Himachal Pradesh High Court
Union Of India vs Sukh Dev And Others on 21 December, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA RFA No. 307/2007 Decided on 21.12.2015 ________________________________________________________________ .
Union of India ..Appellant
Versus
Sukh Dev and others ..........Respondents
________________________________________________________________ Coram:
Hon'ble Mr. Justice Rajiv Sharma, Judge Whether approved for reporting? 1 of For the Appellant : Mr. Ashok Sharma, Assistant Solicitor General of India.
For the Respondents rt : Mr. Sunil Mohan Goel, Advocate. ________________________________________________________________ Rajiv Sharma, Judge :
It is jointly represented by the learned Counsel for the parties that the present lis is squarely covered by judgment rendered by this Court in RFA No. 310 of 2007 titled Union of India vs. Jagat Ram and another decided on 6.11.2015.
2. Accordingly, there is no merit in the present appeal also and the same is dismissed.
Pending applications, if any, are also disposed of.
(Rajiv Sharma) Judge December 21, 2015 (vikrant) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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