Himachal Pradesh High Court
Prakash Chaudhary vs Inder Singh & Others on 27 February, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Prakash Chaudhary Versus Inder Singh & others Election Petition No.3 of 2023 27.02.2023 Present: Ms. Devyani Sharma, Advocate, for the petitioner.
Mr. Ashok Sharma, Sr. Advocate, with Ms. Anubhuti Sharma, Advocate, for respondent No.1.
None for respondents No.2 to 6. Mr. Aman Parth Sharma, Advocate, for respondent No.7.
M/s Baldev Negi and Pushpinder Jaswal, Additional Advocates General, for respondents No.9State.
As per report of the Registry, respondents No.1 to 7 and 9 stand served, whereas respondent No.8 is unserved for want of correct address. As prayed for, let correct address of respondent No.8 be provided within ten days, thereafter, notice be issued to said respondent, returnable for 10.04.2022.
At this stage, Ms. Anubhuti Sharma, learned counsel has put in appearance on behalf of respondent No.1 and on instruction, Mr. Ashok Sharma, learned Senior Counsel appeared on behalf of said respondent.
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As none has put in appearance on behalf of respondents No.2 to 6, despite service, said respondents are proceeded against ex parte.
Registry is directed to reflect the name of the office of learned Advocate General in the Cause List, for respondent No.9. In the meanwhile, response to the petition be filed by the served respondent.
(Ajay Mohan Goel) Judge February 27, 2023 (Rishi) ::: Downloaded on - 27/02/2023 20:33:16 :::CIS