MANGAL DAN ORAON Vs. UNION OF INDIA THROUGH MINISTRY OF DEFENCE
LAWS(JHAR)-2018-3-34
HIGH COURT OF JHARKHAND
Decided on March 05,2018

Mangal Dan Oraon Appellant
VERSUS
Union Of India Through Ministry Of Defence Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Ms. Manjushri Patra, counsel appearing on behalf of the petitioners.
(2.) Heard Mr. Pratyush Kumar, counsel appearing for the respondent-Union of India.
(3.) At the outset, the counsel for the respondents have submitted that a First Appeal bearing First Appeal No.43 of 2018 has been filed by Union of India against the award dated 05.04.2012 pursuant to which the claim for payment has been made by the petitioners in this writ petition. The said First Appeal No.43 of 2018 has been filed before this Court on 16.02.2018.;


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