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Union Of India vs Smt. Urmila Singh
2023 Latest Caselaw 2811 MP

Citation : 2023 Latest Caselaw 2811 MP
Judgement Date : 15 February, 2023

Madhya Pradesh High Court
Union Of India vs Smt. Urmila Singh on 15 February, 2023
Author: Arun Kumar Sharma
                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA
                                             ON THE 15 th OF FEBRUARY, 2023
                                               MISC. APPEAL No. 153 of 2017

                          BETWEEN:-
                          UNION OF INDIA THROUGH GENERAL MANAGER,
                          WESTERN RAILWAYS, JABALPUR (MP) REP. BY MRS
                          FARZANA AZIZ LD COUNSEL FOR APPELLANT SHRI
                          MACHHYA PRSTG. OFFICER ALONG WITH CLA FOR
                          RESPONDENT

                                                                                        .....PETITIONER
                          (BY SHRI RAKESH KUMAR JAIN - ADVOCATE)

                          AND
                          SMT. URMILA SINGH W/O SHAILANDRA SINGH
                          VILLAGE BARTI THANA RAMPUR      BAGHELAN
                          DISTRICT SATNA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (MS. ARTI VISHWAKARMA - ADVOCATE )

                                Heard through Video Conferencing.
                                T h is appeal coming on for orders this day, t h e cou rt passed the

                          following:
                                                             ORDER

The appellant has preferred this miscellaneous appeal under Article 23 of the Railways Claims Tribunal Act, 1987 assailing the judgment dated 13/09/2016 passed by Railway Claims Tribunal, Bhopal in Case No.OA/IIu/2012/0113.

Heard on I.A. No. 155/2023, an application under Order 23 Rule 1 of C.P.C., seeking permission to withdraw this miscellaneous appeal.

Accordingly, this miscellaneous appeal stands dismissed as withdrawn.

Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 2/16/2023 6:10:20 PM

(ARUN KUMAR SHARMA) JUDGE vkv /-

Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 2/16/2023 6:10:20 PM

 
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