Page No.# 1/2 vs Smti Chintamoni Rabha And 6 Ors
2023 Latest Caselaw 1518 Gua

                                                              Page No.# 1/2

GAHC010129372017




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

                         Case No. : I.A.(Civil)/1591/2017

         THE GENERAL MANAGER and ANR,
         NORTH EAST FRONTIER RAILWAY, MALIGAON, GUWAHATI-11, ASSAM.

         2: DEPUTY CHIEF ENGINEER CON
          NORTH EAST FRONTIER RAILWAYS
          MALIGAON
          GUWAHATI-11
         ASSAM

         VERSUS

         SMTI CHINTAMONI RABHA and 6 ORS,
         W/O LATE RUCHVEL RABHA

         2:PUNYA RABHA

          S/O LATE RUCHVEL RABHA

         3:SMTI RUPALI RABHA

          D/O LATE RUCHVEL RABHA

         4:SMTI PHULATI RABHA

          D/O LATE RUCHVEL RABHA

         5:RASHMITA RABHA
          D/O LATE RUCHVEL RABHA

         6:SMTI MINA KUMARI RABHA

          D/O LATE RUCHVEL RABHA
          VILL. MANIKGANJ
          P.S. MENDIPATHAR
                                                                               Page No.# 2/2

             PIN 794110
             DIST. EAST GARO HILLS
             MEGHALAYA

            7:THE STATE OF ASSAM

            TO BE REPRESENTED BY THE DEPUTY COMMISSIONER CUM
            COLLECTOR
            GOALPARA
            DIST. GOALPARA
            ASSAM

Advocate for the Petitioner   : MR.G GOSWAMI

Advocate for the Respondent : MR Z HUSSAIN (R1, R3-6)




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                         ORDER

12.04.2023

Mr. G. Goswami, learned counsel for the applicants-appellants and Mr. Z. Hussain, learned counsel for the opposite parties-respondents have submitted that the judgment in a batch of similar appeals [L.A.App. no. 25/2018, L.A.App. no. 26/2018, L.A.App. no. 27/2018, L.A.App. no. 28/2018, L.A.App. no. 29/2018, L.A.App. no. 30/2018 & L.A.App. no. 52/2018] is reserved after hearing is concluded. As the judgment is not delivered yet, they have prayed for listing of the case on 17.05.2023.

List the case accordingly on 17.05.2023.

JUDGE

Comparing Assistant