Himachal Pradesh High Court
Gm Northern Railways vs . Dev Rattani And Others on 1 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
GM Northern Railways Vs. Dev Rattani and others .
RFA No. 272 of 2013 01.08.2022 Present: Mr. Rahul Mahajan, Advocate for the applicant/ appellant.
Mr. Rohit Thakur, Advocate for non-applicants No. 1 and 2 and proposed LRs of respondent No. 3.
None for non-applicants/respondents No. 4 and 5.
M/s Sumesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate General with Mr. Amit Kumar Dhumal, Deputy Advocate General and Mr. Manoj Bagga, Asstt. AG, for non-applicants/respondents No. 6 and 7.
As per report of the Registry, steps still not taken to bring on record legal representatives of deceased-respondent No. 3.
Mr. Mahajan submits that delay in filing appropriate application is for the reason that appellant has not been able to ascertain as to when respondent No. 3 has died, i.e. after the institution of the present appeal or before it. In these circumstances, he submits that in the interest of justice, indulgence by show by ordering posting of this appeal after four weeks.
List after four weeks, as prayed for.
(Ajay Mohan Goel) Judge August 01, 2022 (narender) ::: Downloaded on - 01/08/2022 20:11:15 :::CIS