RFA/205/2017
2021 Latest Caselaw 2667 HP

RFA No.173 of 2018 a/w RFA Nos. 205, 208, 209 of 2017, RFA No. 133 of 2018 with CO No. 33/2019.

09.04.2021. Present: Mr. Vivek Negi, Advocate, for the appellant(s)

.

in all the appeals.

Ms. Devyani Sharma and Mr. Rupinder Singh, Advocates, for the respective respondents.

Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Addl. A.Gs for the respondent-State.

(Through Video Conferencing)

Mr. Vivek Negi, learned counsel for the project-

proponent disputes that the issue raised in these appeals are

covered by a judgment rendered by this Court in RFA No.

171 of 2016 titled LAC, HPPCL & Anr. vs. Kamal Dev and

others, along with connected matters, decided on

09.12.2019.

In this view of the matter, list these cases for

hearing on 20.05.2021.

RFA No. 208 of 2017 has been wrongly listed as

this appeal stands finally decided on 09.12.2019.

(Tarlok Singh Chauhan) 9th April, 2021. Judge (krt)