Rajasthan High Court - Jaipur
Union Of India vs Smt Nathi Bai on 5 March, 2010
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN, JAIPUR BENCH, JAIPUR O R D E R S.B. Civil Miscellaneous Appeal No.1637 of 2009 Union of India through General Manager, NW Railway, Jaipur VERSUS Smt. Nathi Devi wife of late Shri Mool Chand Kumawat and Others \ Date of Order :::: March 5th, 2010 Hon'ble Mr. Justice Dalip Singh Mr. G.C. Garg, Counsel for the appellant *** By the Court :
Learned counsel the appellant fairly submitted that the points raised in this miscellaneous appeal are squarely covered by the order of this Court passed in S.B. Civil Miscellaneous Appeal No.4386 of 2009 (Union of India Vs. Mayank Modi), decided on 03.02.2010. In view of the said order, the present miscellaneous appeal stands dismissed. The stay application also stands disposed of.
(Dalip Singh), J.
ashok/