Anil Shah Vs Union Of India & Anr

Delhi High Court 23 Sep 2024 First Appeal From Order No. 5 Of 2015 (2024) 09 DEL CK 0034
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal From Order No. 5 Of 2015

Hon'ble Bench

Manoj Jain, J

Advocates

N.K. Gupta, Himanshu Pathak, Amit Singh

Final Decision

Dismissed

Acts Referred
  • Railway Claims Tribunal Act, 1987 - Section 16, 23
  • Railways Act, 1989 - Section 123(c), 124A

Judgement Text

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