NTPC LTD Vs. NARAIN DASS AND ANOTHER

JUDGEMENT

(1.) During the course of arguments, the learned counsel appearing for the appellant , submits, that the present lis, is squarely covered, by a decision rendered by this Court, in RFA No. 792 of 2012, titled as "NTPC Limited Koldam Barmana Verus Babu Ram and another" , verdict whereof stands extracted hereinbelow:- <FRM>JUDGEMENT_107_LAWS(HPH)12_2018_1.html</FRM>

(2.) XXX XXX XXX

(3.) Consequently, in view of the aforestated submissions' addressed herebefore also when appeal bearing RFA No. 792 of 2012 hence appertains to a subject matter, holding, similarity vis-visthe 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. 792 of 2012. All pending applications stand disposed of accordingly.