Himachal Pradesh High Court
Neeraj Justa vs . State Of H.P. on 7 December, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Neeraj Justa vs. State of H.P. .
RFA No.125 of 2019 07.12.2022 Present Ms. Seema K. Guleria, Advocate, for the appellant.
Mr. Sudhir Bhatnagar, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent Nos. 1 and 2-State.
CMP(M)No.1519 of 2022 By way of instant application, prayer has been made on behalf of the applicant-appellant for bringing on record the LRs of deceased respondent No.3, who has expired on 10.08.2022, as is evident from death certificate placed on record as Annexure A-1, leaving behind his LRs, as detailed in para-3 of the application.
Notice be issued to proposed LRs, as detailed in para-3 of the application, returnable for 4.01.2023, on taking steps within one week.
RFA No.125 of 2019Since respondent No.6 has expired, learned counsel representing the appellant prays for and is granted four weeks' time to file an appropriate application for bringing on record the LRs of aforesaid deceased respondent. List thereafter.
(Sandeep Sharma) Judge 7th December, 2022 (shankar) ::: Downloaded on - 07/12/2022 20:36:32 :::CIS