Himachal Pradesh High Court
Hp State Electricity Board Ltd vs Sh. Janki Dass And Others on 4 July, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA LPA No. 136 of 2014 Date of decision: 4th July, 2016.
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HP State Electricity Board Ltd.
.....Appellant Versus Sh. Janki Dass and others ...Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice. The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
of Whether approved for reporting ?1 For the appellant: rt Mr.Vinay Kuthiala, Sr. Advocate with Mr. Diwan Singh Negi, Advocate.
For the respondents: Ms. Kiran Dhiman proxy counsel for Mr. Onkar Jairath, Advocate, for respondent No.1.
Respondents No. 2 to 6 ex parte.
_____________________________________________________ Mansoor Ahmad Mir, Chief Justice, (Oral).
This Letters Patent Appeal is directed against the judgment dated 3.3.2011, made by the learned Single Judge of this Court in CWP(T) No. 12377 of 2008, titled Janki Dass versus H.P. State Electricity Board and others, whereby the writ petition filed by the writ petitioner herein came to be allowed, 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.::: Downloaded on - 15/04/2017 20:45:00 :::HCHP -2-
for short "the impugned judgment", on the grounds taken in the memo of appeal.
2. The learned Senior Advocate for the .
appellant stated at the Bar that the appellant has already implemented the impugned judgment and has no grievance so far as it relates to respondent No. 1 but inadvertently, the learned Single Judge has of quashed the Annexure RA-9 dated 16.7.2003.
3. rt We have examined the impugned judgment. We are of the considered view that the impugned judgment shall not govern Annexure RA-9 dated 16.7.2003.
4. Having said so, the LPA is allowed and the impound judgment is modified, as indicated hereinabove. The LPA stands disposed of alongwith pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice.
July 04, 2016. (Tarlok Singh Chauhan) (cm Thakur) Judge.
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