RFA/89/2021
2021 Latest Caselaw 3555 HP

RFA No. 89 of 2021

4.8.2021 Present: Mr.Jeevesh Sharma, Advocate, for the appellant.

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Mr. Vikrant Chandel, Dy. A.G., for respondents

No. 6, 7 and 8.

CMP No. 8538 of 2021

For the reasons spelt out in the application, the

delay in re-filing the appeal, after removing the objection, is,

condoned. The application stands disposed of.

RFA No. 89 of 2021

Admit.

Call for the records.

Post admission notice be issued to the

respondents No. 1 to 5, on steps being taken within a week,

returnable within three weeks, thereafter.

CMP No. 8537 of 2021

Subject to the appellants' depositing the entire

amount of compensation, alongwith upto date interest,

accrued thereon, within a period of six weeks, in the Registry

of this Court, thereupon the operation of judgment, of,

3.11.2020, pronounced by the learned Additional District

Judge, Nalagarh, H.P. in Land Reference Petition No. 51-

NL/4 of 2008, is stayed, during the pendency of the appeal,

before this Court. The application stands disposed of.

Copy dasti.

(Sureshwar Thakur) Judge

August 4, 2021 (Kalpana)

.