Himachal Pradesh High Court
Gm Northern Railway vs . Mohan Lal on 7 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
GM Northern Railway vs. Mohan Lal .
RFA No. 142 of 2020 07.04.2022 Present: Mr. Anil Chauhan, Advocate for the appellant.
Respondent No.1 is stated to have expired.
Ms. Kavita Advocate vice Ms. Aanandita Sharma, Advocate for respondents No. 2 and 3.
Mr. Kuldeep Thakur, Deputy Advocate General, for respondent No.4.
Two weeks' further time, as prayed, is granted to take appropriate steps on account of death of respondent No.1.
List after two weeks.
April 07, 2022 (Vivek Singh Thakur)
(ms) Judge
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