SARLA Vs. RAILWAYS CLAIMS TRIBUNAL LUCKNOW
LAWS(ALL)-2011-9-150
HIGH COURT OF ALLAHABAD
Decided on September 20,2011

SARLA Appellant
VERSUS
RAILWAYS CLAIMS TRIBUNAL LUCKNOW BENCH LUCKNOW Respondents

JUDGEMENT

- (1.) Notice on behalf of the opposite parties has been accepted by Ms. Jyotesna Pal, Advocate.
(2.) With the consent of parties' counsel the writ petition is being decided at the admission stage.
(3.) Heard learned Counsel for the parties.;


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