Himachal Pradesh High Court
Union Of India vs Ses Ram And Others on 26 February, 2015
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No.114 of 2006
.
Date of decision : February 26, 2015
Union of India ... Petitioner
Versus
Ses Ram and others ... Respondents.
Coram:
The Hon'ble Mr. Justice Sanjay Karol, Judge.
Whether approved for reporting?1 No.
For the Petitioner Mr. Ashok Sharma, A.S.G.I.
:
For the Respondent : Mr. R.S. Verma and Mr. H.K.S. Thakur,
Addl. A.Gs. for the State.
Mr. Raman Jamalta, Advocate, vice
Mr. Sunil Mohan Goel, Advocate for R-
1 to 5 & 7.
Mr. B.S. Attri, Advocate for R-6(a) &
6(b).
Sanjay Karol, Judge (Oral)
It is not disputed at the Bar the matter in issue is squarely covered by the judgment dt. 17.12.2014, passed by this Court in RFA No.115 of 2006, titled as Union of India vs. Daulat Ram & Others, alongwith connected matters. The present appeal also arises out of the very same award which was the subject matter of the said appeal. As such, present appeal stands disposed of, so also, pending application(s), if any.
(Sanjay Karol),
February 26, 2015 (KS) Judge.
Whether reporters of Local Papers may be allowed to see the judgment?
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