Himachal Pradesh High Court
Shiv Kumar vs . Satish Kumar Singhla on 17 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Shiv Kumar Vs. Satish Kumar Singhla FAO (MVA) No.28 of 2022 .
17.03.2022 Present: Mr. Anup Kumar Rattan, Advocate, for the applicant-appellant.
CMP(M) No.297 of 2022 Since the appeal has been filed within the prescribed period of limitation in terms of the order dated 10.01.2022 passed by the Hon'ble Supreme Court, the instant application seeking condonation of delay is misconceived and is accordingly dismissed.
The application stands disposed of.
CMP No.2627 of 2022 Allowed and disposed of.
FAO (MVA) No.28 of 2022 Admit.
CMP No.2625 of 2022This application is disposed of subject to the condition that the entire compensation amount alongwith up-to-date interest be deposited by the appellant-applicant with the Registry of this Court within a period of eight weeks. The execution award is ordered to be stayed in the pendency of the appeal.
Dasti copy.
(Tarlok Singh Chauhan) Judge March 17, 2022 (tarun) ::: Downloaded on - 17/03/2022 20:12:40 :::CIS