Himachal Pradesh High Court
N T P C Ltd. Kol Dam vs Lachhmu And Others on 26 September, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No. : 329 of 2012
.
Decided on: 26.09.2018.
N T P C Ltd. Kol Dam, Barmana ....Appellant.
Versus
Lachhmu and others ...Respondents.
Coram
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No
For the appellant : Mr. Jagdish Thakur, Advocate.
For the respondents : Mr. Varun Rana, Advocate for
r respondent No. 1 (a) to 1(c) and 2
and 3 .
: Mr. Desh Raj Thakur, Addl. AG
for respondent No. 4.
Ajay Mohan Goel, Judge (Oral)
With the consent of the parties, the appeal is taken up for hearing today itself.
2. It has been jointly stated at the bar by learned Counsel for the parties that the issue raised in this appeal is squarely covered by the judgment passed by Hon'ble Coordinate Bench of this Court in RFA No. 325 of 2012, titled as NTPC Limited, Kol Dam versus Lekh Ram & others, decided on 15.12.2016 and this appeal be disposed of with the direction that the findings so returned by Hon'ble ::: Downloaded on - 27/09/2018 22:59:25 :::HCHP Coordinate Bench shall mutatis mutandis applies to this appeal also.
.
Accordingly, this appeal is disposed of with the direction that findings returned by Hon'ble Coordinate Bench of this Court in RFA No. 325 of 2012, titled as NTPC Limited, Kol Dam versus Lekh Ram & others, decided on 15.12.2016, shall mutatis mutandis apply to this appeal also and all directions so issued by Hon'ble Coordinate Bench shall be construed as having been issued in this appeal also. Pending miscellaneous application(s), if any, also stand disposed of accordingly.
(Ajay Mohan Goel) Judge Sept. 26, 2018.
(narender) ::: Downloaded on - 27/09/2018 22:59:25 :::HCHP