Punjab-Haryana High Court
Ram Pat Since Deceased Thr Lrs And Anr vs Union Of India And Ors on 14 May, 2018
FAO (Arb.) No.1874 of 2018 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
277-6
CM No.7362-CII of 2018 in/and
FAO (Arb.) No.1874 of 2018 (O&M)
Date of Decision : 14.05.2018
Ram Pat and another
...... Appellants
Versus
Union of India and others
...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present :- Mr. Navneet Singh, Advocate
for the appellants.
Dr. Sushil Gautam, D.A.G., Haryana
for respondent No.2.
Mr. Chetan Mittal, Senior Advocate with
Mr. Sunil K.Sahoo, Advocate
for respondent No.3.
***
AJAY TEWARI, J. (Oral)
CM No.7362-CII of 2018 For the reasons recorded, the application is allowed. Delay of 1372 days in re-filing the appeal is condoned. FAO (Arb.) No.1874 of 2018
Learned counsel for the appellants states that the facts of the present case are covered by the decision of this Court in the matter of Meena and others Vs. Union of India and others, passed in FAO No.4325 of 2014, decided on 29.01.2018.
1 of 2 ::: Downloaded on - 08-07-2018 09:33:02 ::: FAO (Arb.) No.1874 of 2018 (O&M) 2 Learned counsel for the respondents have accepted this fact. I find this to be indeed so. Consequently the present appeal is disposed of in the same terms as in FAO No.4325 of 2014.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
14.05.2018 JUDGE
Pooja sharma-I
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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