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Himachal Pradesh High Court

Ravi Inder Singh vs . State Of H.P & Ors. on 28 April, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Ravi Inder Singh vs. State of H.P & Ors. RFA No. 72 of 2005 alongwith RFA Nos. 126, 139, 333, 334 & 335 of 2005.

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RFA No. 72 of 2005 28.04.2022 Present: Mr. K.D. Sood, Senior Advocate, with Mr. Het Ram Thakur, Advocate, for the appellant.

Mr. Raju Ram Rahi, Deputy Advocate General for respondents No. 1 and 2.

Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for respondent No. 3.

Mr.Sunil Mohan Goel, Advocate, for respondents No. 4, 5 and 7(a) to 7(e).

Mr. Pawanish Kumar Shukla, Advocate, for respondents No. 6(a) and 6(b).

RFA No. 126 of 2005 Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur, Advocate, for the appellant.

Mr. Raju Ram Rahi, Deputy Advocate General for respondents.

RFA No. 139 of 2005

Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for the appellant.

Mr. Raju Ram Rahi, Deputy Advocate General for respondents No. 1 to 3.

Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur Advocate, for respondent No. 4.

Sunil Mohan Goel, Advocate, for respondents No. 4 to 7.

RFA No. 333 of 2005

Mr. Raju Ram Rahi, Deputy Advocate General for the appellant.

Mr. Sunil Mohan Goel, Advocate, for respondents No. 1, 2, 4(a) to 4(e).

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Mr. Pawanish Kumar Shukla, Advocate, for respondents No. 3(a) and 3(b).

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Mr. K.D. Sood, Senior Advocate with Mr. Het Ram Thakur Advocate, for respondent No. 5.

Mr. Sanjeev Kuthiala, Senior Advocate with Ms. Amita Chandel, Advocate, for respondent No. 6.

RFA No. 334 of 2005

Mr. Raju Ram Rahi, Deputy Advocate General, for the appellants.

Mr. K.D. Sood, Senior Advocate, with Mr. Het Ram Thakur, Advocate, for the respondent.

RFA No. 335 of 2005

Mr. Raju Ram Rahi, Deputy Advocate General, for the appellants.

Mr. Sanjeev Kuthiala, Senior advocate with Ms. Amita Chandel, Advocate, for the respondent.

CMP No.4715 of 2022 in RFA No. 72 of 2005 This application has been filed on behalf of respondent No.6(b) seeking permission to represent him in his own capacity after discharging his natural guardian, his mother respondent No.6(a) Reemi Devi.

Copies of date of Birth Certificate and Aadhar Card have been placed on record indicating that the applicant-respondent No.6(b) has attained the age of majority on 26.9.2021.

No objection has been communicated for allowing the application.

In view of above respondent No.6 (b) is permitted to represent him in his own capacity and his natural guardian, his mother is discharged from representing him.

Application stands disposed of.

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CMP No.4717 of 2022 in RFA No. 139 of 2005 This application has been filed on behalf of .

respondent No.7(b) seeking permission to represent him in his own capacity after discharging his natural guardian, his mother respondent No.7(a) Reemi Devi.

Copies of date of Birth Certificate and Aadhar Card have been placed on record indicating that the majority on 26.9.2021.

r to applicant-respondent No.7(b) has attained the age of No objection has been communicated for allowing the application.

In view of above respondent No.7(b) is permitted to represent him in his own capacity and his natural guardian, his mother is discharged from representing him.

Application stands disposed of.

CMP No.4716 of 2022 RFA No.333 of 2005 This application has been filed on behalf of respondent No.3(b) seeking permission to represent him in his own capacity after discharging his natural guardian his mother respondent No.3(a) Reemi Devi.

Copies of date of Birth Certificate and Aadhar Card have been placed on record indicating that the applicant-respondent No.3(b) has attained the age of ::: Downloaded on - 28/04/2022 20:11:08 :::CIS majority of 26.9.2021.

No objection has been communicated for allowing .

the application.

In view of above respondent No.3(b) is permitted to represent him in his own capacity and his natural guardian, his mother is discharged from representing him.

Mr. Pawanish Application stands disposed of.

RFA Nos. 72,139 and 333 of 2005 Kumar Shukla, Advocate representing respondent Suraj seeks time to have complete instructions in terms of order dated 6.9.2021.

List on 20.5.2022.

RFA No.334,335 126 of 2005 List alongwith RSA No.72 of 2005 (Vivek Singh Thakur) Judge April 28 , 2022 (veena) ::: Downloaded on - 28/04/2022 20:11:08 :::CIS