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Sita Ram vs . The Principal Secretary (Power)
2022 Latest Caselaw 3285 HP

Citation : 2022 Latest Caselaw 3285 HP
Judgement Date : 11 May, 2022

Himachal Pradesh High Court
Sita Ram vs . The Principal Secretary (Power) on 11 May, 2022
Bench: Tarlok Singh Chauhan

Sita Ram Vs. The Principal Secretary (Power)

RFA No. 51/2017 a/w RFA Nos.

.

140, 141, 148,151/2016 CO No. 2/2020,

RFA Nos 152/2016, 153/2016, 154/2016, CO No. 3 of 2020, RFA Nos 155/2016, 156/2016, CO No. 5/2020,

RFA No. 159/2016, CO No.6/2020, RFA Nos 160,161 and 162 of 2016, CO No. 7/2020, RFA No. 163/2016 CO No. 8/2020, RFA No. 164/2016, RFA Nos 235 and 420/2019

11.5.2022 Present:

r to Mr. Rupinder Singh Thakur Advocate for the appellant(s) in RFA Nos 51 of 2017, 235 and 420 of 2019 and for the respective respondents in RFA Nos 140, 141,148, 151,

154,155, 156, 158,159 to 163 of 2016.

Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the respondents­State.

Mr. Suneet Goel, Advocate, for respondents No. 2 and 4 in RFA No. 51 of 2017 and for

the appellants in RFA Nos 140, 141, 148 and 151 to 164 of 2016.

CMP No. 5442 of 2022 in RFA No. 148 of

For the reasons stated in the application,

the same is allowed and the name of respondent No. 9 is

ordered to be deleted from the array of respondents,

subject to all just exceptions. The Registry is directed to

carry out necessary correction in the memo of parties.

The application stands disposed of.

RFA No. 51/2017 a/w RFA Nos. 140, 141, 148,151/2016 CO No. 2/2020, RFA Nos 152/2016, 153/2016, 154/2016, CO No. 3 of 2020, RFA Nos 155/2016, 156/2016, CO No. 5/2020, RFA No. 159/2016, CO

No.6/2020, RFA Nos 160,161 and 162 of 2016, CO No. 7/2020, RFA No. 163/2016 CO No. 8/2020, RFA No. 164/2016, RFA

.

Nos 235 and 420/2019

Learned counsel for the claimant(s) states

that the issue involved in all the appeals is squarely

covered by the judgment rendered by this Court in RFA

No. 3 of 2022, titled as, "Karma Dutt (deceased) versus

Principal Secretary (Power) and others" decided on

5.1.2022.

Confronted with this, learned counsel for the

beneficiary of the acquisition prays for and is granted

four weeks' time to go through the said judgment. List

for consideration on 15.6.2022.

(Tarlok Singh Chauhan) Judge

May 11, 2022 (Kalpana)

 
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