Himachal Pradesh High Court
The State Of H.P. And Others vs . Shamsher Singh And Others And on 25 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
The State of H.P. and others vs. Shamsher Singh and others and connected matters .
RFA No.146 of 2012 a/w RFA Nos. 147, 148 and 149 of 2012 RFA No.146 of 2012 25.11.2022 Present: M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the appellants.
Mr. Rupinder Singh, Advocate for respondents No. 1(d), 2 to 9, 11, 13 and 15.
RFA No.147 of 2012 M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the appellants.
Mr. Atharv Sharma, Advocate for the respondents.
RFA No. 148 of 2012M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the appellants.
Respondent is stated to be dead.
RFA No.149 of 2012M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the appellants.
Mr. Y.W. Chauhan, Advocate for respondents No. 1(a) to 1(h).
RFA No.148 of 2012 ::: Downloaded on - 25/11/2022 20:33:56 :::CISThe Court stands informed that sole respondent Smt. .
Shayam Devi in the present appeal is dead. Learned Additional Advocate General submits that hearing of the case be deferred by four weeks so that appropriate steps in this regard can be taken.
Ordered accordingly. List after four weeks.
(Ajay Mohan Goel)
Judge
November 25, 2022
(narender) r
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