Himachal Pradesh High Court
Renuka Ji Dam Project vs . Narayan Singh & Others on 28 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Renuka Ji Dam Project vs. Narayan Singh & others .
RFA No. 285 of 2018 28.11.2022 Present: Mr.Shashi Shirshoo, Advocate, for the appellants.
Mr.Sudhir Thakur, Senior Advocate, alongwith Mr.Karun Negi, Advocate, for respondents No.1, 4, 5(a) to 5(c).
Respondents No.2 and 3 are stated to have expired. Mr.Rupinder Singh, Advocate, for applicant-proposed respondent in CMP No.12115 of 2019.
Mr.Owais Khan, Advocate, for applicants-proposed respondents In CMP No.494 of 2020 RFA No. 285 of 2018 Consequential steps on account of death of respondent No.2 be taken within four weeks.
List for consideration after four weeks.
In the meanwhile, steps for service of respondents No.3(a) to 3(i) also be taken.
OMP No.12115 of 2019Pleadings are complete.
List for consideration alongwith main appeal on next date of hearing.
OMP No.494 of 2020Mr.Owais Khan, learned counsel, submits that in view of compromise arrived at between applicant and legal representatives of respondent No.3-Yashwant Singh and respondent No.4-Narda Devi, he has instructions to withdraw this application.
In view of above submission, application is dismissed as withdrawn, in terms of compromise.
(Vivek Singh Thakur) Judge November 28, 2022 (Purohit) ::: Downloaded on - 28/11/2022 20:37:32 :::CIS