Himachal Pradesh High Court
The Renuka Ji Dam vs . Magu Ram & Ors. on 19 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
The Renuka Ji Dam vs. Magu Ram & ors.
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RFA No. 372 of 2019 19.07.2022 Present: Mr. Shashi Shirshoo, Advocate, for the appellants.
Mr. M.P. Kanwar, Advocate, for respondents No. 2 & 3(I) to 3(III).
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for respondent No. 6/State.
CMP No.9066/2022By way of instant application, prayer has been made on behalf of applicants/respondents No. 2 & 3(II) for release of award amount lying deposited with the Registry of this Court.
Learned Counsel representing the non-
applicants/appellants prays for and is granted 10 days' time to file reply.
List thereafter.
(Sandeep Sharma) Judge 19th July, 2022 (reena) ::: Downloaded on - 19/07/2022 20:07:12 :::CIS