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[Cites 1, Cited by 6]

Himachal Pradesh High Court

Gmnr vs . Balbir Singh And Ors. on 15 July, 2022

Author: Satyen Vaidya

Bench: Satyen Vaidya

.

GMNR Vs. Balbir Singh and ors.

CMP(M) No. 171 of 2022 15.07.2022 Present: Mr. Anil Chauhan, Advocate, for the applicant­ appellant.

Mr. P.K. Bhatti and Mr. Bharat Bhushan, Additional Advocate Generals, with Mr. Kunal Thakur, Deputy Advocate General, for respondent No.3­State.

Mr. Gurinder Singh Parmar, Advocate, for respondents No. 4 to 6.

All the respondents are served except respondent No. 7. Mr. P.K. Bhatti, learned Additional Advocate General, appears on behalf of respondent No.3 Mr. Gurinder Singh Parmar, learned counsel appears for respondents No. 4 to 6.

None has put in appearance on behalf of respondents No. 1, 2 and 8, despite service.

Registry has reported that as per report received on the notice issued to respondent No.7, the said respondent has died.

Learned counsel for the applicant­appellant seeks time to take appropriate steps for bringing on record the legal representatives of deceased respondent No.7. Be positively taken on or before the next date.

List on 26.08.2022.

( Satyen Vaidya ) Judge 15th July, 2022 (sushma) ::: Downloaded on - 15/07/2022 20:09:36 :::CIS