Unknown vs Confronted With This
2021 Latest Caselaw 2336 HP

CMP(M) No. 2082 of 2019.

19.03.2021. Present: Mr. Pawan Kumar Sharma, Advocate, for the applicants/appellants.

.

Mr. Shashi Shirshoo, Advocate, for respondents No.1 and 2.

Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals with Mr. Bhupinder Thakur, Deputy Advocate General, for respondent No.3.

Learned counsel for the applicants/appellants states

that the issue in question is squarely covered by a judgment

rendered by a Co-ordinate Bench of this Court in RFA No.

370 of 2014 titled 'The Renuka Dam Project and another

vs. Surender Singh and others', decided on 02.11.2018.

Confronted with this, learned counsel for

respondents No.1 and 2 prays for and is granted a week's

time to obtain instructions. List on 26.03.2021.

(Tarlok Singh Chauhan) th 19 March, 2021. Judge

(krt)