Himachal Pradesh High Court
Unknown vs Kesar Singh on 9 September, 2020
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
CMP(M) No. 520 of 2020 .
09.09.2020 Present: Mr. Shiv Pal Manhans, Additional Advocate General, for the applicants/appellants through Video Conferencing. CMP(M) No. 520 of 2020 This application has been filed for condonation of delay of 6 days in filing the appeal. Sufficient cause, which prevented the appellants from filing appeal, has been elaborately explained in paras No. 2(a) to 2(e) of application. Therefore, delay in filing the appeal is condoned. Appeal be registered.
Application stands disposed of.
RFA No. _____of2020(RFAST No. 26086 of 2020) Admit.
Post admission notice to respondent, returnable on 23rd December, 2020, be issued, on taking steps within ten days.
Record be requisitioned.
List for hearing after completion along with RFA No.____of 2020(RFAST No. 26083 of 2020) titled State of H.P. & others Vs. Kesar Singh.
CMP No. _____of 2020(CMPST No. 26088 of 2020) Heard. Subject to deposit of entire awarded amount along with up-to-date interest in the Registry of this Court within eight weeks from today, award dated 30.11.2019 passed by learned District Judge (Forests), Shimla in Land Reference Petition No. LACRBT No. 24-S/4 of 2017, titled Govind Ram vs. State of H.P., is stayed during pendency of appeal.
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Alteration, vacation and modification on motion. Application stands disposed of.
September 09, 2020 (Vivek Singh Thakur)
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