The Union Of India vs Zakir Hussain
2022 Latest Caselaw 4521 Gua

                                                              Page No.# 1/2

GAHC010154482021




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

                           Case No. : I.A.(Civil)/3346/2022


         THE UNION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER
         NF RAILWAY
         MALIGAON
         GUWAHATI 11


          VERSUS

         ZAKIR HUSSAIN
         S/O LATE BAHARUDDIN

         RESIDENT OF VILLAGE BHALUKI
         PO BALABHITA
         PS SORBHOG
         DIST BARPETA
         ASSAM

         2:SMTI NOORJAHAN
         W/O MD. ZAKIR HUSSAIN
         RESIDENT OF VILLAGE BHALUKI
          PO BALABHITA
          PS SORBHOG
          DIST BARPETA
         ASSAM
          ------------
         Advocate for : DR. B N GOGOI
         Advocate for : appearing for ZAKIR HUSSAIN



                               BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                                                                       Page No.# 2/2


                                    ORDER

Date : 16.11.2022

Mr. Dr. B.N. Gogoi, learned counsel CGC appearing for the applicant.

Let a notice returnable on 04.01.2023 be issued.

The applicant shall take steps within 2 days for service of notice on the respondent by registered post with A/D as well as by usual process.

As the connected appeal has been admitted for hearing, the enforcement/ execution of the impugned judgment and order dated 19.04.2021 passed by the Railway Claims Tribunal, Guwahati Bench in claim application no. O.A. II-U- 53/2011 shall remain stayed.

List on 04.01.2023.

JUDGE

Comparing Assistant