Mafijuddin Ahmed @ Mafiyuddin vs The Union Of India
2023 Latest Caselaw 4660 Gua

                                                                        Page No.# 1/2

GAHC010205432023




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

                               Case No. : I.A.(Civil)/2824/2023

            MAFIJUDDIN AHMED @ MAFIYUDDIN
            S/O LATE RAFIUL ALI,
            VILL.- BATIPARIA LUKUMAI,
            P.S.- DERGAON, P.O.- BARUA BAMUNGAON S.O., PIN- 785618, DIST.-
            GOLAGHAT.



            VERSUS

            THE UNION OF INDIA
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI- 11.



Advocate for the Petitioner   : MR J MOLLAH

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




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

Date : 17-11-2023

Heard Mr. J. Mollah, learned counsel for the applicant as well as Mr. S.S. Roy, learned counsel who upon the request of the Court has entered appearance for the respondents in the Union of India in the Railway Department Page No.# 2/2

inasmuch as Mr. S.S. Roy as a CGC also appears for the Department.

This interlocutory application for condoning the delay of 23 (Twenty Three) days in filing the accompanying appeal against the judgment dated 02.05.2023 in O.A. II U-73/2019 by the Railway Claims Tribunal, Guwahati.

The ground taken is that the Tribunal had required the order impugned to be sent to the applicant but the same was not received by the applicant and it is because of this aspect there is a delay of 23 (Twenty Three) days in filing the appeal.

We are satisfied with the reason for the delay being stated. The delay of 23 (Twenty Three) days in filing the appeal is condoned.

The Registry is directed to register and list the appeal accordingly.

I.A. stands closed in the above terms.

JUDGE

Comparing Assistant