Himachal Pradesh High Court
State Of Hp And Another vs . Manni Ram (Since on 1 November, 2023
State of HP and another vs. Manni Ram (since deceased) and another a/w connected matters .
RFA No.177 of 2019 a/w CWP No.3730 of 2019 and RFA No.35 of 2023 RFA No.177 of 2019 01.11.2023 Present: Mr. Y.P.S. Dhaulta, Additional Advocate General, for the appellants/State.
of Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for respondents No.1(a) to 1(e) and respondent No.2.
CWP No.3730 of 2019 rt Ms. Meera Devi, Advocate, vice Mr. Deepak Gupta, Advocate, for the petitioner.
Mr. Y.P.S. Dhaulta, Additional Advocate General, for respondents No.1 and 2/State.
RFA No.35 of 2023Mr. Y.P.S. Dhaulta, Additional Advocate General, for the appellants/State.
Mr. V.S. Chauhan, Senior Advocate with Mr. Rajul Chauhan, Advocate, for the respondent.
RFA No.177/2019In furtherance to notice issued, Mr. Rajul Chauhan, learned counsel has appeared on behalf of respondents No.1(a) to respondents No.1(e). Power of attorney shall be filed during the course of the day. It is brought to the notice of the Court that respondent No.1(c), is already on record as respondent No.2, hence, name of respondent No.1(c) is ordered to be deleted from the array of the parties. Amended memo of parties be filed within two weeks.
CMP No.12004 & 12005 of 2019 in RFA No.177/2019 Reply, as prayed, be filed within two weeks. List thereafter.
CMP No.12006/2019 in RFA No.177/2019 To be heard alongwith CMP No.12005 of 2023.
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The application is disposed of with a direction to the applicant to file translated/legible copies of the Annexure(s) in question within two weeks.
CMP(M) No.1502 and 1503 of 2023 in CWP No.3730/2019 of Notice be issued to the legal representatives, returnable within four weeks.
CMP No.16719/2022 in RFA No.35 of 2019 rt The present application has been already disposed of vide order dated 23.08.2023.
CMP No.16720/2022 in RFA No.35 of 2019 Reply, as prayed, be filed within two weeks.
CMP No.11306/2023 in RFA No.35 of 2019 Since the awarded amount stands deposited, therefore, execution of the award is stayed. Application stands disposed of.
( Bipin C. Negi )
November 01, 2023 (KS) Judge
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