RSA/11/2021
2021 Latest Caselaw 3183 HP

RSA No. 11 of 2021

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19.7.2021 Present: Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr.

Ashwani Sharma, Additional Advocates General with Mr. R.P. Singh, Mr. Nareder Thakur and Mr. Kamal Kishore, Deputy Advocates General, for the appellants.

Ms. Aanaindita Sharma, Advocate, for the respondents.

(Through Video Conferencing)

r to CMP(M) No. 44 of 2021.

Since the appeal at hand is well within the period of

limitation, application has become infructuous and as such, disposed

of accordingly.

RSA No. 11 of 2021 and CMP No. 1000 of 2021

Ms. Aanaindita Sharma, Advocate, has filed power of

attorney on behalf of the respondents. Copy of grounds of appeal, if

not already supplied, be supplied to the learned counsel for the

respondents, enabling her to render proper assistance to this Court on

the next date of hearing. Records be called for. List for admission after

four weeks.

In the meantime, operation of judgment and decree

dated 19.2.2020, passed by the learned Add. Distt. Judge-1 Kangra at

Dharamshala in C.A No. 35-N/XIII/2016 titled Girdhari Lal v. State of

H.P., shall remain stayed.

Copy dasti.

            19th July, 2021                               (Sandeep Sharma),
               manjit                                           Judge