Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Sh. Ashutosh Sharma & Ors vs State Of H.P. & Ors on 29 June, 2015

Author: Rajiv Sharma

Bench: Rajiv Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

CWP No. 6819 of 2014.

                                                                            Decided on:        29.6.2015.

               Sh. Ashutosh Sharma & ors.                                             ......Petitioners.




                                                                                         .
                                    Versus





               State of H.P. & ors.                                                   .......Respondents.

    Coram

The Hon'ble Mr. Justice Rajiv Sharma, Judge.

Whether approved for reporting? 1 No. For the petitioners: Mr. R.K.Bawa, Sr. Advocate, with Mr. Amit Kumar Dhumal, Advocate, for the petitioners.

For the respondents: Mr. M.A.Khan, Addl. AG with Mr. Parmod Thakur, Addl.

AG and Mr. Neeraj K. Sharma, Dy. AG, for respondent No.1.

Mr. K.D.Sood, Sr. Advocate, with Ms. Ranjana Chauhan, Advocate, for respondents No. 2 to 4.

Mr. Anand Sharma, Advocate, for respondents No. 5 to 7, 9 to 19, 20(h), 20(k) and 21 to 36.

---------------------------------------------------------------------------------------------- Justice Rajiv Sharma, J. (oral).

The petitioners are permitted to move an application under Order 1 Rule 10 CPC for impleadment in Civil Suit No. 117/1/2-9/87, within a period of three weeks from today. The application shall be decided by the learned Civil Judge (Jr. Divn.), Bilaspur, in accordance with law within two weeks thereafter. It is stated by the respondents appearing in this petition that they would not oppose such an application as and when moved. Sh. K.D.Sood, Sr. Advocate, submitted that the Deputy Commissioner has passed the orders in the interregnum, only when Civil Suit was dismissed in default and now it has been revived. Till the application is decided by the learned Civil 1 Whether reporters of the local papers may be allowed to see the judgment?

::: Downloaded on - 15/04/2017 18:27:57 :::HCHP 2

Judge (Jr. Divn.), Bilaspur, the parties are directed to maintain status quo. Thereafter, the learned Civil Judge (Jr. Divn.), Bilaspur, shall pass the necessary orders, as warranted from time to time, in accordance .

with law.

2. With the above observations, the Writ Petition is disposed of, so also the pending application(s), if any.

Copy Dasti.

    June 29, 2015,                                       ( Rajiv Sharma ),





      (karan)                                                   Judge.











                                                  ::: Downloaded on - 15/04/2017 18:27:57 :::HCHP