HPPCL Vs. SISHMA

JUDGEMENT

(1.) CMP No.3252 of 2018 in RFA No. 177 of 2017 Allowed as prayed for. Smt. Shardha Devi is ordered to be arrayed as respondent No. 1(f). Application stands disposed of. CMP No. 1429 of 2018 in RFA No. 49 of 2018

(2.) Allowed as prayed for. Respondent No. 8 is ordered to be deleted from array of the respondents since her legal representatives are already on record as respondents No. 1 to 7. Application stands disposed of.

(3.) Learned counsel for the appellant(s) is permitted to file amended memo of parties.