Ntpc Limited (Kol Dam) Barmana vs Sh. Sita Ram And Another on 6 January, 2018

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Himachal Pradesh High Court

Ntpc Limited (Kol Dam) Barmana vs Sh. Sita Ram And Another on 6 January, 2018

Bench: Ajay Mohan Goel

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                RFA No. :             568 of 2012




                                                          .
                                Decided on:           06.01.2018.





    NTPC Limited (Kol Dam) Barmana                    ....Appellant.
               Versus





    Sh. Sita Ram and another                  ...Respondents.
    Coram

    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1 No
    For the appellant     :     Mr. Ramesh Sharma, Advocate.

    For the respondents   :     Mr. Diwan Singh Negi, Advocate
                  r             for respondent No. 1.

                          :  Mr. Vikram Thakur, Dy. Advocate
                             General for respondent-State.
    Ajay Mohan Goel, Judge (Oral)

RFA No. 568 of 2012 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. 559 of 2012, decided on 14.12.2016 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.

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2. Accordingly, this appeal is disposed of with the direction that findings returned by Hon'ble Coordinate Bench .

of this Court in RFA No. 559 of 2012, decided on 14.12.2016, 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.

CMP No. 355 of 2018

3. In view of the fact that main appeal itself stands disposed of today in terms of judgment passed by Hon'ble Coordinate Bench of this Court, passed in RFA No. 559 of 2012, dated 14.12.2016, this application is allowed and balance amount, which stands deposited by the appellant/ non-applicant in the registry of this Court, is ordered to be released in favour of the applicant, namely, Sita Ram, with up to date interest, as per his share, in his bank account, details of which are provided in the application. The application stands disposed of.

(Ajay Mohan Goel) Judge January 06, 2018.

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