Smt. Rashmi Shrivastav & Others vs Union Of India
2021 Latest Caselaw 859 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Miscellaneous Appellate Jurisdiction)
                              M.A. No. 419 of 2015
        Smt. Rashmi Shrivastav & Others.                .... .. ...          Appellants
                                     Versus
        Union of India                                            .. ... ... Respondent
                          ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........

For the Appellant : Mr. Ashok Kr. Singh, Advocate. For the Respondents : Mr. Mahesh Tewari, Advocate ..........

09/22.02.2021.

Heard, learned counsel for the parties. Learned counsel for the Railway, Mr. Mahesh Tewari in support of his submission has relied upon the judgment passed by the Apex Court in the case of Thazhathe Purayil Sarabi and others vs. Union of Indian and another, reported in 2009(7) SCC 372 at para 39.

Learned counsel for the Railway has sought an adjournment to be listed in the next week.

Considering the same, put up this case in the next week.

(Kailash Prasad Deo, J.) R.S./