Himachal Pradesh High Court
General Manager Northern Railway vs Rattan Chand & Others on 4 April, 2019
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
RFA No. 259 of 2015
Decided on : 4.4.2019
.
General Manager Northern Railway ...Appellant.
versus
Rattan Chand & others ...Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the appellant: Mr. Anand Sharma, Sr Advocate with
Mr. Karan Sharma, Advocate.
For the respondents: Mr. Ajay Sharma, Sr. Advocate with Mr.
Rakesh Chaudhary, Advocate, for
respondent No.3.
Mr. Hemant Vaid Addl. A.G. with Mr.
Y.S. Thakur and Mr. Vikrant Chandel,
Dy. A.G., for respondent No.4.
Sureshwar Thakur, J (oral)
During the course of arguments, the learned counsel appearing for the parties submit that the present lis, is squarely covered, by the decision rendered by this Court, in RFA No. 240 of 2015 titled as General Manager Northern Railway versus Smt. Manta Devi & another, decided on 4.9.2018. Consequently, in view of the aforestated submissions' addressed herebefore also when appeal bearing RFA No. 259 of 2015, appertains to a subject matter 1 Whether reporters of the local papers may be allowed to see the judgment?
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aforesaid appeal standing disposed of by this Court, thereupon the present appeal preferred herebefore by the appellant herein, is also, disposed of in the terms, of verdict (supra) recorded in RFA No. 240 of 2015. All pending applications stand disposed of accordingly.
4th April, 2019 (Sureshwar Thakur),
(kck) Judge.
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