Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 9]

Himachal Pradesh High Court

General Manager Northern Railway vs . Bimla Devi And Ors. on 17 March, 2022

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

General Manager Northern Railway Vs. Bimla Devi and ors.

RFA No.90 of 2019 .

17.3.2022 Present: Mr. Kiran Lata, Advocate, vice counsel for the appellant.

Mr. Dheeraj K. Vashisht, Advocate, for respondents No.1, 2, 3(a) to 3(c), 4(a), 4(c) and 5.

Mr. Vinod Thakur, Addl. AG with Mr. Rajat Chauhan, Law Officer, for the respondents­State.

Mr. Dheeraj K. Vashisht, Advocate states that he has instructions to appear on behalf of respondent No.4(b) and would be filing power of attorney on behalf of said respondent.

Respondent No.6 is yet to be served. Let notice be issued for the service of respondent No.6 returnable for 21.4.2022, on taking steps within two days.

(Tarlok Singh Chauhan) 17.3.2022 Judge (mamta) ::: Downloaded on - 19/03/2022 20:11:31 :::CIS