Union Of India vs Smti. Sanjumoni Gogoi @ Sanjumoni ...
2022 Latest Caselaw 844 Gua

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GAHC010147182021




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



                                  I.A.(Civil)/539/2022

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


          VERSUS

         SMTI. SANJUMONI GOGOI @ SANJUMONI BORDOLOI AND 2 ORS.
         W/O LATE SOONMONI BORDOLOI
         RESIDENT OF VILLAGE NAKHOLA
         JAGIROAD
         PS JAGIROAD
         MORIGAON
         ASSAM.

         2:SMTI PULAKMONI BORDOLOI
         S/O LATE SOONMONI BORDOLOI

         RESIDENT OF VILLAGE NAKHOLA
          JAGIROAD
          PS JAGIROAD
          MORIGAON
         ASSAM.
          3:SHRI NEPAL BORDOLOI
         FATHER OF LATE SOONMONI BORDOLOI

         RESIDENT OF VILLAGE NAKHOLA
         JAGIROAD
         PS JAGIROAD
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             MORIGAON
             ASSAM.
             ------------
             Advocate for : MRS. UMA CHAKRABORTY
             Advocate for : appearing for SMTI. SANJUMONI GOGOI @ SANJUMONI
             BORDOLOI AND 2 ORS.



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

09.03.2022

Heard Mrs. U. Chakraborty, learned counsel representing the applicant.

Since the connected appeal is admitted for hearing, the operation of the Judgment and Order dated 16.06.2021 passed by the Railway Claims Tribunal, Guwahati Bench in OA-II u-141/2018 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

Comparing Assistant