Himachal Pradesh High Court
M/S Greenko Hatkoti Energy Ltd. vs . Gian Singh & Others. on 4 January, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
M/s Greenko Hatkoti Energy Ltd. Vs. Gian Singh & others.
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RFA No. 96 of 2020 alongwith Cross Objection No. 42 of 2022 4.1.2023 Present: Ms.Shreya Chauhan, Advocate, for the appellant.
Mr.Devinder Chauhan Jaita, Advocate for respondents No. 1(a) to 1(d) and 2 to 15/cross- objectors.
r to Mr.Harinder Singh Rawat, Additional Advocate General, for respondents No. 16 and 17.
Cross Objection No. 42 of 2022 In Cross-objection memo of parties is incomplete.
Therefore, on request of learned counsel for the respondents/cross-objectors, matter is adjourned, enabling him to file fresh complete memo of parties. Be filed within eight weeks.
List for consideration in the month of March, 2023.
CMP No. 18407 of 2022 in CO No. 42 of 2022 Reply by non-applicant, as prayed, be filed within four weeks. Rejoinder within four weeks, thereafter.
List for consideration in the month of March, 2023.
(Vivek Singh Thakur), th 4 January, 2023 (Judge) (Keshav) ::: Downloaded on - 04/01/2023 20:38:24 :::CIS .
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