Himachal Pradesh High Court
State Of H.P. & Others vs . Khem Singh & Others. on 25 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. & others Vs. Khem Singh & others.
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CMP (M) No. 1401 of 2019 25.7.2022 Present: Mr.Raju Ram Rahi, Deputy Advocate General, for the applicants/appellants.
Mr.Munish, Advocate, vice Mr.Sanjeev K. Suri, Advocate, for respondents No. 1 to 3, 5 and 6.
Respondents No. 4(b) to 4(f), 4(h) and respondents No. 7(a) to 7(c) are proceeded ex parte vide order dated 9.12.2021.
Proposed respondents No. 4(a) and 4(g) are stated r to have expired.
Since December, 2021 till date no steps have been taken on account of death of proposed respondents No. 4(a) and 4(g). On previous date i.e. on 14.6.2022 last opportunity was granted to take appropriate steps. Matter was also listed before Additional Registrar (Judicial), but despite that no steps have been taken.
On persuasive request of learned Deputy Advocate General, by way of special indulgence one more opportunity of two weeks is granted to take appropriate steps, failing which adverse order shall follow and application may be dismissed for non prosecution.
List after two weeks.
(Vivek Singh Thakur), Judge.
25th July, 2022 (Keshav) ::: Downloaded on - 26/07/2022 20:02:38 :::CIS