Union Of India vs S.S.Rail Cargo Service
2023 Latest Caselaw 1909 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                 AND
        THE HON'BLE SRI JUSTICE T.VINOD KUMAR

                  WRIT APPEAL No.871 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

      Mr. Gadi Praveen Kumar, learned Deputy Solicitor

General of India for the appellants.

      Mr.    K.   Durga     Prasad,    learned     counsel   for   the

respondent.

2. This intra court appeal has been filed against an

interim order dated 18.08.2023 passed in W.P.No.22547 of

2023 by the learned Single Judge by which order dated

16.08.2023 passed by the South Central Railways attaching

the parcel van for a period from 16.08.2023 to 30.08.2023

has been stayed.

3. Learned Deputy Solicitor General of India appearing for

the appellants fairly submitted that since the period has

already expired on 30.08.2023, the appellants be granted

liberty to file an appropriate application before the learned

Single Judge.

::2::

4. In view of the aforesaid submission, the writ appeal is

disposed of with liberty to the appellants to file an

appropriate application before the learned Single Judge.

Needless to state that if such an application is filed the same

shall be decided expeditiously by the learned Single Judge.

Miscellaneous applications pending, if any, shall stand

closed. However, there shall be no order as to costs.

____________________ ALOK ARADHE, CJ

_____________________ T. VINOD KUMAR, J Date: 01.09.2023 ES