Alla Rakha Shaikh @ Alla Rakha Sk. Anr vs Union Of India
2024 Latest Caselaw 4820 Cal

Calcutta High Court (Appellete Side)

Alla Rakha Shaikh @ Alla Rakha Sk. Anr vs Union Of India on 18 September, 2024

18.9. 2024
 item No.20
n.b.
ct. no.24                       FMA 1064 of 2017


              Alla Rakha Shaikh @ Alla Rakha Sk. Anr.
     Vs.
     Union of India


                    Mr. Jayanta Banerjee,
                                     .....for the appellant/claimant.
                    Ms. Ranjana Chatterjee,
                                     ... for the respondent.

In Re. CAN 1 of 2024

This is an application filed by the respondent/

railway authority for appropriate order.

It is the case of the respondent authority that this

Court vide judgment dated July 11, 2023 directed the

railway authority to pay the compensation amounting to

Rs.4,00,000/- through the office of the learned Registrar

General, High Court, Calcutta within 12 weeks from the

date of passing of that order. The railway authority has

deposited the amount through the office of the learned

Registrar General, High Court, Calcutta but it appears

that they could not deposit the sum within the stipulated

period as directed by this court. That is why, their

payment was denied to receive by the office of the learned

Registrar General, High Court, Calcutta.

CAN 1 of 2024 is field for appropriate order with a

prayer for extension of the time limit for deposit of the

award.

Having heard learned counsel for the parties, the

CAN 1 of 2024 is considered and allowed. The time period

as directed by this court for payment of compensation vide

judgment dated 11.7.2023 is further extended and the

railway authority is directed to deposit the amount

through the office of the learned Registrar General, High

Court, Calcutta on or before the October 8, 2024

positively.

The railway authority/respondent is further directed

to intimate such deposit to the claimant forthwith.

Accordingly, CAN 1 of 2024 is disposed of.

The office of the learned Registrar General, High

Court, Calcutta shall intimate the particulars of Bank

Account to the learned advocate appearing on behalf of

the respondent authority when she approaches.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

( Subhendu Samanta, J.)