Himachal Pradesh High Court
Unknown vs Rfa Nos. 199 And 201 To 206 Of on 6 December, 2018
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
RFA Nos. 199 and 201 to 206 of 2013 along with cross Objections No. 4013, 4012, 4015, 4016, 4021 .
and 4014 of 2013 06.12.2018 Present: None for the appellants.
Mr. Vivek Singh Thakur, Advocate vice for respective private respondents.
Mr. Shiv Pal Manhans, Additional Advocate General with Mr. R.P. Singh Deputy Advocate General, for the State.
r CMP No. 4502 of 2015 in RFA No. 199 of 2013 This application was filed on 16.4.2015 seeking permission to deposit the demand draft No. 899681 amounting to Rs.8,91,424/-. Now we are in 2018 and this demand draft must have lost its validity. Therefore, this application is dismissed as infructuous with liberty to the appellant to deposit the awarded amount in the Registry of this Court, by filing an appropriate application, if advised so.
CMP No. 16828 of 2013 in RFA No. 206 of 2013 In view of orders passed on 23.6.2014 and 3.9.2014, this application stands disposed of.
RFA Nos. 199 and 201 to 206 of 2013 List for hearing on 21st December, 2018 as prayed for.
December 06, 2018 (Vivek Singh Thakur)
(ms) Judge
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