Himachal Pradesh High Court
Smt. Neerja And Others vs State Of H.P. And Others on 27 December, 2018
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
CMP(M) No.1246 of 2018 27.12.2018 Present: Mr. Shiv Pal Manhans, Additional Advocate .
General with Mr.R.P.Singh and Mr. Raju Ram Rahi, Deputy Advocate Generals, for the applicants/appellants.
Mr.Anirudh Sharma, Advocate, for respondents No.1 to 6 and 8.
of Mr. Kulwant Singh Katoch, Advocate, for the respondent No.7.
No reply is intended to be filed. rt For the reasons stated in the application, the delay is found neither intentional nor willful, but for the sufficient cause mentioned in the application, preventing the applicants/appellants from filing of the appeal within time.
Therefore, delay in filing the appeal is condoned. Appeal be registered. Application stands disposed of.
RFA No. of 2018 (RFAST No.14624 of 2018) Heard.
Admit.
Parties are duly represented. Record be requisitioned. List along with RFA No.58 of 2018 for hearing in due course CMP(M) No. of 2018 (CMPST No.14627 of 2017) Subject to deposit of the entire awarded compensation amount alongwith uptodate interest in the Registry of this Court within four weeks from today, operation ::: Downloaded on - 28/12/2018 22:32:41 :::HCHP and execution of impugned award, dated 28 th December, 2017, .
passed in Reference Petition No.11ADJII/4 of 2014, titled as Smt. Neerja and others Versus State of H.P. and others, passed by learned Additional District JudgeII, Solan, District of Solan, H.P., is stayed till further orders.
Alteration/modification/vacation on motion. rt Application is disposed of.
(Vivek Singh Thakur) Judge December 27, 2018 (rishi ) ::: Downloaded on - 28/12/2018 22:32:41 :::HCHP