Himachal Pradesh High Court
Union Of India vs . Dina Nath ( Deceased) Through His Lrs. on 19 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Union of India Vs. Dina Nath ( deceased) through his LRs.
.
RFA No. 102 of 2010 19.09.2023 Present: Mr. Rajinder Thakur, Central Government Counsel, for the appellant.
Mr. Sunil Mohan Goel, Advocate, for respondent No. 1(a) to 1(f).
of Mr. Pushpender Jaswal, Additional Advocate General, with Mr. Gautam Sood, Mr. Rahul Thakur and Ms. Priyanka Chauhan, Deputy Advocate rt Generals, for respondent No.2.
More time sought to file power of attorney on behalf of respondent No. 1(f). The needful be done within two weeks.
Amended memo of parties be also filed on or before the next date of hearing.
List on 10.10.2023.
( Satyen Vaidya ) Judge 19th September, 2023 (sushma) ::: Downloaded on - 19/09/2023 21:28:57 :::CIS