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[Cites 1, Cited by 4]

Himachal Pradesh High Court

Manager Northern Railways vs Dharam Singh on 15 June, 2018

Author: Sandeep Sharma

Bench: Sandeep Sharma

RFA No. 104 of 2017 .

15.6.2018 Present: Mr. Pawan K. Gautam, Advocate, for the appellants.

Mr. Prince Chauhan, Advocate vice Mr. Rahul Mahajan, Advocate, for respondents No.1 and 2.

Mr. S.C. Sharma and Mr. Dinesh Thakur, Addl. AG's with Mr. Amit Kumar, DAG, for respondent No. 3.

RFA No. 104 of 2017 Admit.

Issue post-admission notices. Mr. Prince Chauhan and Mr. Dinesh Thakur, learned Additional Advocate General waive notices on behalf of the respective respondents.

Tag with RFA No. 342 of 2016 titled as General Manager Northern Railways versus Dharam Singh, as prayed for by Mr. Prince Chauhan, Advocate.

CMP No. 3147 of 2017

Infructuous.

(Sandeep Sharma) Judge June 15, 2018 (vikrant) ::: Downloaded on - 18/06/2018 23:02:02 :::HCHP