Gauhati High Court
Sri Adhir Mahanta And Anr vs Union Of India on 20 September, 2019
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
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GAHC010201332019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 229/2019
1:SRI ADHIR MAHANTA AND ANR
S/O- LATE SUDHIR MAHANTA, R/O- VILL.- EAST RAYNAGAR, P.O. AND P.S.
HILI, DIST.- NORTH DINAJPUR, WEST BENGAL, PIN- 733126 AND AT
PRESENT RESIDING AT BIJNI BANGALJHORA, P.O. AND P.S. BIJNI, DIST.-
CHIRANG (BATD), ASSAM.
2: SMT. JAYA MAHANTA
W/O- SRI ADHIR MAHANTA
R/O- VILL.- EAST RAYNAGAR
P.O. AND P.S. HILI
DIST.- NORTH DINAJPUR
WEST BENGAL
PIN- 733126 AND AT PRESENT RESIDING AT BIJNI BANGALJHORA
P.O. AND P.S. BIJNI
DIST.- CHIRANG (BATD)
ASSAM
VERSUS
1:UNION OF INDIA
REP. BY THE GENERAL MANAGER, EASTERN RAILWAY, KOLKATA, PIN-
700001.
Advocate for the Petitioner : MR. M TALUKDAR
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
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ORDER
Date : 20-09-2019 Heard Mr. M. Shakil, learned counsel for the appellant. The appeal is admitted.
Issue notice, returnable in four weeks. Mr. B. Sarma, learned counsel accepts notice on behalf of respondent Union of India. Call for the records of Claim Application No. O.A.IIU-26/2018.
JUDGE Comparing Assistant