General Manager vs Anjana Kumari & Others
2023 Latest Caselaw 1500 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

RFA No.389 of 2019 Date of Decision: 27.02.2023

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General Manager, Northern Railways .......Appellant Versus Anjana Kumari & others ... Respondents

_______________________________________________________ Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1

For the Appellant : Mr. Balram Sharma, Deputy Solicitor General of India.

For the Respondents: Mr. Dheeraj K. Vashishat, Advocate for respondent No.1.

r Mr. Rajan Kahol and Mr. Vishal Panwar,

Additional Advocate Generals, for respondent Nos. 2 and 3/State.

Mr. Gurinder Singh Parmar, Advocate for respondent Nos. 4 to 6 and 8 to 13.

______________________________________________________ Sandeep Sharma, Judge(oral):

Despite repeated opportunities, steps are being not taken by

the appellant for the service of respondent No.7. Repeatedly, case at

hand came to be adjourned, enabling counsel to take steps for the service

of respondent No.7, but it appears that the appellant is no more interested

in prosecuting the case further and as such, same is dismissed for non-

prosecution alongwith all pending applications.

(Sandeep Sharma), Judge February 27,2023 (shankar)

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