Himachal Pradesh High Court
State Of H.P. vs . Jai Dev (Since Deceased) Through Lrs. on 25 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. Vs. Jai Dev (since deceased) through LRs.
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RSA No. 31 of 2012 25.3.2022 Present: Mr.Ashok Sood, Senior Advocate, alongwith Mr.Khem Raj, advocate, for the appellants.
Mr.Ajay Singh Kashyap, Advocate, vice Mr.Ajay Kochhar, Advocate, for respondents.
CMP No. 8820 of 2021 r Reply on behalf of respondents, as prayed, be filed within three weeks, positively.
List after three weeks.
In terms of order dated 9.3.2022 passed in CMP No. 1931 of 2022, a separate file of this application be maintained alongwith main RSA No. 31 of 2012 and appeal be listed for hearing separately.
CMP No. 8821 of 2021Applicants/appellants are exempted from filing English translation of documents, which are in vernacular.
The application stands disposed of.
(Vivek Singh Thakur), Judge.
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