Md. Syedur Rahman vs The State Of Asssam And Anr
2023 Latest Caselaw 251 Gua

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GAHC010177672022




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

                                Case No. : I.A.(Civil)/2680/2022

            MD. SYEDUR RAHMAN
            S/O LATE MAMIRUDDIN AHMED,
            RESIDENT OF VILLAGE SALBARI, PO AND REVENUE CIRCLE,
            BOITAMARI, PS ABHAYAPURI, DIST BONGAIGAON, ASSAM



            VERSUS

            THE STATE OF ASSSAM AND ANR.
            REPRESENTED BY THE DISTRICT COLLECTOR (DEPUTY
            COMMISSIONER ) BONGAIGAON, DIST-BONGAIGAON, ASSAM

            2:THE UNION OF INDIA
             REPRESENTED BY THE GENERAL MANAGER
             NF RAILWAY
             MALIGAON
             GUWAHATI 1

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : GA, ASSAM


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY
                                    ORDER

23.01.2023

Heard Mr. M.A. Sheikh, learned counsel for the applicant; Ms. U. Das, learned State Counsel for the opposite party no. 1; and Mr. K. Gogoi, learned Standing Counsel for the opposite party no. 2.

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Mr. Gogoi, learned Standing Counsel for the opposite party no. 1 has sought time to obtain instructions as regards the exact amount to be disbursed to the petitioner in terms of the judgment dated 04.02.2021 passed in Title Suit [L.A.] Case no. 30/2016, in respect of which the connected appeal has been preferred.

Having regard to the prayer made by the applicant as regards disbursement of the entitlement amount, the learned Sanding Counsel shall invariably obtain instructions as regards the calculation made and the decision, if any, as regards disbursal of the amount due to the applicant in terms of the judgment dated 04.02.2021, on the next date.

List the case after 2 [two] weeks on a date to be fixed by the office.

JUDGE

Comparing Assistant