Himachal Pradesh High Court
The Himachal Pradesh State Electricity ... vs Shri Nasib Chand And Another on 21 June, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA RFA No.: 254 of 2010 Date of Decision: 21.06.2018 .
__________________________________________________________________ The Himachal Pradesh State Electricity Board ....Appellant.
Vs. Shri Nasib Chand and another .....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge Whether approved for reporting?1 No. For the appellant: Mr. Abhey Kaushal, Advocate, vice Mr. r T.S. Chauhan, Advocate.
For the respondents: M/s Sanjeev Sood and Desh Raj Thakur, Additional Advocate Generals, for respondent No. 2.
Ajay Mohan Goel, Judge (Oral):
Despite repeated opportunities, as steps have not yet been taken to bring on record the legal representatives of deceased respondent No. 1 Shri Nasib Chand Malhi, who is the contesting respondent and who is stated to have died as far back as on 06.08.2011, the appeal is dismissed as abated. Miscellaneous applications, if any, also stand disposed of.
(Ajay Mohan Goel) Judge June 21, 2018 (bhupender) 1 Whether the reporters of the local papers may be allowed to see the Judgment?::: Downloaded on - 21/06/2018 23:04:02 :::HCHP