Himachal Pradesh High Court
State Of H.P. & Ors. vs . Sita Ram Sharma A/W Connected on 14 June, 2022
Bench: Tarlok Singh Chauhan, Satyen Vaidya
State of H.P. & Ors. vs. Sita Ram Sharma a/w connected matter.
LPA No. 33 of 2021 with Ex. Petition No. 17 of 2019. LPA No. 33 of 2021.
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14.06.2022. Present:- Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the appellants.
Mr. C.N. Singh, Advocate, for the respondent.
Ex. Petition No. 17 of 2019.
Mr. C.N.Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur, Mr. Yudhbir Singh Thakur, Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer, for the respondents.
CMP(M) No. 567 of 2022 in Ex. Petition No. 17 of 2019.
The legal heirs of the deceased-petitioner have sought their impleadment on the ground that the sole-petitioner has since died. The application is within time and the same is accordingly allowed. The legal heirs of deceased-petitioner as mentioned in para-3 of this application are ordered to be brought on record. The application stands disposed of.
Amended memo of parties accompanying the application is ordered to be taken on record.
LPA No. 33 of 2021.
Learned Additional Advocate General prays for and is granted four weeks' time to bring on record the legal heirs of deceased-
respondent. List on 12.07.2022.
( Tarlok Singh Chauhan) Judge (Satyen Vaidya) Judge 14th June, 2022. (krt) ::: Downloaded on - 14/06/2022 20:03:40 :::CIS