S MALLESAM Vs. REGISTRAR RAILWAY CLAIMS TRIBUNAL

JUDGEMENT

(1.) PURSUANT to the Order passed by this Court on 13.3.1992 it is stated by Mr.S.Lakshma Reddy, the papers were represented before the registry of the Railways Claims Tribunal, Secunderabad but the said registry by an order dated 8.4.92 again returned the papers on the grounds mentioned infra:

(2.) WRIT Petition is disposed of accordingly. No order as to costs.