Roshan Lal & Ors. vs State Of Hp & Ors.
2023 Latest Caselaw 2193 HP

Roshan Lal & ors. Vs State of HP & ors.

RFA No. 146 of 2015

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13.3.2023 Present: Mr. Mahesh Sharma, Advocate, for the appellants.

Mr. Pushpinder Singh Jaswal & Mr. Baldev Negi, Additional Advocates General with Mr. Gautam Sood, Dy. Advocate General for respondent-State.

When the case was taken up for consideration, the

Court stands informed that the judgment of this Court passed in

RFA No 45 of 2009, which is being relied upon by the appellant

for enhancement of the award amount stands assailed by the

State before the Hon'ble Supreme Court. In this view of the

matter, the hearing of the case is adjourned sine die with liberty

to the parties to make a mention for adjudication of the matter

after decision by the Hon'ble Supreme Court.

(Ajay Mohan Goel) Judge 13th March, 2023 (Guleria)