consideration on 04.04.2023.
(Vivek Singh Thakur), Judge 17th March, 2023 (subhash) ::: Downloaded on - 17/03/2023 20:38:37 :::CIS