Renuka Ji Dam Project & Others vs . Narayan Singh & on 21 March, 2022

[Cites 1, Cited by 4]

RFA NO.285 of 2018 21.03.2022 Present: Mr.Shashi Shirshoo, Advocate, for the appellants.

Mr.Karun Negi, Advocate, for respondents NO.1, 4, 5(a) to 5(c).

Respondents No.2 and 3 are stated to have expired.

Mr.Rupinder Singh Thakur Advocate, for applicant/proposed respondent in CMP Nos.12115 and 12116 of 2019.

Mr.Owais Khan Pathan, Advocate, for the r applicants/proposed respondents in CMP Nos.494 and 495 of 2020.

CMP No.12115 of 2019 Reply to the application by appearing respondents stands filed. Rejoinder thereto, be filed within four weeks.

No reply is intended to be filed by non-

applicants/appellants.

List after four weeks.

CMP No.494 of 2020

Reply on behalf of appearing respondents stands filed.

Reply on behalf of non-applicants/appellants, as prayed, be filed within four weeks.

List thereafter.

RFA No.285 of 2018

Consequential steps, on account of death of respondents No.2 and 3, be taken within four weeks.

List thereafter.

(Vivek Singh Thakur) Judge March 21, 2022 (Purohit) ::: Downloaded on - 21/03/2022 20:14:42 :::CIS

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