Himachal Pradesh High Court
State Of H.P. & Anr. vs . Janam Singh on 5 December, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. & Anr. Vs. Janam Singh .
RFA No. 102 of 2021 05.12.2022 Present: Ms. Seema Sharma, Deputy Advocate General, for the appellants.
Mr. R.K. Sharma, Senior Advocate with Mr. Arun Kumar, Advocate, for the respondent.
r to CMP No. 9194 of 2021.
Subject to deposit of entire awarded amount alongwith up to date interest, in the Registry of this Court, within two weeks, execution and operation of the impugned award dated 06.12.2019, passed by learned Additional District Judge-II, Kangra at Dharamshala, in Case No. 38-J/2014 titled as Janam Singh versus Land Acquisition Collector shall remain stayed during pendency of the appeal, Alteration/modification/vacation on motion.
On failure to despite the awarded amount, interim protection shall be vacated.
Application stands disposed of.
RFA No. 102 of 2021.
List for consideration after four weeks.
(Vivek Singh Thakur), Judge.
05th December, 2022 (subhash) ::: Downloaded on - 05/12/2022 20:35:37 :::CIS