Himachal Pradesh High Court
Collector Land Acquisition vs . Paras Ram And Others on 24 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Collector Land Acquisition vs. Paras Ram and others RFA No. 398 of 2019 .
24.02.2022 Present: Mr. Saurabh Ahluwalia, Advocate vice Ms. Shreya Chauhan, Advocate for the appellants.
Mr. Madan Gopal Advocate vice Mr. Naveen K. Bhardwaj, Advocate for respondents No.1 to 3 and 5.
Respondent No.4 is stated to have expired.
Mr. Raju Ram Rahi, Deputy Advocate General, for respondent No.6.
RFA No. 398 of 2019 Further three weeks' time, as prayed, is granted to take consequential steps on account of death of respondent No.4. List after four weeks.
CMP No. 12195 of 2019 Reply stands filed. Rejoinder, as prayed, be filed within four weeks. List along with main appeal.
February 24,2022 (Vivek Singh Thakur)
(ms) Judge
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