Himachal Pradesh High Court
General Manager Nothern Railway vs . Lekh Raj And Ors. on 17 March, 2022
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
General Manager Nothern Railway Vs. Lekh Raj and ors.
RFA No.74 of 2019 .
17.3.2022 Present: Ms. Kiran Lata, Advocate, vice counsel for the appellant.
Mr. Dheeraj K. Vashisht, Advocate, for respondents No.1 to 4.
Mr. Vinod Thakur, Addl. A.G with Mr. Rajat Chauhan, Law officer, for the respondentsState.
r to CMP No.2283 of 2022 Heard. In the peculiar facts and circumstances of the case, let 50% of the awarded amount alongwith upto date interest be released in favour of the claimants as per their shares, as mentioned in para No.5 of the application by remitting the same to their respective bank accounts, as given in annexure P1 accompanying the application. The application stands disposed of.
(Tarlok Singh Chauhan) 17.3.2022 Judge (mamta) ::: Downloaded on - 19/03/2022 20:11:32 :::CIS