Divisional Railway Manager Northern ... vs Shanti Devi
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Allahabad High Court

Divisional Railway Manager Northern ... vs Shanti Devi on 2 August, 2024

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:53173-DB
 
Court No. - 2
 

 
Case :- WRIT - A No. - 2000165 of 2015
 
Petitioner :- Divisional Railway Manager Northern Railway Lko. And 3 Ors.
 
Respondent :- Shanti Devi
 
Counsel for Petitioner :- Pankaj Srivastava,Raj Kumar Pandey
 
Counsel for Respondent :- Ambrish Rai,Riyaz Ahmad
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Om Prakash Shukla,J.

The respondent-wife who was being paid family pension in terms of the judgment of the Tribunal which had not been stayed by this Court in these proceedings has died on 22.09.2023 as informed by Sri Riyaz Ahmad, her counsel. None is present for the petitioners. Sri Anand Dwivedi, learned counsel for Union of India informs that Sri Ambrish Rai is engaged elsewhere.

The writ petition is dismissed as abated.

[Om Prakash Shukla, J.] [Rajan Roy, J.]

Order Date :- 2.8.2024

Shubhankar