Devinder Dutt Sharma vs . State Of Hp And Others
2023 Latest Caselaw 13388 HP

Devinder Dutt Sharma vs. State of HP and others

LPA No.195 of 2022

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12.09.2023 Present: Mr. Hamender Singh Chandel, Advocate, for the appellant.

Mr. Rajesh Mandhotra, Additional Advocate General, for respondent No.1/State.

Respondents No.4, 7, 10 and 13 are ex parte vide order dated 27.4.2023.

None for respondent No.9 though represented by Ms. Swati

Verma, Advocate.

Respondent No.6 stands deleted.

Mr. Adarsh K. Vashista, Advocate, for respondents No.8, 11 & 12.

None for respondents No.2, 3 & 5.

Respondents No.2, 3 and 5, stand served, but there is

no representation on their behalf. Hence, they are proceeded

against ex parte.

Arguments heard. Judgment reserved.

( Vivek Singh Thakur ) Judge

( Bipin C. Negi ) September 12, 2023 (KS) Judge