Union Of India vs Lankeswar Ray And Anr
2021 Latest Caselaw 3556 Gua

                                                                   Page No.# 1/2

GAHC010047632018




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

                                  Case No. : LA.App./39/2018
                                                   with
                                            I.A.(C) 2208/2018
                                                   in
                                            L.A. App. 39/2018

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



            VERSUS

            LANKESWAR RAY AND ANR
            VILLAGE KALDOBA PT -II UNDER AGOMONI CIRCLE ,DIST. DHUBRI
            (ASSAM ) 783301

            2:THE COLLECTOR
             DHUBRI
            ASSA

Advocate for the Petitioner   : MRS U CHAKRABORTY

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2208/2018

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

              SRI LANKESWAR RAY AND ANR
              VILLAGE KALDOBA PT -II UNDER AGOMONI CIRCLE
              DIST. DHUBRI (ASSAM ) 783301

              2:THE COLLECTOR
              DHUBRI
              ASSAM
               ------------

Advocate for : MRS U CHAKRABORTY Advocate for : MS. M DASGUPTA appearing for SRI LANKESWAR RAY AND ANR

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/applicant 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.13/2011.

On instructions of the appellant/applicant, Ms. Chakraborty, learned Senior counsel, N.F. Railway is not pressing this appeal.

Accordingly, this appeal as well as the connected I.A.(C). No. 2208/2018, being not pressed, stand dismissed.

JUDGE

Comparing Assistant