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Chandarik Sah @ Chandrika Sah & Anr vs The Union Of India on 22 June, 2011

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       MA No.157 of 2009
                       CHANDARIK SAH @ CHANDRIKA SAH & ANR
                                               Versus
                                     THE UNION OF INDIA
                                             -----------
13   22-06-2011

In presence of Sri Sabbir Ahmad, learned counsel for the Respondent/ Union of India through the General Manager, East Central Railway, Hazipur (Bihar), a prayer has been made on behalf of the appellants to adjourn the case for one week.

Put up this case after one week.

     NKS/-                                         ( Rakesh Kumar, J. )