Himachal Pradesh High Court
Unknown vs Narinder Kumar V. State Of Himachal ... on 25 October, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Narinder Kumar v. State of Himachal Pradesh and Ors.
CWP No. 11486 of 2024 25.10.2024 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Tarun Baragta, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General with Mr. Ravi Chauhan, Deputy Advocate General, for respondents No. 1, 2 and 6/State.
Mr. Surinder K. Saklani, Advocate, for respondents No. 4 and 5.
CWP No. 11486 of 2024 Mr. Vishal Panwar, learned Additional Advocate General and Mr. Surinder K. Saklani, Advocate, waives notice on behalf of respondents No. 1, 2 & 6 and 4 &5, respectively. They pray for and are granted three weeks' time to file reply. Official respondents while filing reply may specifically clarify with regard to forum where appeal can be filed against the order passed by the Additional or Deputy Registrar exercising power of Registrar. Separate notices to respondents No.3 and 7 to 13, be issued returnable for 20.11.2024, on taking steps within one week.
CMP No. 19072 of 2024Notice in the aforesaid terms. Reply, if any, be filed on or before the next date of hearing. Till the next date of hearing, operation of impugned order dated 25.9.2024 (Annexure P-4) passed by respondent No.2, shall remain stayed in as much as registration of petitioner-society has been cancelled, however, parties shall maintain status quo qua functioning of the society till the next date of hearing CMP No. 19073 of 2024 The application is disposed of with direction to the applicant/petitioner to file the translated copies of the documents in issue within the afore period.
October 25, 2024 (Sandeep Sharma),
manjit Judge