Sawitri Devi And Ors vs Union Of India And Anr
2023 Latest Caselaw 9530 P&H

                                                                                    2023:PHHC:084932
                  259

                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH
                                                                 CR-1786-2022
                                                                 Date of Decision:- 06.07.2023
                  SAWITRI DEVI AND ORS
                                                                                        ....Petitioners

                                                                 Vs.

                  UNION OF INDIA AND ANR
                                                                                       ...Respondents

                  CORAM:- HON'BLE MS. JUSTICE AMARJOT BHATTI

                  Present: Mr. Upender Prasher, Advocate
                           for the petitioners.

                               Mr. N.K. Vashist, Senior Panel Counsel,
                               Advocate for Union of India.

                  AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioners has given statement to

withdraw the present civil revision with the liberty to move appropriate

application before the Railway Claims Tribunal, Chandigarh for

appropriate remedy.

In view of the statement, the present civil revision stands

dismissed as withdrawn with the aforesaid liberty.

                  06.07.2023                                              (AMARJOT BHATTI)
                  lalit                                                       JUDGE

                                        Whether speaking/reasoned:        Yes/No.
                                        Whether reportable:               Yes/No.




LALIT SHARMA
2023.07.07 08:37
I attest to the accuracy and
integrity of this
order/judgment