Himachal Pradesh High Court
Shaukat Ali & Another vs . State Of H.P. & Others. on 19 October, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shaukat Ali & another Vs. State of H.P. & others.
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Cr.MMO No. 417 of 2017, Cr.MMO Nos. 280 of 2018 and 281 of 2018 Cr.MMO No. 417 of 2017 19.10.2022 Present: Ms.Ranjana Chauhan, Advocate, vice Mr.Surinder Saklani, Advocate, for the petitioners, except petitioner No. 1.
Petitioner No. 1 Shaukat Ali is stated to have expired.
Mr.Hemant Vaid, Additional Advocate General, for r respondent No. 1.
Mr.Vijay Kumar, Advocate, vice Mr.Jagat Pal, Advocate, for respondent No. 2.
Mr.Vijay Kumar, Advocate, vice Mr.Amit Jamwal, Advocate, for respondent No. 3.
Cr.MMO No. 280 & 281 of 2018 Mr.Vijay Kumar, Advocate, vice Mr.Jagat Pal, Advocate, for the petitioner(s).
Mr.Hemant Vaid, Additional Advocate General, for respondent No. 1, in both petitions.
Ms.Ranjana Chauhan, Advocate, vice Mr.Surinder Saklani, Advocate, for respondent No. 2 in both petitions.
Respondent No. 4 Shaukat Ali, in both petitions, is stated to have expired.
Cr.MMO No. 417 of 2017Consequential steps on account of death of petitioner No. 1 be taken within three weeks, positively, failing which adverse order shall follow.
Power of Attorney on behalf of respondent No. 3also be filed in the meanwhile.
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Consequential steps on account of death of respondent No. 4 Shaukat Ali be taken within three weeks, failing which adverse order shall follow.
(Vivek Singh Thakur), Judge.
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