Himachal Pradesh High Court
General Manager, Northern Railway vs . Sh. Jagat Ram And Another And on 1 December, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
General Manager, Northern Railway Vs. Sh. Jagat Ram and another and other connected matters RFA No. 367 of 2012 a/w RFA Nos. 368 to 375 of 2012 .
01.12.2022 Present: Mr. Balram Sharma, Deputy Solicitor General of India, for the appellant(s).
Mr. Ajay Shrama, Senior Advocate, with Ms. Kavita Kajal, Advocte, for the respective private respondent(s).
M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General, for the respondent-State.
r Learned Senior Counsel for the private respondents informs the Court that in some matters, the cause title has become defective. On the request of Mr. Balram Sharma, learned Deputy Solicitor General of India, list after four weeks, to enable him to take appropriate steps in the meanwhile.
(Ajay Mohan Goel) Judge December 01, 2022 (bhupender) ::: Downloaded on - 01/12/2022 20:35:33 :::CIS