Madhumati @ Madhomati Satnami vs The Union Of India
2023 Latest Caselaw 769 Gua

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GAHC010019772022




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

                                  Case No. : MFA/33/2022

            MADHUMATI @ MADHOMATI SATNAMI
            W/O LATE RAMPRASAD SATNAMI
            RESIDENT OF VILLAGE NO. 2, NAMBOKALIA,
            PO SILAPUTA TINIALI, PS BOKALIA GHAT, DIST KARBI ANGLONG,
            ASSAM.



            VERSUS

            THE UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, NF RAILWAY, MALIGAON,
            GUWAHATI 781011



Advocate for the Petitioner   : MR. S CHAUHAN

Advocate for the Respondent : SC, NF RLY




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                           ORDER

24.02.2023

Heard Mr. S. Chauhan, learned counsel for the appellant along with Mr. B.

Sharma, learned counsel for the railway/respondent.

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On hearing both the parties, the learned counsel for the Railway is to produce

the Judgment & Order of Apex Court, wherein he mentions that the impugned order

of the learned Railway Tribunal was based on the Judgment of the Apex Court. The

learned counsel is to produce the Judgment of the Apex Court mentioned by him.

List this matter on 10.03.2023.

JUDGE

Comparing Assistant