UNION OF INDIA Vs. JHALLI RAM AND ANOTHER

JUDGEMENT

(1.) During the course of arguments, the learned counsel appearing for the respondent, submits, that the present lis, is squarely covered, by a decision rendered by this Court, in RFA No.246 of 2004, titled as "Union of India v. Joginder Singh and others ", and connected matters, verdict whereof stands extracted hereinbelow:-

(2.) Consequently, in view of the aforestated submissions' addressed herebefore also when appeal bearing RFA No. 246 of 2004 hence appertains to a subject matter, holding, similarity vis -vis the subject matter hereat, and, with the aforesaid appeal, standing in terms (supra) hence disposed, of, by this Court, thereupon, the present appeal preferred herebefore, by, the appellants herein, is also, disposed, of, in terms of the verdict (supra) recorded in RFA No. 246 of 2004 along with connected matters. All pending applications stand disposed of accordingly.