Himachal Pradesh High Court
State Of H.P. & Anr. vs . Chandermani Sharma & Ors. on 31 August, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
State of H.P. & Anr. vs. Chandermani Sharma & Ors.
.
RFA No. 171 of 2010.
31.08.2022 Present: Mr. Desh Raj Thakur, Additional Advocate General, Mr. Narender Thakur, Deputy Advocate General, and Mr. Manoj Bagga, Assistant Advocate General, for the appellants.
Respondents No.2, 10 and 11 already ex-parte.
Mr. Basant Thakur, Advocate, vice counsel for rrespondents No.3 to 9.
Mr. Varun Chauhan, Advocate, for respondent No.12.
Learned Deputy Advocate General submits that respondent No.1 has died during the pendency of this appeal and seeks time to take appropriate steps for representation of deceased respondent No.1 through his legal representatives. The necessary steps be positively taken within four weeks.
List on 19th October, 2022.
(Satyen Vaidya) Judge.
31st August, 2022.
(jai) ::: Downloaded on - 31/08/2022 20:05:40 :::CIS