Himachal Pradesh High Court
G.M. Northern Railway vs . Ram Lok (Deceased) on 4 July, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
G.M. Northern Railway Vs. Ram Lok (Deceased) through LRs & Ors.
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RFA No.358 of 2015 04.07.2023 Present: Mr. Shiv Pal Manhans, Senior Panel Counsel, for the appellant.
Mr. Rohit, Advocate, for respondents No.1(a) to 1(e) and 3.
Mr. Y.P.S. Dhaulta, Mr. Rupinder Singh Thakur and Mr. Varun Chandel, Additional Advocates General with Mr. Sumit Sharma, Deputy Advocate General, for respondents No.4 and 5.
Despite repeated orders, consequential steps on account of death of respondent No.2 have not been taken.
At the persuasive request made by learned Senior Panel Counsel for the appellant, further time of two weeks is granted to take the required steps on account of death of respondent No.2. This shall, however, be at the costs of Rs.500/- to be deposited with the H.P. State Legal Services Authority, Shimla.
List on 26.07.2023.
Jyotsna Rewal Dua
July 04, 2023 Judge
Mukesh
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