Himachal Pradesh High Court
Vinay Kumar & Ors. vs State Of Hp & Ors. on 5 July, 2024
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Vinay Kumar & Ors. vs State of HP & Ors.
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CWPOA No.7691 of 2020 05.07.2024 Present: Mr. Goldy Kumar, Advocate for all petitioners except petitioner No.10 to 12. None for petitioners No.10 and 11. Petitioner No.12 is stated to have expired. Mr. Hemant K. Verma, Deputy Advocate r General, for respondents-State. Learned counsel for petitioners Mr. Goldy Kumar, submits that he has been instructed by petitioners No.1 to 7 and 13 not to pursue the matter on their behalf, for redressal of their grievances during pendency of the petition. He further submits that he has instructions to pursue the petition on behalf of petitioners No.8 and 9 only, because petitioners No.10 and 11 have not turned up for imparting instructions, whereas petitioner No.12 Sunil Kumar has expired.
In view of above submissions, matter is adjourned, enabling the counsel for contesting petitioners to take appropriate steps on account of death of petitioner No.12, Sunil Kumar.
Reply on behalf of respondents stands filed. Rejoinder thereto, if any, also be filed in the meanwhile.
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List after four weeks.
(Vivek Singh Thakur)
Judge
(Ranjan Sharma)
July 5, 2024 Judge
(Chiranjeev)
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