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Mainao Basumatary And 4 Ors vs The Union Of India
2024 Latest Caselaw 8419 Gua

Citation : 2024 Latest Caselaw 8419 Gua
Judgement Date : 18 November, 2024

Gauhati High Court

Mainao Basumatary And 4 Ors vs The Union Of India on 18 November, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                         Page No.# 1/2

GAHC010227752024




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

                                   Case No. : MFA/58/2024

            MAINAO BASUMATARY AND 4 ORS
            W/O LATE UJUL BASUMATARY

            VERSUS

            THE UNION OF INDIA
            REP. BY THE GENERAL MANAGER, EAST COAST RAILWAY,
            BHUBANESWAR.

            2:CHABIRAM BASUMATARY
             S/O. LATE BANGBA BASUMATARY

            3:RATASHI BASUMATARY
            W/O. LATE CHABIRAM BASUMATARY

            4:BOKTIMA BASUMATARY
             D/O. LATE UJUL BASUMATARY

            5:SANGIRI BASUMATARY
             S/O. LATE UJUL BASUMATARY
            ALL ARE R/O. VILL- 12 NO. KASHIGURI
             P/O. PATGAON
             PACHIM PATGAON
             P/S. SERFANGURI
             PIN.- 783346
             DIST. KOKRAJHAR
             BTAD
            ASSAM

Advocate for the Petitioner   : MR. S SUTRADHAR, J.P. BARUAH,MR A N IQBAL,MS N
RAFIQUE

Advocate for the Respondent : MR. G PEGU,
                                                                       Page No.# 2/2




                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                     ORDER

18.11.2024 Heard Mr. J. P. Baruah, learned counsel for the petitioners and Mr. G. Pegu, learned counsel for the respondent.

This is an appeal under Section 23 of the Railway Claims Tribunal Act against the judgment and award dated 31.07.2024 passed by the learned Railway Claims Tribunal, Guwahati Bench in OAIIu-86/2023.

As Mr. G. Pegu, learned counsel has entered appearance on behalf of the respondent, no formal notice need to be issued. However, a copy of the petition along with the documents annexed thereto be furnished to him during the course of the day.

Call for the trial court record pertaining to OAIIu-86/2023 E. C Case No. 30/2018 from the court of learned Railway Claims Tribunal,Guwahati.

Registry to procure the same.

List the matter accordingly after 4(four) weeks.

JUDGE

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