Page No.# 1/2 vs The Union Of India
2023 Latest Caselaw 4876 Gua

Gauhati High Court

Page No.# 1/2 vs The Union Of India on 4 December, 2023

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                    Page No.# 1/2

GAHC010259752023




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

                                  Case No. : MFA/101/2023

            REBEKA MEDHI AND ANR
            W/O LATE NARAYAN MEDHI,
            RESIDENT OF VILLAGE AHOPA, PS MUSHALPUR, DIST. BAKSA, ASSAM

            2: MISS SNEHLOTA MEDHI
             D/O LATE NARAYAN MEDHI

            RESIDENT OF VILLAGE AHOPA
            PS MUSHALPUR
            DIST. BAKSA
            ASSA

            VERSUS

            THE UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, SOUTH CENTRAL RAILWAY,
            SECUNDERABAD. (PRESENTED BY LD. SC, CGSC, RAILWAY)



Advocate for the Petitioner   : MS J KALITA

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




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 04.12.2023 None appears on call for the appellants. However, Mr. A.K. Dutta, learned Page No.# 2/2

CGC is present.

By filing this appeal under Section 23 of the Railway Claims Tribunal Act, 1987, the appellants have assailed the impugned judgment and order dated 18.08.2023, passed in OA-IIu-49/2022 by the Railway Claims Tribunal, Guwahati Bench at Guwahati.

The appeal is admitted for hearing.

Call for the records.

Issue notice returnable in 4 (four) weeks.

Requisite extra copies of the memo of appeal be furnished to the learned CGC within 2 (two) days for onward transmission to the respondent.

List after 4 (four) weeks.

JUDGE

Comparing Assistant