Himachal Pradesh High Court
The State Of H.P. & Anr. vs . Yudhbir Singh Rajput on 17 June, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
The State of H.P. & Anr. vs. Yudhbir Singh Rajput a/w connected matter.
Arb. Case No. 40 of 2022 with Ex.
.
Petition No. 3 of 2022.
Arb. Case No. 40 of 2022.
17.06.2022. Present: Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General and Mr. Vinod Thakur, Additional Advocate General, for the objectors.
Mr. Arjun Lall, Advocate, for the respondent.
Ex. Petition No. 3 of 2022.
Mr. Vikas Rajput, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General and Mr. Vinod Thakur, Additional Advocate General, for the respondents.
OMP No. 262 of 2022 in Arb. Case No. 40 of 2022.
For the reasons stated in the application, the delay in refiling the objection petition is condoned. The application stands disposed of.
Before the objections of the State are heard, let the amount in terms of the award be deposited by the State within a period of four weeks.
List on 22.07.2022.
(Tarlok Singh Chauhan) Judge 17th June, 2022.
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