Patna High Court - Orders
Smt. Sobha Rani & Anr vs The Union Of India & Ors on 27 September, 2018
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9188 of 2017
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Smt. Sobha Rani & Anr
... ... Petitioner/s
Versus
The Union Of India & Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bajarangi Lal, Adv.
For the Respondent/s : Mr. Anil Kumar Sinha, Adv.
For Railways : Mr. Anshuman Singh, Adv.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 27-09-2018Learned counsel for the petitioners is permitted to implead the Divisional Railway Manager, the Senior Divisional Commercial Manager and the Divisional Commercial Manager, Firozpur, Norther Railway as party respondents.
As prayed for by Mr. Anshuman Singh, learned counsel for Railways to file counter affidavit, put up this matter after four weeks.
(Dinesh Kumar Singh, J) Amrendra/-
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