Himachal Pradesh High Court
State Of H.P. & Anr. vs . Neeraj Justa & Ors. on 31 October, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
State of H.P. & Anr. vs. Neeraj Justa & Ors.
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CMP(M) No. 364 of 2020.
31.10.2023 Present: Mr. Pratush Sharma, Addl. A.G. with Ms. Priyanka Chauhan, Mr. Gautam Sood and Mr. Rahul Thakur, Deputy Advocates of General for the appellants.
Ms. Seema Guleria, Advocate, for respondents No.1 to 3.
rtProposed legal representatives of deceased respondents No.13 and 16 have been served, but none has put in appearance on their behalf.
CMP(M) No. 491 of 2023.
The application is allowed being not opposed. Delay in filing the application is condoned for the reasons stated therein. Abatement, if any, is set aside. Legal representatives of deceased respondent No.16 as detailed in para-4 of the application are ordered to be brought on record as respondents No.16(a) and 16(b). Application stands disposed of. Registry to carry out necessary corrections in the relevant record.
CMP(M) No. 492 of 2023.
The application is discrepant in material particulars.
::: Downloaded on - 31/10/2023 20:38:10 :::CISLearned Deputy Advocate General seeks .
time to file amended application. Be filed on or before the next date.
CMP No. 15330 of 2023.
Allowed for the reasons stated therein and of the name of respondent No.22 is ordered to be deleted from the array of respondents. Amended memo of rt parties be filed on or before the next date.
CMP(M) No. 364 of 2020.
List on 5th December, 2023.
(Satyen Vaidya) Judge 31st October, 2023.
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