Sarita Goyal vs Union Of India & Anr on 3 February, 2021

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Delhi High Court - Orders

Sarita Goyal vs Union Of India & Anr on 3 February, 2021

Bench: Prathiba M. Singh

                                                                                       Signature Not Verified
                                                                                       Digitally Signed By:DINESH
                                                                                       SINGH NAYAL
                                                                                       Signing Date:04.02.2021
                                                                                       20:14:04


                                $~23
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +          W.P.(C) 1299/2021 & CM APPL.3631/2021
                                     SARITA GOYAL                              ..... Petitioner
                                                    Through: Mr. Ankit Mutreja, Advocate. (M:
                                                               9990206703)
                                                    versus

                                      UNION OF INDIA & ANR.                            ..... Respondents
                                                    Through:         Mr. Nikhil Makhija, Standing
                                                                     Counsel for IRCTC/R-2.
                                      CORAM:
                                      JUSTICE PRATHIBA M. SINGH
                                               ORDER

% 03.02.2021

1. This hearing has been done through video conferencing.

2. The present petition has been filed seeking compensation due to the death of the Petitioner's husband - Shri Mahender Goyal, who was 48 years of age.

3. A perusal of the memo of parties shows that the wrong parties have been impleaded. Respondent No.1 ought to be the Union of India through Secretary, Ministry of Railways, Railway Bhawan, New Delhi. On oral request made by ld. counsel for the Petitioner, the Ministry of Railways is impleaded as Respondent No.1. The Indian Railway Catering and Tourism Corporation Ltd. (IRCTC) does not have any role to play and is, accordingly, deleted from the array of the parties. Northern Railway be impleaded as Respondent No.2. Considering the fact that the death of the Petitioner's husband would be under investigation, GNCTD is also impleaded as a Respondent no.3. Let the amended memo of parties be filed within one week.

Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:04.02.2021 13:24 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:04.02.2021 20:14:04

4. Let notice be issued to Mr. Jagjit Singh, Senior Standing Counsel (M:9810034684) for the Railways. Notice of this petition be also served on the Standing Counsel for the GNCTD.

5. Let the counter affidavit be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.

6. List on 28th April, 2021.

PRATHIBA M. SINGH, J.

FEBRUARY 3, 2021/dk/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:04.02.2021 13:24

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Delhi High Court - Orders