Page No.# 1/2 vs The Union Of India
2022 Latest Caselaw 4757 Gua

                                                               Page No.# 1/2

GAHC010244302022




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

                                  Case No. : MFA/109/2022

            G CHANDRAKALA AND ANR
            D/O LATE G SUR NARAYANAN,
            RESIDENT OF VILLAGE DHARMANAGAR, PO RAJBARI, PS
            DHARMANAGAR, DIST NORTH TRIPURA, TRIPURA, 799253

            2: SHRI G. SUNDAR KUMAR
             D/O LATE G SUR NARAYANAN

            RESIDENT OF VILLAGE DHARMANAGAR
            PO RAJBARI
            PS DHARMANAGAR
            DIST NORTH TRIPURA
            TRIPURA
            79925

            VERSUS

            THE UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, SOUTH CENTRAL RAILWAY,
            SECUNDERABAD, TELANGANA, ANDHRA PRADESH, 500071
            REPRESENTED BY LD. SC, NF RAILWAY.



Advocate for the Petitioner   : MR D C K HAZARIKA

Advocate for the Respondent : SC, NF RLY




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                           ORDER

Page No.# 2/2

02.12.2022

Heard Ms. J. Kalita, learned counsel for the appellant and Mr. K. Gogoi, learned standing Counsel appearing for the NF, Railway.

By this application under Section 23 of the Railway Claims Tribunal Act, the petitioner has prayed for setting aside and quashing the impugned judgment and order dated 30.08.2022 passed in OA-IIU-14/2020 by the Hon'ble Railway Claims Tribunal, Guwahati.

The appeal is admitted Call for the LCR.

List the matter on receipt of the LCR.

JUDGE

Comparing Assistant