Bijoy Ujir @ Bijoy Dhuba vs The Union Of India
2023 Latest Caselaw 3159 Gua

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GAHC010177502023




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

                                   Case No. : MFA/66/2023

            BIJOY UJIR @ BIJOY DHUBA
            S/O PRADHAN DHUBA,
            VILL.- GOLAGHATIA BASTI, P.O.- GOLAGHATIA BASTI, HOJAI, P.S.- HOJAI,
            DIST.- NAGAON, ASSAM, PIN- 782435.



            VERSUS

            THE UNION OF INDIA
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI, PIN- 781011.



Advocate for the Petitioner   : MR D C K HAZARIKA

Advocate for the Respondent : DY.S.G.I.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

16.08.2023 Heard Ms. J. Bezbaruah, learned counsel for the appellant, who has preferred this appeal under Section 23 of the Railway Claims Tribunal Act, 1987 being aggrieved by the judgment and order dated 12.05.2023 passed by the learned Railway Claims Tribunal, Guwahati in Original Claimant Application No. OA(IIu)-85/2022 (old) & OA Page No.# 2/2

(IIu)/GHY/85/2022 (New).

By the aforesaid order, the claim made by the appellant as claimant has been dismissed.

Admit.

Call for the records.

Shri K. Gogoi, learned CG appearing on behalf of the Railways accepts notice on behalf of the sole respondent. Extra copies of the memo of appeal be served upon him by tomorrow.

List this case after 6(six) weeks along report of LCR.

JUDGE

Comparing Assistant