Himachal Pradesh High Court
Collector Land Acquisition And Ors. vs . Sanjay Kumar on 5 April, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
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Collector Land Acquisition and ors. Vs. Sanjay Kumar CMP(M) No. 526 of 2021 05.04.2022 Present: M/s Sudhir Bhatnagar, Desh Raj Thakur & Bharat Bhushan, Additional Advocate Generals with M/s Narinder Thakur and Gaurav Sharma, Deputy Advocate Generals, for the applicants/ appellants.
Mr. Loveneesh Kanwar, Advocate, for respondents No. 1, 2,4 and 5 including LRs of respondent No.3.
CMPs No. 1217 and 1218 of 2021 The prayer made in CMP(M) Nos. 1217 and 1218 of 2021 are not opposed. Accordingly, the applications are allowed for the reasons stated therein. Legal representatives of deceased respondent No. 3, as detailed in para5 of the application, are ordered to be brought on record. Amended memo of parties is already on record.
CMP(M) No. 526 of 2021Learned counsel for the respondents seeks two weeks' time to file reply. Be positively filed within a week.
List on 13.04.2022.
(Satyen Vaidya) Judge 5th April, 2022 (sushma) ::: Downloaded on - 05/04/2022 20:12:57 :::CIS