Gubbala Satyanarayana vs The Union Of India
2021 Latest Caselaw 1975 AP

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(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FOURTEENTH DAY OF JUNE,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE Ms. JUSTICE J. UMA DEVI
CMA NO: 120 OF 2021

 

Between:
1. Gubbala Satyanarayana, S/o Late Venkata Rao..
2. Gubbala Manga, W/o Satayanarayana.
Both are R/o 18" ward, near SBI, Tanuku, West Godavari District
. Appellants(Applicants)
AND
The Union of India, Rep by the General Manager, South Central Railway,
Secunderabad.
...Respondent(Respondent)

WHEREAS the Appellants above named through their Advocate Sri P L Rao presented this Petition under Section 23 of the Railway claims Tribunal Act, aggrieved by the judgment dt 23-12-2020 passed in OA IU) No 457/2014 on the file of the Railway Claims Tribunal Amaravathi Bench.

AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri P L Rao Advocate for the Petitioners, directed issue of notice to the Respondent herein to show cause as to why this CIVIL MISCELLANEOUS APPEAL should not be admitted.

You viz:

The General Manager, Union of india, South Central Railway, Secunderabad.

Are directed to show cause either appearing in person or through an Advocate, on or before 12-07-2021 to which date the case stands posted as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this CIVIL MISCELLANEOUS APPEAL should not be admitted.

The Court made the following: ORDER

"Notice to the respondent.

Learned counsel for the petitioner is also permitted to take out personal

notice to the respondent by R.P.A.D and file proof of service. Post on 12.07.2021."

Sdi- B. Chitti Joseph ASSISTANT REGISTRAR TRUE COPY// Uhh k

wf

SECTION OFFICER To,

1. The General Manager, Union of India, South Central Railway, Secunderabad (by RPAD- along with a copy of petition and memorandum of grounds)

2. One CC to SRI P L RAO Advocate [OPUC]

3. One spare copy SP

HIGH COURT JUDJ

DATED:14/06/2021

POST ON 12.07.2021

NOTICE BEFORE ADMISSION

CMA.No.120 of 2021