Smt. Kalawati Devi vs Mr. Satish Kumar
2026 Latest Caselaw 252 Jhar

Citation : 2026 Latest Caselaw 252 Jhar
Judgement Date : 15 January, 2026

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Jharkhand High Court

Smt. Kalawati Devi vs Mr. Satish Kumar on 15 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cont. Case (Civil) No. 11 of 2026

          Smt. Kalawati Devi                                      ....     Petitioner
                                         Versus
          Mr. Satish Kumar, Chairman and C.E.O.,
          Railway Board, Ministry of Railway,
          Govt. of India, New Delhi & Ors.                  .... Opp. Parties
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Navneet Toppo, Advocate Mr. Abhijit Abhilash Tirkey, Advocate For the Opp. Parties : Mr. Prashant Pallav, ASGI Mr. Radha Krishna Gupta, CGC

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02/ Dated 15.01.2026 The allegation in this petition is non-compliance of the

direction issued by this Court in its judgment and order dated 08.08.2025,

extended from time to time.

2. Learned counsel for the respondents seeks some time to file

reply.

3. Accordingly, time is granted to the respondents to file their

reply by 6th of February, 2026.

4. List this matter on 13th of February, 2026.

(M.S. Sonak, C.J.)

(Sujit Narayan Prasad, J.) January 15, 2026 Ranjeet / R.Kr.

Uploaded on 16.01.2026