Smt. M. Wasanti & Ors vs Union Of India
2025 Latest Caselaw 1506 Ori

Orissa High Court

Smt. M. Wasanti & Ors vs Union Of India on 21 July, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                          FAO No.33 of 2020
                                          Smt. M. Wasanti & Ors.   ....            Appellant(s)
                                                                    Mr. Dhananjaya Mund, Adv.

                                                                  -versus-
                                          Union of India               ....            Respondent(s)

Mr. Satya Narayan Pattnaik, CGC CORAM:

HON'BLE DR.JUSTICE S.K. PANIGRAHI

Order ORDER No. 21.07.2025

02. 1. This matter is taken up through hybrid arrangement.

2. This FAO is directed against the judgment/award dated

01.11.2019 passed by the learned Railway Claims Tribunal,

Bhubaneswar Bench, Bhubaneswar in O.A. (IIU) No.37 of

2016.

3. Heard.

4. Admit.

5. Issue notice.

6. Let the learned counsel for Appellants serve an extra

copy of the appeal memo on the learned counsel for the

Respondent within a period of three working days hence.

He is also directed to file reply within two weeks from the

Designation: Personal Assistant

Location: High Court of Orissa Date: 23-Jul-2025 12:02:59

7. List this matter on 12th August, 2025.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 23-Jul-2025 12:02:59