Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

General Manager Northern Railway vs Ram Prakash Alias Om Prakash on 11 February, 2019

Bench: Arun Mishra, Navin Sinha

                                                        1

     ITEM NO.15                               COURT NO.4                      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). 1391/2019

     (Arising out of impugned final judgment and order dated 07-09-2017
     in RFA No. 480/2010 07-09-2017 in CO No. 485/2011 07-09-2017 in RFA
     No. 270/2010 07-09-2017 in RFA No. 271/2010 07-09-2017 in RFA No.
     272/2010 07-09-2017 in RFA No. 273/2010 07-09-2017 in RFA No.
     274/2010 07-09-2017 in RFA No. 275/2010 07-09-2017 in RFA No.
     276/2010 07-09-2017 in CO No. 692/2011 07-09-2017 in CO No.
     693/2011 07-09-2017 in CO No. 486/2011 07-09-2017 in RFA No.
     35/2011 07-09-2017 in CO No. 703/2011 passed by the High Court Of
     Himachal Pradesh At Shimla)

     GENERAL MANAGER NORTHERN RAILWAY                                          Petitioner(s)

                                                       VERSUS

     RAM PRAKASH ALIAS OM PRAKASH & ORS. ETC.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.21591/2019-CONDONATION OF DELAY
     IN FILING SLP)

     Date : 11-02-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                   Mr. K. M. Nataraj, ASG.
                                         Mr. Bharat Singh, Adv.
                                         Mr. S. K. Gupta, Adv.
                                         Mr. B. K. Satija, Adv.
                                         Mr. Prashant Rawat, 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

Delay condoned.

In view of the dismissal of SLP (C) Nos. 16663-16666 of 2018 Digitally signed by JAYANT KUMAR ARORA Date: 2019.02.13 15:14:53 IST vide Reason:

order dated 03.07.2018, these Special Leave Petitions are dismissed.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER