Shri Krishan Gopal vs State Of H.P And Another
2021 Latest Caselaw 2388 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                                  RFA No. 47, 48, 49 and 50 of 2013




                                                                                .
                                                       Decided on : 22.3.2021





    1.         RFA No. 47 of 2013





    Shri Krishan Gopal                                                               Appellant.

                                                  Versus
    State of H.P and another                                                        Respondents.

    2.         RFA No. 48 of 2013

    Shri Lalit Mohan
                           r                 to                                      Appellant.

                                                  Versus
    State of H.P and another                                                        Respondents.

    3.         RFA No. 49 of 2013



    Shri Hem Raj                                                                     Appellant.




                                                  Versus
    State of H.P and another                                                        Respondents.





    4.         RFA No. 50 of 2013





    Shri Ravi Kumar                                                                  Appellant.

                                                  Versus
    State of H.P and another                                                        Respondents.
    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.

    Whether approved for reporting?1



    1
        Whether reporters of the local papers may be allowed to see the judgment?




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                                ...2...


    For the appellant(s):     Mr. Satyan Vaidya, Sr. Advocate with
                              Mr. Bhairav Gupta, Advocate in all the




                                                        .

                              appeals.

    For the respondents:      Mr. Hemant Vaid, Mr. Ashwani





                              Sharma, Addl.A.Gs with Mr. Vikrant
                              Chandel, Dy.A.G for respondent
                              No.1 in all the appeals.





                              Mr. Jagdish Thakur, Advocate, for
                              respondent No.2 in all the appeals.

    Sureshwar Thakur, Judge (oral)

During the course of arguments, the learned

counsel appearing for respondent No.2, submits that the

present lis, is squarely covered, by the decision rendered by

this Court, in RFA No. 425 of 2012, titled as NTPC Ltd. Kol

Dam versus Kuldeep & others, decided on 15.12.2016.

2. Consequently, in view of the aforestated

submissions' addressed herebefore, also, when appeal

bearing RFA No. 425 of 2012, appertains to a subject

matter holding similarity vis-à-vis the subject matter

hereat, and, with the aforesaid appeal standing disposed

of by this Court, thereupon, the present appeals'

preferred herebefore by the appellants herein, are also,

...3...

disposed of, in the terms, of verdict (supra) recorded in

.

RFA No. 425 of 2012. All pending applications stand

disposed of accordingly.

( Sureshwar Thakur), Judge.

22nd March, 2021 (priti)