Aparna Paul vs N.F Railway And 5 Ors
2023 Latest Caselaw 2108 Gua

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GAHC010091262023




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

                             Case No. : RFA/21/2023

         APARNA PAUL
         W/O- LATE BENOY BHUSAN PAUL, R/O- J.P.R. RAILWAY GOODS YARD, P.O.
         AND P.S. JORHAT, DIST.- JORHAT, ASSAM AND REP. BY HER POWER
         ATTORNEY SRI DEBOBROTO PAUL, AGED ABOUT 46 YEARS, S/O- LATE
         BENOY BHUSAN PAUL, R/O- J.P.R. RAILWAY GOODS YARD, P.O. AND P.S.
         JORHAT, DIST.- JORHAT, ASSAM.



         VERSUS

         N.F RAILWAY AND 5 ORS.
         REP. BY GENERAL MANAGER (WORKS), MALIGAON, GUWAHATI-11, DIST.-
         KAMRUP(M), ASSAM.

         2:THE GENERAL MANAGER (WORKS)

          N.F. RAILWAY
          MALIGAON
          GUWAHATI-11
          DIST.- KAMRUP(M)
          ASSAM.

         3:THE DIVISIONAL COMMERCIAL MANAGER CUM PUBLIC INFORMATION
         OFFICER
          N.F. RAILWAY
          HIJUGURI
         TINSUKIA
          DIST.- TINSUKIA
         ASSAM

         4:THE DIVISIONAL RAILWAY MANAGER (WORKS)
          N.F. RAILWAY
          MALIGAON
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             GUWAHATI-11
             DIST.- KAMRUP(M)
             ASSAM.

            5:THE F.A. AND C.A.O.

             N.F. RAILWAY
             MALIGAON
             GUWAHATI-11
             DIST. KAMRUP(M)
             ASSAM

            6:SRI GOPA PAUL
            W/O- LATE SUBRATA PAUL
             C/O- SMTI. PRITI RANI SENGUPTA
             91/1
             R.B. AVENUE (GRANT COLONY)
             P.O. AND DIST.- BHADRESWAR
             DIST.- HOOGLI
             PIN- 722124
            WEST BENGAL

Advocate for the Petitioner   : MR. R SARMA

Advocate for the Respondent : SC, NF RLY




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

Date : 22.05.2023

Heard Mr. P P Baruah, learned counsel for the appellant. Also heard Mr. P Gogoi, learned counsel for respondent Nos.1, 2, 3, 4 and

5.

This appeal is filed under section 96 read with Order XLI Rule 1 of CPC, 1908 against the judgment and decree dated 12.07.2018 passed by the learned Civil Judge, Jorhat in Money Suit No.41/2011.

The appeal is admitted for hearing.

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Call for the records.

Issue notice, returnable by 6 (six) weeks. Steps for service of notice upon respondent No.6 by way of Registered Post with A.D as well as through usual process within a period of 7 (seven) days.

As Mr. P Gogoi, learned counsel accepts notice on behalf of respondent Nos. 1 to 5, no formal notice is required to be issued. However, extra copies of the Memo of appeal be served upon the learned counsel for the aforesaid respondents during the course of the day.

List accordingly.

JUDGE

Comparing Assistant