Meena Devi & Anr vs The Union Of India & Ors
2022 Latest Caselaw 3213 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      [Civil Writ Jurisdiction]
                       W.P.(C) No. 5601 of 2009

       Meena Devi & Anr.                                    .... .. ... Petitioners
                                   Versus
       The Union of India & Ors.                            .. ... ... Respondents
                                      ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

For the Petitioners : Mr. Sunil Kumar, Advocate For the respondent no.4 : Mr. Amaresh Kumar, Advocate Ms. Prachi Mahto, Advocate ......

07/ 16.08.2022.

Learned counsel for the petitioner, Mr. Sunil Kumar is directed to verify whether the issue as pointed by him has already been decided by the Apex Court in the case of New India Assurance Company Ltd. vs. Sugiya Devi and Anr. in Special Leave to Appeal (C) No(s). 7732 of 2016 and in the case of New India Assurance Co. Ltd. vs. Radha Devi and ors. in Revision Petition No.359 of 2016.

Learned counsel for the respondent no.4, Mr. Amaresh Kumar assisted by learned counsel, Ms. Prachi Mahto has submitted that two weeks time may be granted to verify the aforesaid judgment and file detail counter-affidavit in this matter.

Put up this case on 31.08.2022.

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