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Basmati Devi vs The Union Of India Through The General ... on 24 August, 2017

Author: Prakash Chandra Jaiswal

Bench: Prakash Chandra Jaiswal

                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                         Miscellaneous Appeal No.107 of 2016
                       ======================================================
                       Basmati Devi
                                                                          .... .... Appellant/s
                                                        Versus
                       The Union of India Through The General Manager East Central Railway
                       Hajipur
                                                                         .... .... Respondent/s
                       ======================================================
                       Appearance :
                       For the Appellant/s    :    Mr. Amar Nath Mishra
                       For the Respondent/s     : Mr. Ashok Kumar Keshri
                                                   Mr. Brajesh Kumar
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
                       JAISWAL
                       ORAL ORDER

2         24-08-2017

Ref: Interlocutory Application no. 1353 of 2016 The learned counsel for the appellant and the learned counsel for the respondent are present.

On the consensus of both the parties, let this limitation petition be considered at the time of hearing.

Let this case be listed for "Hearing" in due course under Order 41 Rule 11 CPC.

(Prakash Chandra Jaiswal, J) rohit/-

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