Union Of India vs Naren Ray And Anr
2021 Latest Caselaw 3555 Gua

                                                                                         Page No.# 1/2

GAHC010075372018




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : LA.App./3/2020

              UNION OF INDIA
              REPRESENTED BY THE GENERAL MANAGER(CON), N.F. RAILWAY,
              MALIGAON, GUWAHATI-781011



              VERSUS

              NAREN RAY AND ANR
              VILLAGE KALDOBA PT-II UNDER AGOMONI CIRCLE, DISTRICT DHUBRI,
              ASSAM, PIN 781134



Advocate for the Petitioner   : MRS U CHAKRABORTY

Advocate for the Respondent : MR. M DASGUPTA

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

20-12-2021

Heard Ms. U. Chakraborty, learned Senior counsel for the appellant, N.F. Railway.

The appellant N.F. Railway has preferred this appeal against the judgment & award dated 10.09.2013 passed by the learned District Judge, Dhubri in the Reference Case being LA Case No.17/2011.

On instructions of the appellant, Ms. Chakraborty, learned Senior counsel, N.F. Railway is not Page No.# 2/2

pressing this appeal.

Accordingly, this appeal being not pressed, stands dismissed.

Registry shall return the records of LA Case No.17/2011 to the Reference Court i.e., the Court of learned District Judge, Dhubri forthwith.

JUDGE

Comparing Assistant