The Deputy Chief Engineer ... vs Mukta Mohan Jamatia & Anr
2024 Latest Caselaw 1268 Tri

Tripura High Court

The Deputy Chief Engineer ... vs Mukta Mohan Jamatia & Anr on 25 July, 2024

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                                                HIGH COURT OF TRIPURA
                                                      AGARTALA
                                                L.A. App. No.38 of 2024
                  The Deputy Chief Engineer Construction-I, NF Railway
                                                                              -----Appellant(s)
                                                         Versus
                  Mukta Mohan Jamatia & Anr.
                                                                            -----Respondent(s)

For Appellant(s) : Mr. Bidyut Majumder, DSGI. For Respondent(s) : Mr. P. Gautam, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 25/07/2024

Learned DSGI, Mr. Bidyut Majumder is present for the

applicant-appellant and Learned Counsel, Mr. P. Gautam is

present for the respondent No.2. None appeared on behalf of

claimant-respondent No.1 inspite of service of notice properly.

This is an appeal under Section 54 of L.A. Act challenging the

judgment and award dated 19.01.2023 passed by Learned L.A.

Judge, West Tripura, Agartala in connection with case No.Misc.

L.A. No.14 of 2018.

This Court has already condoned the delay.

So, let the appeal be admitted for hearing.

Call for LCR.

Registry be asked to prepare the paper book and supply the

same to the Learned Counsel for the parties as per procedure.

List the matter in its usual course for hearing.

                                                                                   JUDGE




MOUMITA Digitally   signed by
           MOUMITA DATTA

DATTA      Date: 2024.07.26
           17:29:26 -07'00'
Deepshikha