Himachal Pradesh High Court
General Manager Northern Railway vs Sohan Lal And on 25 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
General Manager Northern Railway versus Sohan Lal and others. RFA No.180 of 2014.
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25.2.2022 Present: Mr. Karan Sharma, Advocate, for the appellant.
None for respondents No. 1,4 and 5.
Respondents No. 2 and 3 have expired.
Learned counsel for the appellant submits that despite repeated communication no Officer/official on behalf of appellant has come forward to impart any instructions and to take appropriate steps.
In view of the aforesaid submission, appeal is dismissed for non prosecution.
(Vivek Singh Thakur) Judge February 25, 2022 (veena) ::: Downloaded on - 25/02/2022 20:13:59 :::CIS