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Himachal Pradesh High Court

Er. Devender Pal Singh vs . Hpsebl on 23 May, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Er. Devender Pal Singh Vs. HPSEBL CWP No.1399 of 2020 .

23.05.2023 Present: Mr. Vivek Sharma, Advocate, for the petitioner.

Mr. Tara Singh Chauhan, Advocate, for the respondents.

CMP No.5797 of 2023 Prayer of the applicant/respondent is to permit it to deposit a sum of Rs.2,17,178/- in the Registry of this Court, being the disputed amount on account of interest.

Learned counsel for the non-applicant/petitioner has no objection for allowing the prayer. Accordingly, the application is allowed. The applicant/respondent is permitted to deposit the aforesaid amount in the Registry of this Court within a period of two weeks from today.

The application stands disposed of.

For the reasons assigned in the application, the same is allowed and disposed of.

At the request of learned counsel for the parties, list alongwith CWP No.1464 of 2020 on 06.07.2023.

                                                     Jyotsna Rewal Dua
             May 23, 2023                                  Judge
                 Mukesh




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