Union Of India vs Md Subuddin
2022 Latest Caselaw 196 Gua

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GAHC010124022015




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

                                  Case No. : MFA/72/2015

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



            VERSUS

            MD SUBUDDIN
            S/O MD MOHIM, VILL. ALINAGAR, WARD NO. 4, P.O. ISLAMPUR, DIST.
            UTTAR DINAJPUR, WEST BENGAL



Advocate for the Petitioner   : MRS.U CHAKRABORTY

Advocate for the Respondent : MR.S CHAUHAN




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                         ORDER

Date : 20.01.2022

Heard Ms. M. Chatterjee, learned standing counsel appearing for the NF Railway. Heard Mr. S. Chauhan, learned counsel appearing for the respondent.

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Judgment is reserved.

JUDGE

Comparing Assistant