Himachal Pradesh High Court
Heeramani vs . Sate Of H.P. & Ors. on 23 June, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
.
Heeramani vs. Sate of H.P. & ors.
CMP No.7387 of 2023 in CWP No.2162 of 2016 23.06.2023 Present: Mr. Anil Kumar, Advocate, for the applicant/petitioner.
Mr. Rajan Kahol, Mr. B.C. Verma and Mr. Vishal Panwar, Additional Advocates General with Mr. Rahul Thakur and Mr. Ravi Chauhan, Deputy Advocates General, for respondents No.1 & 4.
Mr. Vivek Singh Negi, Advocate, for respondents No.2 & 3.
CMP No.7387 of 2023 By way of instant application filed under Section 151 of CPC, prayer has been made on behalf of the applicant/petitioner for release of entire compensation amount lying deposited in the Registry of this Court.
Learned Additional Advocate General as well as learned counsel representing non-applicants/respondents No.2 & 3, pray for and are granted two weeks' time to file reply to the application. List thereafter.
(Sandeep Sharma) Judge 23rd June, 2023 (reena) ::: Downloaded on - 24/06/2023 20:31:57 :::CIS