Citation : 2022 Latest Caselaw 2637 Jhar
Judgement Date : 13 July, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No.60 of 2017
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Smt. Rila Devi & Another ... Appellant
-versus-
The Union of India through General Manager, South Eastern Railway, Kolkata ... Respondent
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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8/ 13.07.2022 It has been submitted that copy has already been served upon the sole respondent. Office to check and proceed.
So far as defect No.2 is concerned, let the certified copy of the impugned judgment and Award along with the extracts of the Office Notes be sent to the Tribunal concerned for making necessary corrections.
(Ananda Sen, J.) Kumar
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