LALAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Railways.

(2.) By filing this review application, the petitioner is seeking review of the judgment dtd. 31/1/2020 passed by the Hon'ble Division Bench of this Court in CWJC No. 21916 of 2018.

(3.) It is submitted that the judgment under review (in short 'JUR') has been passed ex parte as learned counsel conducting the case had died in the first week of January, 2020, therefore, the case could not be attended on the date of hearing.