Himachal Pradesh High Court
Mukhtiar Singh vs . State Of H.P. & Anr. on 14 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Mukhtiar Singh vs. State of H.P. & anr.
CWP No. 104/2021.
14.9.2022 Present: Mr. Vinod Kumar Thakur, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Ashwani Sharma, Addl. A.G. and Mr. Vikrant Chandel, Dy.A.G. for the respondents No. 1 to 4.
Learned Deputy Advocate General, on instructions, states that since respondents No. 2 to 4 are adjudicating authorities, therefore, they do not intend to file any reply. His statement is taken on record.
rWe are not at all satisfied with the working of the registry of this Court. This Court vide its order dated 5.1.2021 had ordered issuance of separate notice for the service of respondents No. 4 and 5. In compliance to the aforesaid order, notice had been prepared for the service of aforesaid respondents returnable for 8.11.2021. No doubt, respondents No. 4 and 5 were served for the said date, i.e. 8.11.2021, but the case was not listed either before the court or before the concerned Registrar.
The Additional Registrar (Judicial) did call for explanation of the dealing assistant as to why the case was not listed on the date fixed, but did not bother to issue notice to respondent No.5, as a result whereof, no proper opportunity of hearing was afforded to respondent No.5 to present its defence as the case was not listed on 8.11.2021. Registry is directed to be careful in future.
Issue notice to respondent No.5 returnable for 17.10.2022, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 14.9.2022 (pankaj) ::: Downloaded on - 15/09/2022 20:05:17 :::CIS