Himachal Pradesh High Court
Manoj Kumar Sharma & Others vs . State Of H.P. & on 14 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Manoj Kumar Sharma & others vs. State of H.P. & others .
CWP No.4803 of 2021-A 14.03.2022 Present: Ms.Divya Pathania, Advocate, vice Mr.Adarsh K. Vashista, Advocate, for the petitioners.
Ms.Rameeta Rahi, Additional Advocate General, for respondents No.1 and 2.
Mr.Vishwa Bhushan, Advocate, for respondents No.3, 7, 8 and 9.
None for respondents No.5 and 10 though rrepresented by Mr.S.D. Gill, Advocate.
M/s Bhuvnesh Sharma and Ramakant Sharma, Advocates, for respondent No.6.
Mr.Sanjeev Mankotia, Advocate, vice Mr.Rakesh Dogra, Advocate, for respondents No.13, 14, 15, 17, 18, 19, 21, 22 and 23.
Mr.Tek Chand Sharma, Advocate, vice Mr.Lovneesh Kanwar, Advocate, for respondents No.25 and 26.
Respondents No.11, 17 and 20 are ex parte vide order dated 27.10.2021.
Mr.Tek Chand Sharma, learned counsel, has put in appearance on behalf of respondents No.25 and 26, under instructions of original counsel Mr.Lovneesh Kanwar, Advocate. On his request, ex parte order dated 27.10.2021 passed against respondent No.25 is recalled and he is permitted to join the proceedings henceforth.
On previous date, last opportunity of four weeks was granted to file replies on behalf of some of the respondents with rider that no further opportunity shall be granted to file the same.
On persuasive request made on behalf of the respondents, who have not filed replies, two weeks' further time is granted to file replies, failing which right to file the same shall stand closed without any further order. Rejoinder(s) to the replies be filed within four weeks thereafter.
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(Vivek Singh Thakur)
Judge
March 14, 2022
(Purohit)
r to
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