ANAND PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE order of the Tribunal under challenge is dated 1st February, 2001 in claim case O.A. No. 322 of 1996; J.P. Sinha and five others vs. Union of India and others.

(2.) RELIANCE also made on behalf of the petitioner on the order dated 22.11.1999, to the effect, that the Tribunal being a court of record summoned relevant records and files but despite the order of the Tribunal the records had not been placed.

(3.) TODAY , counsel on behalf of the Railway Administration and Union of India makes submission that the records have now been located and either the High Court may examine these records and consider the matter on merit or the matter may be remitted to the Tribunal for a decision afresh.