REGENT COMPUTRONICS PVT. LTD.

Mandodari Sethy Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. RAMAN IRON FOUNDRY:AIR FOAM INDUSTRIES PRIVATE LIMITED [REFERRED TO]
PRATAP NARAIN SINGH DEO VS. SRINIVAS SABATA [REFERRED TO]
RATHI MENON VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
TAHAZHATHE PURAYIL SARABI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]
KALANDI CHARAN SAHOO AND ANR. VS. GENERAL MANAGER, SOUTH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. P.K. Mishra, learned counsel for the claimants - Appellants and Mr. B.S. Rayaguru, learned Senior Panel Counsel for Union of India.

(2.) Present appeal by the Claimants is directed against impugned judgment dtd. 19/9/2025 passed by the Railway Claims Tribunal, Bhubaneswar Bench in O.A. No.(IIU)/13/2025.

(3.) It is submitted on behalf of the Appellants that the Tribunal while granting interest has directed for payment of interest from the date of appearance of the Applicant's Evidence (AE), i.e. 15/7/2025 till the date of actual payment.

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MANDODARI SETHY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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