MANAGING DIRECTOR, HPPCL Vs. VIJAY PAL

JUDGEMENT

(1.) Delink RFA No. 176 of 2016 and RFA No. 248 of 2017.

(2.) Amended memo of parties be filed during the course of the day.

(3.) These appeals are being disposed of by a common judgment, since the same are covered by lot-C drawn by the judgment of Coordinate Bench rendered in RFA No. 368 of 2014, titled The Himachal Pradesh Power Corporation Ltd. and Anr. vs. Narayan Singh and Ors. decided on 12.10.2018 or are proximate to the said Lot.