Himachal Pradesh High Court
State Of H.P. And Anr. vs . Neeraj Justa And Ors. on 12 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
State of H.P. and anr. Vs. Neeraj Justa and ors.
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CMP(M) No. 364 of 2020 a/w CMP(M) nos. 491 and 492 of 2023 12.09.2023 Present: Mr. Pushpender Jaswal, Additional Advocate General, with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate General, for the applicants/appellants.
of Ms. Seema Guleria, Advocate, for respondents No. 1 to 3.
rt Order dated 01.08.2023 not complied with. As a matter of indulgence, one last opportunity is afforded to the appellants to comply with the said order within one week, failing which the petition shall stand dismissed for non-prosecution without further reference to this Court. On steps being taken, notice be issued to proposed legal representatives of deceased respondents No. 13 and 16 returnable on 31.10.2023.
( Satyen Vaidya ) Judge 12th September, 2023 (sushma) ::: Downloaded on - 12/09/2023 20:39:33 :::CIS