Union Of India vs Dhaneswar Ray And Anr
2021 Latest Caselaw 3558 Gua

                                                                 Page No.# 1/2

GAHC010075462018




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

                                  Case No. : LA.App./46/2018
                                                 with
                                           I.A.(C) 2828/2018
                                                  in
                                            L.A.App./46/2018

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



            VERSUS

            DHANESWAR RAY AND ANR
            VILLAGE KALDOBA PT-II UNDER AGOMONI CIRCLE DIST DHUBRI ASSAM
            , 783301

            2:THE COLLECTOR
             DHUBRI
            ASSAM 78330

Advocate for the Petitioner   : MRS. UMA CHAKRABORTY

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2828/2018

            UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER (CON)
            N F RAILWAY
            MALIGAON
                                                                                           Page No.# 2/2

              GUWAHATI 781011


              VERSUS

              DHANESWAR RAY AND ANR
              VILLAGE KALDOBA PT-II UNDER AGOMONI CIRCLE DIST DHUBRI ASSAM
              783301

              2:THE COLLECTOR
              DHUBRI
              ASSAM 783301
               ------------

Advocate for : MRS. UMA CHAKRABORTY Advocate for : appearing for DHANESWAR 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 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.22/2011.

On instructions of the appellant, 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. 2828/2018 being not pressed, stand dismissed.

JUDGE

Comparing Assistant