Himachal Pradesh High Court
Parbodh Chander & Anr. vs . State Of H.P. & Anr. on 11 October, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
.
Parbodh Chander & Anr. vs. State of H.P. & Anr.
Cr.MMO No.422 of 2018 11.10.2023 Present: Mr. Rakesh Thakur, Advocate Vice Mr. Rahul, Advocate, for the petitioners.
of Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State. rt Mr. Vinod Chauhan, Advocate vice Ms. Priyanka Verma, Advocate, for respondent No.2.
Cr.MMO No.422/2018 & Cr.MP No.2487/2019 As per report of the Registry, consequential steps on account of death of respondent No.2, have not been taken. Learned vice counsel appearing on behalf of respondent No.2, prays for an adjournment to take consequential steps in this regard.
As prayed, list on 30.11.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 11/10/2023 20:39:23 :::CIS