Himachal Pradesh High Court
H.P. State CoOperative vs . Vivek Thakur & Ors. on 15 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
H.P. State Cooperative Vs. Vivek Thakur & Ors.
LPA No. 8/202215.06.2022 Present: Mr. R.K. Gautam, Sr. Advocate with Mr. .
Narender Singh, Advocate, for the appellant.
Mr. B.C. Negi, Sr. Advocate with Mr. Nitin Thakur, Advocate, for respondents No. 1 to 10 and 12 to 62.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. AGs, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy. AGs, for the respondentsState.
Learned counsel for the appellant states that in case the respondents agree, then due and admissible amount, in terms of judgment rendered by the learned writ Court without concession, can be released in their favour in installments spread over a period of three years.
Confronted with this, learned counsel for the private respondents prays for and is granted a week's time to obtain instructions.
List on 22.06.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 15th June, 2022 (raman) ::: Downloaded on - 16/06/2022 20:03:06 :::CIS