Steel Authority Of India vs U.O.I
2022 Latest Caselaw 4798 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil First Appeal No. 225/1992

                                    M/s Steel Authority Of India Limited
                                                                                                        ----Appellant
                                                                        Versus
                                    Union of India, through the General Manager and Ors.
                                                                                                     ----Respondents

For Appellant(s) : Ms. Priyanka Tiwari for Ms. Sukriti Kasliwal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/07/2022 This first appeal has been filed by applicants, claiming the

interest. The trial Court vide judgment impugned dated

30.04.1991 has decreed applicants' claim for Rs.1,50,630.02.

On behalf of appellant name of Ms. Sukriti Kasliwal and on

behalf of respondent- Union of India name of Mr. B.S. Chabbha be

shown in the cause list.

List again on 21.07.2022 at 02:00 P.M.

(SUDESH BANSAL),J

NITIN /5

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