Himachal Pradesh High Court
Ex Havildar Sarwan Singh vs . Ajay Singh & Ors. on 16 March, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Ex Havildar Sarwan Singh Vs. Ajay Singh & Ors.
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FAO No.51 of 2019 16.03.2022 Present: Mr. Sheetal Vyas, Advocate, for the appellant.
Mr. Ramakant Sharma, Advocate for respondent No.1.
Mr. Bhupinder Pathania, Advocate, for respondent No.2.
Mr. Topender Kumar, Advocate or respondent No.3.
CMP No.1943 of 2022 By way of this application, a prayer has been made by the applicants/appellants for early hearing of the appeal which arises out of the award which has been announced in favour of the respondent No.1 by the learned Motor Accident Claims Tribunal, Hamirpur.
Taking into consideration the fact that this appeal is arising out of the award passed by learned Motor Accident Claims Tribunal, Hamirpur, the application is allowed, as prayed for. The case is ordered to be listed for final hearing after two weeks.
(Ajay Mohan Goel) Judge March 16, 2022 (Vinod) ::: Downloaded on - 16/03/2022 20:19:04 :::CIS