Himachal Pradesh High Court
Ram Chand vs Land Acquisition Collector, Nhai And ... on 4 October, 2023
Ram Chand Versus Land Acquisition Collector, NHAI and others Arbitration Case No.749 of 2023 .
04.10.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.
Ms. Shreya Chauhan, Advocate, for respondents No.1 and 2-NHAI.
Mr. Rohit Sharma, Deputy Advocate General, for respondent No.3-State.
of Notice. Ms. Shreya Chauhan, learned Standing Counsel and Mr. Rohit Sharma, learned Deputy Advocate rt General, appear and waive service of notice on behalf of respondents No.1 & 2 and respondent No.3, respectively.
At this stage, learned counsel for the petitioner states that this Court has already decided an identical issue.
Faced with the aforesaid situation, the learned counsel for respondents No.1 and 2-NHAI prays for and is granted three days' time to have instructions in the matter.
List on 07.10.2023.
(Ranjan Sharma) Judge October 04, 2023 (Bhardwaj) ::: Downloaded on - 04/10/2023 20:39:33 :::CIS