Union Of India vs Jhariya Oram & Ors
2025 Latest Caselaw 6948 Ori

Orissa High Court

Union Of India vs Jhariya Oram & Ors on 10 April, 2025

Author: S. K. Panigrahi

Bench: S. K. Panigrahi

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           FAO No.499 of 2024
        Union of India              .....             Appellant
                                              Mr. Millon Kumar,
                                                           CGC
                                  -versus-
                            .....
        Jhariya Oram & Ors.                       Respondents
                                              Mr. C. Choudhury,
                                                       Advocate

                                    CORAM:
             THE HON'BLE DR. JUSTICE S. K. PANIGRAHI


                                     ORDER

10.04.2025 FAO No.499 of 2024 Order And No. I.A. No.832 of 2024

02. 1. This matter is taken up through hybrid

arrangement.

2. Heard.

3. The Appellant, by filing this Appeal, has

challenged the judgment dated 18.04.2024 passed by the

learned Railway Claims Tribunal, Bhubaneswar Bench,

Bhubaneswar in O.A-(IIU) 76 of 2021.

4. In such view of the matter, let notice be issued to

the Respondent.

5. Issue notice to the Respondents on the question of

limitation annexing the copy of the Memorandum of

Appeal by registered post/Speed Post with AD. Steps be

taken within three working days. In that event notice be

issued fixing a short returnable date.

6. List this matter on 14th May, 2025.

(Dr. S.K. Panigrahi) Judge

Gitanjali