Union Of India vs Smti Lotika Rajbongshi And 7 Ors
2022 Latest Caselaw 3116 Gua

                                                                Page No.# 1/3

GAHC010162322022




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

                           Case No. : MFA/83/2022

         UNION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
         GUWAHATI-781011, DIST. KAMRUP M, ASSAM



         VERSUS

         SMTI LOTIKA RAJBONGSHI and 7 ORS
         W/O LATE GOPIKANTA RAJBONGSHI, R/O VILL. GORAOBAND, P.O.
         LABURBOND, P.S. UDHARBOND, DIST. CACHAR, ASSAM

         2:DIGANTA RAJBONGSHI

          S/O LATE GOPIKANTA RAJBONGSHI
          MINOR REPRESENTED BY HIS MOTHER LOTIKA RAJBONGSHI
          R/O VILL. GORAOBAND
          P.O. LABURBOND
          P.S. UDHARBOND
          DIST. CACHAR
          ASSAM.

         3:BASANTA RAJBONGSHI

          S/O LATE GOPIKANTA RAJBONGSHI
          MINOR REPRESENTED BY HIS MOTHER LOTIKA RAJBONGSHI
          R/O VILL. GORAOBAND
          P.O. LABURBOND
          P.S. UDHARBOND
          DIST. CACHAR
          ASSAM.

         4:ABCI INFRASTRUCTURE PVT. LTD. REP. BY MANAGER
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             ABCI INFRASTRUCTURE PVT. LTD.
             CLUB ROAD
             SILCHAR 788001
             DIST. CACHAR
             ASSAM.

            5:MANAGER

             ABCI INFRASTRUCTURE PVT. LTD.
             1/3 MC DONALD TOWER
             1ST FLOOR
             G.S. ROAD
             BHANGAGARH
             GUWAHATI 781007

            6:MANAGER

             ABCI INFRASTURECTURE PVT. LTD. VSUNDHARA
             6TH FLOOR ROOM NO. 4
             2/7
             SARAT BOSE ROAD
             KOLKATA 700020

            7:MANAGER

             ABCI INFRASTRUCTURE PVT. LTD.
             204
             SOUTH DELHI HOUSE

            8:NATIONAL INSURANCE CO. LTD.

             REPRESENTED BY THE DIVISIONAL MANAGER
             NATIONAL INSURANCE CO. LTD. CAPITAL TRAVELS BUILDING
             CLUB ROAD
             SILCHAR-

Advocate for the Petitioner   : MS. K L R YANTHAN

Advocate for the Respondent : MR. M K NATH

BEFORE THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Order Page No.# 3/3

22.08.2022

Heard Mr. SC Biswas, learned counsel for the appellant.

This is an appeal under Section 30 of the Employees Compensation Act, 1923 against the judgment and order dated 12.09.2012 passed by the learned Commissioner, Workman's Compensation Cachar, at Silchar in W.C. case No. 18/2010.

Admit the appeal. Call for the record.

Issue notice, returnable after six weeks.

As Mr. M Talukdar, learned counsel accepts notice on behalf of respondent Nos. 1,2 and 3, Mr. R Mazumdar, learned counsel accepts notice on behalf of respondent Nos. 4 and Mr. MK Nath, learned counsel accepts notice on behalf of respondent No.5, no formal notice needs be issued. However, extra copies be furnished to them.

List after receipt of LCR.

JUDGE

Comparing Assistant