Himachal Pradesh High Court
General Manager Northern Railway vs . Om Prakash Through His on 23 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
General Manager Northern Railway vs. Om Prakash through his LRs .
RFA No.128 of 2020 23.02.2022 Present: Mr. Anil Chauhan, Advocate, for the appellant.
Mr.Ajay Thakur, Advocate, vice Ms.Aanandita Sharma, Advocate, for respondents No.1(a), 1(b), 2 to 4, 6 to 19. Respondent No.5 is stated to have expired.
Mr.Dinesh Thakur, Additional Advocate General, for respondent No.20.
r Two weeks' further time, as prayed, is granted to take consequential steps on account of death of respondent No.5 Roshni Devi.
List thereafter.
(Vivek Singh Thakur) Judge February 23, 2022 (Purohit) ::: Downloaded on - 23/02/2022 20:25:54 :::CIS