Himachal Pradesh High Court
Lac And Ors. vs . Krishan Lal And Ors. on 24 February, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
LAC and Ors. Vs. Krishan Lal and Ors.
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RFA No. 206 of 2016 24.02.2022 Present: Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Kamal Kant Chandel, Deputy Advocate General, for the appellants.
Mr. R.K. Gautam, Senior Advocate with Mr. Rishab Chandel, Advocate for respondent No.1(a).
Mr. Prashant Sharma, Advocate, vice Mr. O.C. Sharma, Advocate for respondents No.1(b), 1(d), 1(e), 2(a), 2(b), 3 to 12, 13(a) to 13(f) and 14.
Appeal is ordered to be abated vis-a-vis respondent No.1(c) vide order dated 26.10.2020.
Mr. George, Advocate, for the applicants, in CMPs No.18 and 19 of 2017.
CMP No.14443 of 2021.
Reply not filed. Let, needful be done within a period of three weeks.
(Ajay Mohan Goel) Judge February 24, 2022 (Vinod/Chander) ::: Downloaded on - 25/02/2022 20:11:55 :::CIS