Union Of India Through The Zonal Manager ... vs Yaspal Singh
2026 Latest Caselaw 1908 Jhar

Jharkhand High Court

Union Of India Through The Zonal Manager ... vs Yaspal Singh on 13 March, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Civil Review No. 37 of 2025

Union of India through the Zonal Manager East Central Railway, Hajipur
and Ors.                          ----          ---    Petitioners
                               Versus
Yaspal Singh                         ---          ---   Respondent
                         With
                   Civil Review No. 126 of 2024

Union of India through the Zonal Manager East Central Railway, Hajipur
and Ors.                            ----        ---    Petitioners
                             Versus
Shiv Chandra Yadav and Others      ---         ---      Respondents
                              With
               Cont. Case (Civil) No. 189 of 2025

Amod Kumar Amar                      ----         ---    Petitioner
                                Versus
Union of India & Others                ---          ---   Opp. Parties
                                      ---

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

---

[Civil Review No.37 of 2025] For the Petitioners : Mr. Prashant Pallav, ASGI : Mrs. Nitu Sinha, CGC : Ms. Shiwani Jaluka, A.C. to ASGI For the Respondent : Mr. Dhirendra Kr. Deo, Advocate [Civil Review No.126 of 2024] For the Petitioners : Mr. Prashant Pallav, ASGI : Mrs. Nitu Sinha, CGC : Ms. Shiwani Jaluka, A.C. to ASGI For the Resp. No.1 : Mr. Dhirendra Kr. Deo, Advocate For the Resp. Nos.1, 2 & 4 to 12 : Mr. Indrajit Sinha, Advocate : Mr. Rajiv R. Chakraborty, Advocate : Mr. Manoj K. Tamboli, Advocate : Mr. Arpan Mishra, Advocate : Ms. Sonal Jaiswal, Advocate For the Resp. No.3 : Mrs. Nasreen Parween, Advocate : Mrs. Vandana Singh, Advocate : Ms. Aliza, Advocate For the Resp. No.14 : Mr. Sanjay Kr. Sinha, Advocate [Cont. Case (Civil) No.189 of 2025] For the Petitioner : Mr. Sanjay Kr. Sinha, Advocate For the Respondents : Mr. Prashant Pallav, ASGI : Mrs. Nitu Sinha, CGC : Ms. Shiwani Jaluka, A.C. to ASGI

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Order No.09 Dated: 13th March, 2026

1. These matters, in view of minutes dated 05.08.2025 are to be listed before a Bench, in which Hon'ble Mr. Justice Arun Kumar Rai is a member.

2. In view of the order passed by Hon'ble The Chief Justice, the matter is being deferred due to the non-availability of the Bench as per the aforesaid assignment.

3. Accordingly, office is directed to list these matters before the Bench, subject to availability of the aforesaid Bench.

(Sujit Narayan Prasad, J)

(Sanjay Prasad, J) Dated:13.03.2026 Jay/-