H.P. Power Corporation Limited & ... vs Sohan Singh & Another
2022 Latest Caselaw 3499 HP

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H.P. Power Corporation Limited & another Versus

Sohan Singh & another

CMP No.5482 of 2022 in RFA No.111 of 2018

17.05.2022 Present:

r to Mr. Suneet Goel, Advocate, for the non­ applicants/ appellants.

Mr. Janesh Gupta, Advocate, for the

applicant/ respondent No.1.

None for non­applicant/ respondent No.2.

CMP No.5482 of 2022

Reply to the application not filed.

Mr. Suneet Goel, learned counsel for the non­

applicants/ appellants submits that though the non­

applicants/ appellants have no objection with regard

to the prayer which has been made in the

application, but, as in terms of the judgment passed

by this Court, even the non­applicants/ appellants

are entitled for the refund of some amount,

therefore, it will be in the interest of justice in case

adjudication of this application is deferred by about

one week, so that appropriate application for release

of the amount which falls to the share of the

­2­

.

non­ applicants/appellants is also filed by them.

Ordered accordingly.

As prayed for, list on 25.05.2022.

     May 17, 2022
                          to              (Ajay Mohan Goel)
                                                Judge

        (Rishi)