Patana Rushi vs Union Of India Owning
2021 Latest Caselaw 4417 Mad

                                                                                C.M.A.No.1001 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 19.02.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No.1001 of 2018


                     1.Patana Rushi
                     2.Patana Narayanamma                                             ..Appellants

                                                          Vs.
                     Union of India owning
                     Southern Railway
                     Rep.by its General Manager,
                     Southern Railway,
                     Chennai – 600 003.                                              ..Respondent

                     Prayer : Civil Miscellaneous Appeal filed under Section 23 (1) of
                     Railway Claims Tribunal, against the order passed by the Railway
                     Claims Tribunal at Chennai Bench passed in I.A.No.63 of 2017 in
                     O.A.No. Unnumbered of 2017 dated 03.01.2018.
                                      For Appellants  :         Mr.S.Parthasarathy
                                      For Respondents :         Mr.M.Vijay Anand

                                                   JUDGMENT

The learned counsel appearing on behalf of the appellants made a

submission that the appellants may be permitted to withdraw the appeal

and liberty may be granted to file an application before the

Secunderabad Bench as per the order impugned. https://www.mhc.tn.gov.in/judis/

C.M.A.No.1001 of 2018

S.M.SUBRAMANIAM, J.

kak

2. It is for the appellants to take a decision in this regard and as

far as the present Civil Miscellaneous Appeal in C.M.A.No.1001 of

2018 is concerned, the same stands dismissed as withdrawn. No costs.

19.02.2021

kak Index: Yes/No Internet:Yes/No

To

The Railway Claims Tribunal, Chennai Bench.

C.M.A.No.1001 of 2018

https://www.mhc.tn.gov.in/judis/