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Rameshwari Devi vs Ram Saran on 27 August, 2018

Bench: R. Banumathi, Vineet Saran

     ITEM NO.9                             COURT NO.12                     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). 22347/2018
     (Arising out of impugned final judgment and order dated 24-04-2018
     in CMPMO No. 428/2017 passed by the High Court Of Himachal Pradesh
     At Shimla)

     RAMESHWARI DEVI                                                        Petitioner(s)

                                                    VERSUS

     RAM SARAN & ORS.                                   Respondent(s)
     (FOR ADMISSION and I.R. and IA No.116447/2018-EXEMPTION FROM FILING
     O.T. )

     Date : 27-08-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MRS. JUSTICE R. BANUMATHI
                         HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)               Ms. Radhika Gautam, AOR

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard learned counsel for the petitioner. We are not inclined to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.

However, we make it clear that the Financial Commissioner/Authority shall consider the matter on its own merits without being influenced by the views expressed by the High Court.

Pending application(s), if any, shall also stand disposed of.

Digitally signed by MADHU BALA Date: 2018.08.27 (MADHU BALA) 17:12:54 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER