Sher Singh vs State Of Hp & Others
2021 Latest Caselaw 3510 HP

                                                                             .
        IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA





                                        CWPOA No. 166 of 2019
                                        Date of Decision 4th August, 2021





    ________________________________________________________

    Sher Singh                                                           ...Petitioner
                                                   Versus





    State of HP & others                                                 ....Respondents

    Coram                 r
    The Hon'ble Mr. Justice Vivek Singh Thakur, J.

Whether approved for reporting?1 ______________________________________________________________ For the Petitioner: None.

For the Respondents: Mr. Anil Jaswal, Additional Advocate General, for respondents No.1 and 2, through Video Conferencing.

None for respondent No.3.

__________________________________________________________________

Vivek Singh Thakur, J.

On 9th July, 2021, there was no representation on

behalf of petitioner as well as respondent No.3.

2 In compliance of order dated 6.3.2020 an actual date

notice was issued to petitioner for 30 th April, 2020, which was

duly served upon him. However, on that day, for complete

Whether Reporters of Local Papers may be allowed to see the judgment? Yes

Lockdown on account of COVID-19 pandemic, the case could not

be listed. However, a letter was received in Registry on behalf of

.

petitioner with request to inform him the next date of hearing on

his mobile number, mentioned in his letter.

3 On previous date i.e. 9.7.2021, it was informed by

Registry that telephonic information was communicated to

petitioner with respect to listing of case on that day, but, there

was no representation on his behalf. But, on that day, in the

interest of justice, matter was adjourned for today with direction

to Registry to inform next date of hearing to the petitioner on his

mobile number.

4 As per report of Registry, listing of case today has

also been informed to petitioner, but, there is no representation

on his behalf. Notice issued to respondent No.3 has not been

received back.

5 In view of aforesaid circumstances, it appears that

petitioner is not interested in pursuing the petition. Therefore, it

is dismissed in default.

Pending miscellaneous application(s), if any, also

stands disposed of accordingly.

    August 04, 2021                      (Vivek Singh Thakur)
    (ms)                                         Judge