Page No.# 1/3 vs Sajjad Mannan
2021 Latest Caselaw 380 Gua

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GAHC010068742020




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

                              Case No. : RFA/2/2021

         UNION OF INDIA AND 6 ORS.
         REP. BY THE SECRETARY, MINISTRY OF RAILWAYS, NEW DELHI.

         2: THE GENERAL MANAGER

          N.F. RAILWAY
          MALIGAON
          GUWAHATI- 781011.

         3: THE DIVISIONAL RAILWAY MANAGER
          N.F. RAILWAY
         TINSUKIA
          P.O. AND DIST.- TINSUKIA
         ASSAM

         4: THE SENIOR DIVISIONAL RAILWAY ENGINEER (WORKS)

          N.F. RAILWAY
          TINSUKIA
          P.O. AND DIST.- TINSUKIA
          ASSAM.

         5: THE EXECUTIVE DIRECTOR
          CIVIL ENGINEERING (G)
          RAILWAY BOARD
          NEW DELHI.

         6: THE CHIEF ENGINEER

          N.F. RAILWAY
          MALIGAON
          GUWAHATI- 781011.

         7: THE DIVISIONAL ENGINEER
                                                                                  Page No.# 2/3

             N.F. RAILWAY
             DIBRUGARH AT TINSUKIA
             P.O. AND DIST.- TINSUKIA
             ASSAM

            VERSUS

            SAJJAD MANNAN
            S/O- ABDUL MANNAN, R/O- BOIRAGIMATH, P.O. AND DIST.- DIBRUGARH,
            ASSAM.



Advocate for the Petitioner    : MRS. R BORAH

Advocate for the Respondent :




                                      BEFORE
                      HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : --04.02.2021

Heard Mrs. R. Borah, learned Special Counsel, N.F. Railways for the appellants herein.

This appeal under Section 96 CPC is directed against the judgment and decree dated 23.12.2019 passed by the learned Additional District Judge, Dibrugarh in T.S. No. 16 of 2013.

Appeal is admitted for hearing.

Call for the records.

Issue usual notice on the respondent returnable in 6 (six) weeks.

The appellant shall take steps for service of notice upon the respondents by registered post A/D as well as by usual process within a period of 2 (two) days.

List the matter after 6 (six) weeks awaiting service.

The appellant is given liberty to file an I.A. seeking for stay of the decree against Page No.# 3/3

which appeal has been preferred.

JUDGE

Comparing Assistant