Himachal Pradesh High Court
Ntpc Limited vs Jagdish Chand And Others on 24 March, 2018
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No.: 270 of 2014
Date of Decision: 24.03.2018
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______________________________________________________________________
NTPC Limited, Kol Dam Project ....Appellant.
Vs.
Jagdish Chand and others .....Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.
For the appellant: Mr. C.N. Singh, Advocate.
For the respondents: Mr. Varun Rana, Advocate, for
respondents No. 1 to 3.
Mr. Desh Raj Thakur, Additional
Advocate General, with Mr. Kamal Kant,
Deputy Advocate General, for respondent
No. 4.
Ajay Mohan Goel, Judge (Oral):
It has been jointly stated by learned counsel for the parties that the issue raised in this appeal is squarely covered by the judgment passed by Hon'ble Co-ordinate Bench of this Court in RFA No. 269 of 2014, decided on 15.12.2016 and this appeal be disposed of with the direction that the findings so returned by Hon'ble Coordinate Bench shall mutatis mutandis applies to this appeal also.
2. Accordingly, this appeal is disposed of with the direction that the findings returned by Hon'ble Co-ordinate Bench of this Court in RFA No. 269 of 2014, decided on 15.12.2016 shall mutatis Whether the reporters of the local papers may be allowed to see the Judgment?
::: Downloaded on - 28/03/2018 23:32:08 :::HCHP 2mutandis apply to this appeal also and all directions so issued by Hon'ble Co-ordinate Bench shall be construed as having been issued in this appeal also. Miscellaneous applications, if any, also stand disposed of.
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(Ajay Mohan Goel)
Judge
March 24, 2018
(bhupender)
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