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Union Of India vs Ashish Kumar Sharma
2023 Latest Caselaw 521 MP

Citation : 2023 Latest Caselaw 521 MP
Judgement Date : 9 January, 2023

Madhya Pradesh High Court
Union Of India vs Ashish Kumar Sharma on 9 January, 2023
Author: Gurpal Singh Ahluwalia
                                                                1
                            IN       THE         HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                                   ON THE 9 th OF JANUARY, 2023
                                                   MISC. APPEAL No. 675 of 2017

                           BETWEEN:-
                           UNION OF INDIA THROUGH GENERAL MANAGER,
                           WEST CENTRAL RAILWAY, JABALPUR (MADHYA
                           PRADESH)

                                                                                           .....APPELLANT
                           (BY SHRI ROHIT JAIN - ADVOCATE)

                           AND
                           ASHISH KUMAR SHARMA S/O LATE GANESHILAL
                           SHARMA R/O 78, NEAR SANSKRIT PATHSHALA, NEW
                           GANDHI   NAGAR,   SUBEDAR    COLONY TEELA,
                           JAMALPURA, POLICE STATION TEELA JAMALPURA,
                           BHOPAL (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                           (NONE FOR THE RESPONDENT)

                                 This appeal coming on for final disposal this day, the court passed the
                           following:
                                                                  ORDER

The appeal under Section 30 of Railway Claims Tribunal Act, 1987 has been filed against the judgment and decree dated 04.01.2017 passed by the Railway Claims Tribunal, Bhopal Bench, District Bhopal in Case No.OA/IIu/BPL2014/342.

At the outset, the counsel for the appellant submitted that he has instructions to withdraw the appeal.

The appeal is, accordingly, dismissed as withdrawn.

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 11-01-2023 10:00:31

(G.S. AHLUWALIA) JUDGE vc

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 11-01-2023 10:00:31

 
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