Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 20.04.2017 passed by the High Court of Himachal Pradesh at Shimla in R.F.A. No.221 of 2011 with Cross Objection No.39 of 2014 and R.F.A. No.246 of 2011 whereby the High Court dismissed the appeals filed by the respondent-NTPC and, in consequence, rejected the Cross Objection filed by the appellants herein.
(3.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.;