Himachal Pradesh High Court
Hppcl Ltd. & Another vs . Sadanand & Another. on 26 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
HPPCL Ltd. & another Vs. Sadanand & another.
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RFA No. 386 of 2018 alongwith CO No. 12 of 2019 26.4.2022 Present: Mr.Abhishek Dulta, Advocate, vice Mr.Shashi Kumar Shirshoo, Advocate, or the appellants.
Mr.Ajay Chauhan, Advocate, for respondents No. 1 and 2.
Ms.Rameeta Rahi, Additional Advocate General, for respondents No. 3 and 4.
RFA No. 386 of 2018 On request made on behalf of original counsel for the appellant, time to deposit entire awarded amount alongwith up to date interest is extended for further three weeks.
List for consideration alongwith RFA No. 384 of 2018 on next date.
CMP No. 11386 of 2021Further three weeks time, as prayed, is granted to file reply. List for consideration alongwith main appeal.
(Vivek Singh Thakur), Judge.
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