______________________________________________________________________ vs Anil And Another
2021 Latest Caselaw 1468 HP

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          IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                   RFA No.: 787 of 2012




                                                                                            .
                              Date of Decision: 01.03.2021





______________________________________________________________________
NTPC Ltd. Kol Dam, Barmana                            ....Appellant.





                                                         Vs.

Anil and another                                                                        .....Respondents.

Coram:





The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1 No.

For the appellant:                                 Mr. K.B. Khajuria, Advocate.

For the respondents:                              None for respondent No. 1.

                                                  M/s Somesh Raj, Dinesh Thakur &
                                                  Sanjeev   Sood,    Additional   Advocate


                                                  Generals, with Ms. Divya Sood, Deputy
                                                  Advocate General, for respondent No. 2.

Ajay Mohan Goel, Judge (Oral):

Learned counsel for the parties are ad idem that this

appeal is squarely covered by the judgment of this Court in RFA No. 425

of 2012, titled as NTPC Ltd. Kol Dam Vs. Kuldeep & others, decided on

15th December, 2016 and this appeal be disposed of with the direction

that the findings so returned by the Co­ordinate Bench RFA No. 425 of

2012 shall mutatis mutandis apply to this appeal also.

Whether the reporters of the local papers may be allowed to see the Judgment?

2. Accordingly, this appeal is disposed of with the

direction that the findings returned by the Co­ordinate Bench of this

.

Court in RFA No. 425 of 2012, titled as NTPC Ltd. Kol Dam Vs. Kuldeep &

others, decided on 15th December, 2016 shall mutatis mutandis apply to

this appeal also and all directions so issued by the Co­ordinate Bench

shall be construed as having been issued in this appeal also.

Miscellaneous applications, if any, also stand disposed of.

(Ajay Mohan Goel) Judge March 01, 2021 (bhupender)