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General Manager Northern Railways vs Subhash Chand on 13 August, 2018

Author: Arun Mishra

Bench: Arun Mishra

     ITEM NO.5                              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

     SPECIAL LEAVE PETITION (CIVIL)....... Diary No(s). 19035/2018

     (Arising out of impugned final judgment and order dated 01-09-2016
     in RFA Nos.33 to 46 of 2013 & 687/2011 passed by the High Court Of
     Himachal Pradesh At Shimla)

     GENERAL MANAGER NORTHERN RAILWAY                                        Petitioner(s)

                                                     VERSUS

     SUBHASH CHAND & ORS.ETC.ETC.                       Respondent(s)
     (With appln.(s) for c/delay in filing and refiling SLP)

     Date : 13-08-2018 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE KUMARI JUSTICE INDIRA BANERJEE


     For Petitioner(s)                  Mr. Aman Lekhi,ASG
                                        Mr. Shalinder Saini,Adv.
                                        Mr. R.R. Rajesh,Adv.
                                        Mr. Raj Bahadur Yadav,Adv.
                                        Mrs. Anil Katiyar,AOR

     For Respondent(s)


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

In the peculiar facts and circumstances of the case, we are not inclined to interfere in the matters. The special leave petitions are, accordingly, dismissed. Pending applications stand disposed of.

However, the impugned order is not to be treated as a precedent.

(Jagdish Chander) (Sarita Purohit) 12:55:20 IST Reason: Branch Officer AR-cum-PS