Himachal Pradesh High Court
State Of H.P. & Anr. vs . Bhagwati Deceased Through on 21 April, 2023
Author: Virender Singh
Bench: Virender Singh
State of H.P. & anr. Vs. Bhagwati deceased through LRs.
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RFA No. 106 of 2021 21.4.2023 Present: Ms. Sharmila Patiyal, Additional Advocate General, Mr. Arsh Rattan and Ms.Ayushi Negi, Deputy Advocates General, for the appellants.
Mr. R.K. Sharma, Senior Advocate with Ms.Anita, Advocate, for respondents No. 1(a) to 1( c).
On 16.8.2021, while disposing of CMP No. 9220 of 2021, this Court had passed the following order:
"Heard. Subject to the appellant herein, depositing in the Registry of this Court, the entire awarded amount alongwith upto date interest accrued thereon, the operation and execution of the award impugned before this Court is stayed till further orders."
Thereafter, eight opportunities have been given to the appellants to comply with the directions, so passed by this Court on 16.8.2021. But, the said order has not been complied with.
However, in view of the request made by the learned Additional Advocate General, one last opportunity is granted to her to comply with the aforesaid directions.
List on 28.4.2023.
(Virender Singh) Judge April 21, 2023 (kalpana) ::: Downloaded on - 24/04/2023 20:36:26 :::CIS