Himachal Pradesh High Court
Gm, Northern Railway vs . Ram Lok (Deceased) Through Lrs on 16 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
GM, Northern Railway Vs. Ram Lok (deceased) through LRs RFA No. 358/2015 .
16.03.2023 Present: Mr. Shashi Shirshoo, Central Government Standing Counsel, for the appellant.
Mr. Rohit, Advocate, vice Mr. Sumit Sood, Advocate, for respondents No. 1(a) to 1(e) and 3.
Mr. B.N. Sharma and Mr. Raj Negi, Addl. AGs with Ms. Avni Kochhar, Dy. AG, for respondents No. 4 and 5.
Learned vice counsel for respondents No. 1(a) to 1(e) and 3 has stated at Bar that respondent No. 2 has expired.
Learned counsel for the appellant prays for an adjournment on the ground that he has to take consequential steps in the matter.
As prayed, list after four weeks.
( Sushil Kukreja ) Judge 16th March, 2023 (raman) ::: Downloaded on - 16/03/2023 20:40:17 :::CIS