Supreme Court - Daily Orders
General Manager Northern Railway vs Bhagat Ram on 1 September, 2022
Bench: M.R. Shah, Krishna Murari
1
ITEM NO.27 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 26383-26387/2018
(Arising out of impugned final judgment and order dated 01-09-2016
in RFA No. 163/2014 01-09-2016 in RFA No. 164/2014 01-09-2016 in
RFA No. 165/2014 01-09-2016 in RFA No. 490/2015 01-09-2016 in RFA
No. 685/2011 passed by the High Court Of Himachal Pradesh At
Shimla)
GENERAL MANAGER NORTHERN RAILWAY Petitioner(s)
VERSUS
BHAGAT RAM & ORS. Respondent(s)
([TO BE TAKEN UP AT 2:00 P.M.]
(IA No. 88195/2017 - EXEMPTION FROM FILING O.T.)
WITH
SLP(C) No. 868-869/2020 (XIV)
SLP(C) No. 30506-30508/2019 (XIV)
Date : 01-09-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. R. Balasubramanian, Sr. Adv
Mr. Akshay Amritanshu, Adv
Ms. Vaishali Verma, Adv
Mr. Sahil Monga, Adv
Mr. Amrish Kumar, AOR
For Respondent(s) Ms. Shashi Kiran, Adv.
Ms. Sadhana Sandhu, AOR
Mr. Rajiv Sharma, Adv.
Ms. Sangeeta, Adv.
Mr. Arjun Sain, Adv.
Ms. Megha Sharma, Adv.
Mr. Manish Kumar, Adv.
Mr. Mridul Jhalani, Adv.
Signature Not Verified
Mr. Sujeet Kumar, Adv.
Mr. Abhaya Nath Das, Adv.
Digitally signed by
VISHAL ANAND
Date: 2022.09.05
18:26:14 IST
Reason: Mr. N D Kaushik, Adv.
Mr. V K Shukla, Adv.
Mr. Sugam Mishra, Adv.
Ms. Riya Soni, Adv.
2
Mr. Jayanta Bhattacharyya, Adv
Mr. S S Bandyopadhyay, Adv
Mr. Rahul Gupta,, Adv
Mr. Shashank Sharma, Adv
Mr. Abhimanyu Singh, Adv
Mr. Parveen Kumar, Adv
Mr. Sunny Vashist, Adv
Mr. Satish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts and circumstances of the case, no interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India.
The Special Leave Petitions stand dismissed. Now, on dismissal of the Special Leave Petitions, the rest of the 50% of the amount to be deposited by the Railways within a period of 8 weeks from today.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR