Himachal Pradesh High Court
Krishna Singh And Others vs . State Of Hp And on 28 May, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Krishna Singh and Others Vs. State of HP and .
Others CWP No.166 of 2024 28.05.2024 Present: Mr. Tarun Sharma, Advocate, for the petitioners.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, for the State.
Mr. Romesh Verma, Senior Advocate, with Mr. Digvijay Singh, Advocate, for respondents No.6(c) to 6(g).
Mr. Digvijay Singh, Advocate, has put in appearance on behalf of respondents No.6(c) to 6(g). He prays for and is granted four weeks' time to file Power of Attorney and reply.
Respondents No.6(a) and 6(b) are reported to be dead. Learned counsel for the petitioner prays for and is granted four weeks' time to file appropriate application for bringing on record LRs, if any, of aforesaid deceased-
respondents.
Since, reply of respondents No.1 to 5 is already on record, rejoinder thereto, if any, be filed within a period of four weeks.
List thereafter.
May 28, 2024 (Sandeep Sharma),
Rajeev Raturi Judge
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