Susuma Jana & Anr vs Union Of India
2023 Latest Caselaw 1045 Cal

22
Court
No. 11
G.S.Das
          08.02.2023
                                             FMAT 91 of 2018
                                                  With
                                     CAN 1 of 2018 (Old No. CAN 6092 of 2018)

                                               Susuma Jana & Anr.
                                                      -Vs-
                                                  Union of India


                       Mr. Nahid Rahman
                                                 ... for the Appellants



                              This appeal is directed against the Judgment dated 8 th

                       December, 2017 passed by Railway Claims Tribunal, Kolkata

                       Bench in Claim Application No. OA(IIU)/KOL/2010/0270

                       under Sections 123(c)(2) and 124-A of Railways Act, 1989.

                              As per the Report of the Stamp Reporter dated

                       26.2.2018, the appeal is preferred within the statutory period

                       of limitation.

                              Accordingly, the appeal is formally admitted and

                       registered.

                              Call for the Lower Court Records.

                              Department is directed to take effective steps for

                       bringing the Lower Court Records from the Learned Tribunal

                       within a period of two weeks from date.

                              Upon receipt of the Lower Court Records, the

                       office shall examine the same and if found to be

                       complete and in order, shall serve notice of arrival

                       upon the Learned Advocate for the appellant.

                              Upon receipt of the notice of arrival of the Lower

                       Court Records, Learned Advocate for the appellants
                    2




shall prepare and file requisite numbers of Informal

Paper Book incorporating all relevant papers and

documents including pleadings and evidence, both

oral and documentary, in printed or cyclostyle or type

written form within a period of four weeks from the

date of service of notice of arrival of the Lower Court

Records.

     Learned Advocate for the appellants is directed

to deposit Talabana cost along with written up notice

forms for effecting service of notice of appeal upon the

respondent.

Learned Advocate for the appellants is also

directed to deposit deficit Court fees as noticed by the

Stamp Reporter in its Report dated 26 th February,

2018.

Let the matter go out of the list.

Liberty to mention.

(Bivas Pattanayak, J.)