Rita Devi & Others vs Union Of India Through The General ...
2023 Latest Caselaw 488 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     M.A. No.224 of 2020
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Rita Devi & Others .... .... .... Appellants Versus Union of India through the General Manager, North Central Railway, Allahabad .... .... .... Respondent

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Vijay S. Jha, Advocate For the Respondent : Ms. Alpana Verma, C.G.C

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Order No.04 Dated- 30/01/2023 I.A. No.6034 of 2020 Heard the parties.

2. Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to ignore the defect in respect of the applicant No.4 namely Satya Narayan Singh who died on 28.03.2020 after passing of the judgment dated 12.02.2020. It is next submitted that the appellant Nos.1, 2 and 3 are the only legal representatives of the deceased appellant No.4 namely Satya Narayan Singh before the Railway Claims Tribunal and they are also parties to this appeal in the appeal memo. Hence, the defect pointed out by the stamp reporter to the effect that the applicant No.4 of the impugned order has not been made party, be ignored.

3. Considering the aforesaid facts, the defects pointed out by the stamp reporter at serial No.2 is ignored.

4. This interlocutory application stands allowed.

(Anil Kumar Choudhary, J.) M.A. No.241 of 2019 Learned counsel for the appellants submits that the defect pointed out by the stamp reporter at serial No.5 is minor in nature, hence, the same be ignored.

Considering the fact that the defect pointed out by the stamp reporter at serial No.5 is minor in nature, the same is ignored.

This appeal will be heard.

Admit.

Call for the lower court records.

Learned counsel for the respondent prays for time. Prayer for time is allowed as the last chance. List this appeal after four weeks under the heading 'Hearing.'

(Anil Kumar Choudhary, J.) I.A. No.4911 of 2021 Heard the parties.

2. Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer for early hearing of this appeal/ to fix an early date for hearing of this appeal.

3. Since the appeal is admitted today and lower court records have been called and it has been ordered that the appeal be fixed for final hearing after four weeks, hence, this interlocutory application is disposed of being infructuous.

Animesh/ (Anil Kumar Choudhary, J.)