Citation : 2021 Latest Caselaw 3739 HP
Judgement Date : 6 August, 2021
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
RFA No. 752 of 2012
.
Date of decision: 6.8.2021
LAC and another
...Appellants
Versus
Megh Raj and others
...Respondents.
Coram
The Hon'ble Mr.Justice Sureshwar Thakur, J.
Whether approved for reporting?1.
r to
For the appellants: Mr. Balram Sharma, Advocate, Central
Government counsel, for the appellant.
For the respondent: Mr. Hemant Vaid, Addl. A.G. with Mr. Y.S.
Thakur, Dy. A.G., for respondent No. 7.
Respondents No. 1 to 6 already exparte.
Sureshwar Thakur, J (oral):
The learned counsel appearing for the parties jointly
submit that the lis involved in the instant RFA is squarely
covered by a decision rendered by this Court on RFA No. 953
of 2012, titled as, "Land Acquisition Collector and another
versus Jatinder Singh" alongwith connected matters.
Whether the reporters of the local papers may be allowed to see the Judgment?
...2...
2. Consequently, in consequence therewith, the extant
appeal is also dismissed. Pending application(s), if any, are
.
also disposed of. No costs.
6.8.2021 (Sureshwar Thakur)
(kalpana) Judge.
r to
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