RSA/11/2020
2021 Latest Caselaw 3163 HP

RSA No. 11 of 2020

16.07.2021 Present: Mr. R.L. Chaudhary, Advocate, for the appellant.

.

Mr. Janesh Gupta, Advocate, for respondent No. 1.

None for respondents No. 2 and 3.

Mr. Gaurav Sharma, Deputy Advocate General for respondent No. 4.

(THROUGH VIDEO CONFERENCING)

RSA No. 11 of 2020

Despite service there is no representation on behalf of

respondents No. 2 and 3. Hence, they are proceeded ex parte.

List for consideration on 27th August, 2021.

CMP No. 359 of 2020

Learned Deputy Advocate General seeks further time to

have instructions, in terms of order dated 23.4.2021, whereas,

learned counsel for the appellant submits that as per his

information, State has not preferred any appeal against the

common judgment impugned herein. However, he further

submits that appellant has filed another appeal which is yet to

be registered.

List for consideration along with the main appeal.

Interim to continue till the next date of hearing.

CMP No. 361 of 2020

Pleadings are complete. List for consideration alongwith

the main appeal.

              July 16, 2021                             (Vivek Singh Thakur),
              (PK)                                            Judge.