Durga Adhikari & Ors vs The Union Of India
2021 Latest Caselaw 5872 Cal

 55   29.11.
AGM   2021
RKB
 Ct
                                 FMAT 270 of 2020
07

                              Durga Adhikari & Ors
                                    Versus
                               The Union of India


               Mr. Jayanta Banerjee,
               Mr. Ruxmini Basu Roy,           ... For the Appellant.


                    This appeal is against the judgment passed by

               Railway Claims Tribunal, Calcutta dismissing the

               claim application.

                    Register the appeal.

                     The appellant is directed to put in the requisite

               for effecting service of notice of appeal upon the

               respondents by registered post with A/D within a

week from date.

Let the Lower Court Records be called for

through the Special Messenger at the cost of the

appellant. Such costs shall be put in by him within a

week from date.

Immediately, after arrival of the Lower Court

Records, office shall examine the same and shall

issue notice of arrival of Lower Court Records on the

learned Advocate for the appellant.

The appellant is directed to prepare and file

requisite number of informal paper books printed,

typewritten or cyclostyled, as the case may be out of

court, within a month from the date of service of

notice of arrival of Lower Court Records on the

learned Advocate for the appellant.

All formalities regarding preparation of paper

books are dispensed with, but, the learned advocate

for the appellant is directed to incorporate all the

relevant documents in the formal paper books.

Liberty to mention for inclusion after the arrival

of the case record if the appeal is otherwise ready for

hearing.

(Subhasis Dasgupta, J)