Himachal Pradesh High Court
Himachal Pradesh State Electricity ... vs . Amin Chand And on 30 November, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Himachal Pradesh State Electricity Board Ltd vs. Amin Chand and another .
RFA No. 4101 of 2013 30.11.2022 Present: Mr. Tara Singh Chauhan, Advocate for the appellant.
Ms. Richa Thakur, Advocate vice Mr. Amit Kumar Dhumal, Advocate for respondent No. 1.
CMP No. 18939 of 2022 By way of this application, a prayer has been made that the appellant be permitted to file the present appeal through its Executive Director (Personnel). In view of the averments made in the application, the same is allowed and the appeal is allowed to be filed by the appellant through its Executive Director (Personnel).
RFA No.4101 of 2013Learned Counsel for the appellant submits that it will be in the interest of justice, in case, the main appeal is ordered to be listed on 01.12.2022 so that it could be ascertained that similar matter have been adjudicated or not. Ordered accordingly.
List on 01.12.2022.
(Ajay Mohan Goel) Judge November 30, 2022 (narender) ::: Downloaded on - 30/11/2022 20:38:38 :::CIS