Smti. Bipula Baidya Majumder vs The Dy. Chief Engineer (Construction) ...
2024 Latest Caselaw 814 Tri

Tripura High Court

Smti. Bipula Baidya Majumder vs The Dy. Chief Engineer (Construction) ... on 21 May, 2024

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                            L.A.APP.No.39 of 2024

                Smti. Bipula Baidya Majumder
                                                                               ----Appellant(s)
                                                     Versus
                The Dy. Chief Engineer (Construction) N.F. Railway and Anr.

                                                                       ----Respondent(s)

For Appellant(s) : Mr. S. Bhattacharjee Adv.

Ms. T. Ghosh, Adv.

For Respondent(s) : Mr. B. Majumder, DSGI.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 21/05/2024 Learned counsel, Mr. S. Bhattacharjee assisted by Ms. T. Ghosh is present for the appellant. Learned DSGI, Mr. B. Majumder is present on behalf of the respondent No.1.

This appeal is preferred under Section 54 of the L.A. Act challenging the judgment and award dated 29.01.2024 passed by Learned L.A. Judge, Sabroom, South Tripura in connection with Case No.CM LA 121 of 2022.

Heard Learned counsel.

The appeal be admitted.

Call for the relevant LCR.

Issue post-admission notice upon the respondent No.2. Mr. B. Majumder, Learned DSGI appears and waives notice on behalf of the respondent No.1, no formal notice is required to be issued on behalf of that respondent. However, the appellant may take steps for issuing notice upon the respondent No.2 by ordinary process and also by registered A/D post within 7(seven) days and file proof of service.

Registry be asked to prepare the paper book and supply the same to Learned counsel.

List the matter for hearing in usual course.

JUDGE

Date: 2024.05.22 17:34:21 +05'30'