REGENT COMPUTRONICS PVT. LTD.

MEHAR PAR VEEN ABDUL RAB Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAMCHANDRA PRASAD SINHA VS. UNION OF INDIA AND ANOTHER, (PARAS 6 [REFERRED TO]
SUNDRI VS. UNION OF INDIA UOI [REFERRED TO]
UNION OF INDIA VS. B KODDEKAR [REFERRED TO]
AGAM SHANTHAMMA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA SOUTH CENTRAL RAILWAYS VS. KURUKUNDU BALAKRISHNIAH [REFERRED TO]
RAJ KUMARI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Both the appeals are being disposed of by common judgment since they arise out of the order dated 19th April, 1993 passed by the railway Claims Tribunal, Nagpur Bench in Application No. 11/0a-II/rct/ngp/92.

(2.) In nut-shell, the facts leading to filing of these two appeals are as under :

(3.) I have heard Mr. Dahat, learned counsel on behalf of the applicants, advocate Mr. Lambat for respondent No. 1 and Advocate Mr. Kanphade on behalf of respondents 2 and 3.

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MEHAR PARVEEN ABDUL RAB Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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