Union Of India vs Margina Bewa
2023 Latest Caselaw 5422 Cal

22.08. 2023
 item No.32 & 33
n.b.
ct. no. 551             FMA 1109 of 2015
     with
       IA No. CAN 1 of 2014(Old No. CAN 9571 of 2014)
     +
        CAN 2 of 2018(Old No. CAN 8549 of 2018)

                         Union of India
                               Vs.
                          Margina Bewa.
                              With
                        FMA 1110 of 2015

                          Margina Bewa
                               Vs.
                          Union of India

            Mr. Shibendra Naraya Sukul,
            Mr. Sagnik Chatterjee,
                             .....for the respondent.

Both the appeals are preferred against the judgment

dated November 15, 2013 passed by the Railway Claims

Tribunal.

FMA 1109 of 2015 was preferred by the Railway

Authority and FMA 1110 of 2015 was preferred by the

claimant. Both the matters are running in the list for

same consecutive days. On all occasions, Learned

advocate appearing on behalf of the claimant are present.

None appears on behalf of the Railway on all

previous dates.

Considering the long pendency of the matters, I

think it necessary to appoint one advocate who usually

appears on behalf of the Railway Authority before this

Court. Accordingly, I appoint Shri Subrata Santra,

learned advocate to conduct both the matters on behalf of

the Railway Authority. His appoint may be regularized by

the concerned authority.

Learned advocate for the claimant is directed to

inform Mr. Subrata Santra, learned advocate by handing

over him a copy of informal paper book.

Learned advocate for the claimant is directed to

prepare informal paper book and file the same before this

Court on or before September 12, 2023.

List the matter on September 12, 2023 under the

heading "Hearing".

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Subhendu Samanta, J.)