General Manager vs Kala Devi (Deleted) And Others
2023 Latest Caselaw 5513 HP

                IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
                                                        RFA No. 17 of 2021
                                                 Decided on: May 10, 2023
    ________________________________________________________________________




                                                                                          .
    General Manager, Northern Railways                      ...........Appellant





                                     Versus
    Kala Devi (deleted) and others                           ....Respondents
    ________________________________________________________________________





    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
    Whether approved for reporting? 1No.

    For the Appellant                      :      Mr. Nand           Lal     Thakur,      Senior      Panel
                                                  Counsel.

    For the Respondents
                                r          :



                                  Ms. Kavita Kajal, Advocate, for respondents
                                  Nos. 1(a), 2, 3(a) to 3(d) and 4(a) to 4(b).
                                  Mr. Rajan Kahol, Mr. Vishal Panwar and
                                  Mr. B.C. Verma, Additional Advocates
                                  General with Mr. Rahul Thakur and Mr.

                                  Ravi Chauhan, Deputy Advocates General,
                                  for the respondent-State.
    ________________________________________________________________________
    Sandeep Sharma, Judge (oral):

Vide order dated 14.3.2023, last opportunity was granted to the

appellant to do the needful and it was made clear that in case steps are not taken,

court shall be constrained to pass adverse orders.

2. Despite opportunity, no steps are being taken for bringing on record legal

representatives of respondent No.5, this court has no option but to dismiss the

appeal for non-prosecution.

3. Thus, it appears that the appellant is no more interested in pursing the

appeal, as such, the same is dismissed for non-prosecution, alongwith all pending

applications. Interim order, if any, shall stand vacated..

(Sandeep Sharma) Judge May 10, 2023 (vikrant)

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