Saroj And 4 Others vs Union Of India
2022 Latest Caselaw 227 ALL

Citation : 2022 Latest Caselaw 227 ALL
Judgement Date : 28 March, 2022

Allahabad High Court

Saroj And 4 Others vs Union Of India on 28 March, 2022

Bench: Vipin Chandra Dixit




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL FROM ORDER No. - 792 of 2022
 

 
Appellant :- Saroj And 4 Others
 
Respondent :- Union of India
 
Counsel for Appellant :- Shiv Babu Dubey
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard Sri Shiv Babu Dubey, learned counsel for the appellant and perused the record.

This appeal has been filed against the judgment and order dated 1.10.2021 passed by Railway Claims Tribunal, Allahabad Bench, Allahabad by which the claim petition filed by the appellants under section 16(1) r/w Section 13 (1-A) of the Railway Claims Tribunal Act, 1987, and section 124-A of the Railways Act, 1989 has been rejected.

Admit.

Issue notice.

Steps be taken within a week by registered post.

Summon the lower court record at the expenses of the appellants.

List after receipt of LCR.

Order Date :- 28.3.2022

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