The Union Of India vs Md. Zakir Hussain
2022 Latest Caselaw 4524 Gua

                                                                  Page No.# 1/2

GAHC010154482021




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

                                  Case No. : MFA/106/2022

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



            VERSUS

            MD. 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
            ASSA

Advocate for the Petitioner   : DR. B N GOGOI

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 16.11.2022 Page No.# 2/2

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

By filing this appeal under Section 23 of the Railway Claims Tribunal Act, the appellant has challenged the judgment and award dated 19.04.2021 passed by the Railway Claims Tribunal, Guwahati Bench in claim application no. O.A. II- U-53/2011.

The appeal is admitted for hearing.

Call for the LCR.

Let a notice returnable on 04.01.2023 be issued.

The appellant 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.

List on 04.01.2023.

JUDGE

Comparing Assistant