Madras High Court
P.K.Narayanan vs The Union Of India on 12 January, 2016
Bench: Sanjay Kishan Kaul, M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 12.01.2016 C O R A M : THE HONOURABLE MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN Review Application (Writ) Nos.283 of 2014 against WP.No.33547 of 2013 1. P.K.Narayanan 2.Subita Rajamani ..Petitioners/Petitioners versus 1. The Union of India represented by its Principal Secretary Ministry of Railways Rail Bhavan New Delhi. 2.The Chairman Railway Board, Rail Bhavan, New Delhi. 3.The General Manager, Southern Railway, Chennai 600 003. 4.The Chief Commercial Manager, Southern Railway, Chennai 600 003. .. Respondents/Respondents PRAYER : Application filed under Order 47 Rules 1 r/w Section 114 of CPC against the WP.No.33547 of 2013 dated 30.07.2014. For petitioners : Mr. K.Shanmugakani For respondents : Mr. P.T.Ramkumar for Railways ***** ORDER
(Order of the Court was made by the Hon'ble The Chief Justice) Heard the learned counsel for the parties.
2. We find no error apparent on the face of the record in the order dated 30.07.2014.
The Review application accordingly stands dismissed.
(S.KK.,CJ.) (M.S.N.,J.)
ksr 12.01.2016
To
1. The Principal Secretary, Ministry of Railways Rail Bhavan New Delhi.
2.The Chairman,Railway Board, Rail Bhavan, New Delhi.
3.The General Manager, Southern Railway, Chennai 600 003.
4.The Chief Commercial Manager, Southern Railway, Chennai 600 003.
THE HON'BLE THE CHIEF JUSTICE AND M.SATHYANARAYANAN, J.
ksr Review Application (Writ) No.283 of 2014 against W.P.No.33547 of 2013 12.01.2016