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Jharkhand High Court

Simran Passi vs Union Of India & Ors on 17 December, 2014

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P.(S) No. 1648 of 2011
        Simran Passi                                                           ..... Petitioner
                                               Versus
        The Union of India & Others                          ..... Respondents
                                       -----
                   CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                                       -----
        For the Petitioner    - Mr. P.K.Pathak
        For the Respondents   - Mr. Rajiv Sinha, A.S.G.I
                                       -----

8/17.12.2014

Learned counsel for the petitioner has submitted that one matter is pending before the Hon'ble Allahabad High Court with respect to payment of death benefits and pensionary benefits to the petitioner, who is the wife of the deceased employee - Late Ramjeet Ram.

Learned counsel for the respondents has not disputed the said fact. In that view of the matter, the petitioner does not want to press this writ petition. This writ petition is, accordingly, dismissed as not pressed.

     S.K                                                         (SUJIT NARAYAN PRASAD, J)