Himachal Pradesh High Court
Shaukat Ali & Another vs . State Of H.P. & Others on 4 January, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shaukat Ali & another vs. State of H.P. & others .
Cr.MMO No. 417 of 2017, Cr.MMO Nos.280 of 2018 and 281 of 2018 Cr.MMO No. 417 of 2017 04.01.2023 Present: Mr.Surinder Saklani, Advocate, for the petitioners except petitioner No.1.
Petitioner No.1 Shaukat Ali is stated to have expired. Mr.Harinder Singh Rawat, Additional Advocate General, for respondent No.1. Mr.Jagat Paul, Advocate, for respondent No.2. None for respondent No.3.
Cr.MMO Nos.280 & 281 of 2018 r Mr.Jagat Paul, Advocate, for the petitioner(s).
Mr.Harinder Singh Rawat, Additional Advocate General, for respondent No.1, in both petitions. 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 2017Application, stated to have been filed, on account of death of petitioner No.1, is not on record. Be taken on record, if in order. Objection be removed well before next date of hearing.
List for consideration in the second week of March 2023.
Cr.MMO Nos.280 & 281 of 2018 Consequential steps on account of death of respondent No.4 be taken within a week, failing which petitions shall be dismissed for non prosecution.
List along with Cr.MMO No.417 of 2017 on next date of hearing.
(Vivek Singh Thakur) Judge January 4, 2023 (Purohit) ::: Downloaded on - 04/01/2023 20:37:06 :::CIS