RFA/81/2021
2021 Latest Caselaw 3561 HP

RFA No. 81 of 2021

4.8.2021 Present: Mr. Ashwani Sharma, Addl. A.G. with Mr,.

Gaurav Sharma and Mr. Vikrant Chandel, Dy.

.

AGs, for the appellant-State.

(through video conferencing)

CMP.M. No. 471 of 2021

Since the instant RFA is within limitation,

thereupon the instant application cast under Section 5 of the

Limitation Act, is rendered infructuous and the same is

dismissed as infructuous.

r RFA No. 81 of 2021

Admit.

Call for the records.

Post admission notice be issued to the

respondents, on steps being taken within a week, returnable

within three weeks, thereafter.

CMP No. 7703 of 2021

Notice in the aforesaid terms. Subject to

depositing of entire amount of compensation, alongwith upto

date interest, accrued therein, within a period of six weeks,

in the Registry of this Court, thereupon the operation of

award/judgment, of, 3.10.2020, pronounced by the learned

Additional District Judge, Hamirpur, in Land reference

Petition No. 3 of 2017, 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)

.