GEETA DEVI AND OTHERS Vs. GIRDHARI AND OTHERS
LAWS(RAJ)-2018-7-92
HIGH COURT OF RAJASTHAN
Decided on July 19,2018

Geeta Devi and others Appellant
VERSUS
Girdhari And Others Respondents

JUDGEMENT

SABINA,J. - (1.) Learned counsel for the appellants has submitted that the service qua respondent no.4 for the purposes of this appeal, be dispensed with.
(2.) Ordered accordingly.
(3.) Appellants have filed this appeal, challenging the award dated 19.09.2017 passed by the Tribunal, seeking enhancement of compensation amount.;


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