Himachal Pradesh High Court
Dev Sanskriti Charitable Trust Kullu vs . State Of H.P. & Os. on 15 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Dev Sanskriti Charitable Trust Kullu vs. State of H.P. & Os.
CWP No. 3956 of 2015 15.11.2022 Present: Mr. Anand Sharma, Sr. Advocate with Mr. Karan Sharma, Advocate, for the petitioner.
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Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs. And Mr. Rajat Chauhan, Law Officer, for respondents-State.
Mr. Maan Singh, Advocate, for respondents No. 2 to 5, 7 to 9, 12, 15, 19, 27, 30, 33, 36, 37, 39, 40, 45, 48, 57 to 64, 63, 64, 67, 68, 71 to 76, 79 to 81, 83 to 86, 91, 95, 98, 102 to 104, 106, 108, 112 to 116, 120, 123, 126, 127, 129, 130, 135, 138 to 140, 143 to 149, 151, 152, 154, 156 to 158, 160, 170, 178, 180 to 185, 187, 193, 194, 197 to 200, 202, 205, 207 to 209, 212, 213, 216 to 220, 222, 224, 225, 228 to 232, 234, 273, 275 to 277, 280, 283, 284, 286 to 291. As per the report submitted by the Registry, notices issued for the service of respondents No. 57 to 71, 73, 75, 76, 79 to 81, 83 to 86, 91 to 94, 180 to 189, 193 to 195, 197 to 203, 205 to 209, 212 to 214, 216 to 226, 228 to 232, 234, 236 to 247, 251 to 256, 258 to 260, 263 to 280 and 282 to 291 have been received back duly served.
As regards notices issued for the service of respondents No. 1, 6, 10, 11, 13, 14, 16, 17, 18, 20 to 26, 28, 29, 31, 32, 34, 35, 38, 41 to 44, 46, 47, 49, 50, 51, 52, 53, 96, 97, 99, 100, 101, 105, 107, 109 to 111, 117 to 119, 121, 122, 124, 125, 128, 131 to 134, 136, 137, 141, 142, 150, 153, 155, 159, 161 to 169, 171 to 176 and 261, the same are stated to be awaited. The same be awaited till the next date of hearing.
As regards the notices issued for the service of respondents No. 54, 177, 190 to 192, 196, 211, 215, 227 and 257, the same have been received back unserved with the ::: Downloaded on - 16/11/2022 20:32:30 :::CIS -2- report that these respondents have died. Let consequential steps be taken within four weeks.
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Since, respondent No. 87 has refused to accept notice, therefore, he is deemed to be served.
As regards unserved respondents i.e. respondents No. 55, 56, 82, 88, 89, 204, 210, 233, 235, 248 to 250 and 262, steps be taken within one week.
r to
List on 20.12.2022.
(Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
November 15, 2022(Sanjeev)
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