Punjab-Haryana High Court
Bir Lal @ Birbal & Others vs Union Of India & Ors on 17 May, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
228
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No.3753-CI of 2016 in/and
RFA No.1410 of 1993
Date of decision: 17.05.2016
Bir Lal @ Birbal and others
... Appellants
Vs.
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. R.K. Gupta, Advocate
for the applicants-appellants.
Ms. Seema, Advocate for
Ms. Ranjana Sahi, Senior Panel Counsel
for the respondents-UOI.
*****
RAMESHWAR SINGH MALIK, J. (ORAL)
Learned counsel for the applicants-appellants submits that the present appeal is squarely covered by the order dated 07.09.2015 passed by this Court in RFA No.360 of 1993 (Union of India and others Vs. Prem), which, in turn, was disposed of, in terms of the order dated 27.05.2015 passed by this Court in RFA No.3483 of 1992 (Union of India and others Vs. Raghbir Singh and others).
Notice of this application was issued. Learned counsel for the respondents-UOI appears and after going through the record submits that present appeal is squarely covered by the order dated 27.05.2015 passed by this Court in Raghbir Singh's case (supra).
In view of the abovesaid common stand taken by learned counsel for the parties, instant application is allowed, as prayed for and the appeal is ordered to be disposed of, in terms of the order dated 27.05.2015 passed by this Court in Raghbir Singh's case (supra).
Disposed of, accordingly.
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