Citation : 2021 Latest Caselaw 555 HP
Judgement Date : 8 January, 2021
RSA No. 277 of 1996 a/w RSA No. 282 of 1996
08.01.2021 Present: Mr. Ajay Kumar, Senior Advocate, with Mr. Sumeet Sood, Advocate, for the appellants in RSA
.
No. 277 of 1996.
Mr. Satyen Vaidya, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the appellants in RSA No. 282 of 1996.
Mr. Balram Sharma, Senior Panel Counsel for respondentUnion of India in the respective appeals.
M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals, with Ms. Divya Sood, Deputy Advocate General, for the respondentState in the respective appeals. rThrough Video Conferencing
Today, the case has been listed on the request so
made by learned Additional Advocate General. In these cases,
the judgment already stands reserved, however, a request has
been made on behalf of learned Additional Advocate General
that they want to make some further submissions in the cases.
Having heard learned counsel for the parties, these
matters are ordered to be listed on 2nd March, 2021, on which
date, learned counsel appearing for the parties shall be at
liberty to make such further submissions in the matters as
they may desire.
(Ajay Mohan Goel) Judge January 08, 2021 (bhupender)
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