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Himachal Pradesh High Court

Hppcl Ltd. & Another vs . Sadanand And Another. on 3 March, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

HPPCL Ltd. & another Vs. Sadanand and Another.

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RFA No. 386 of 2018 along with CO No. 12 of 2019 3.3.2022 Present: Mr.Shashi Kumar Shirshoo, advocate, for the appellants.

Ms.Shashi Kiran, Advocate, vice Mr.Ajay Chauhan, Advocate, for respondents No. 1 and 2.

Mr.Dinesh Thakur, Additional Advocate General, for respondents No. 3 and 4.

RFA No. 386 of 2018 On request of learned counsel for the appellant, time to deposit entire awarded amount of compensation along with up to date interest is extended up to 8.4.2022.

CMP No. 11386 of 2021 Further four weeks time, as prayed is granted to file reply.

List for consideration on 18th April, 2022.

(Vivek Singh Thakur), Judge.

3rd March, 2022 (Keshav) ::: Downloaded on - 03/03/2022 20:14:32 :::CIS