Gauhati High Court
Smt Shila Devi vs The Union Of India on 4 January, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010201912018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 198/2018
1:SMT SHILA DEVI
W/O SUDAMA THAKUR,
VILLAGE APAHAR, PS AMNOR, PO APAHAR, DIST CHAPRA, BIHAR, 841402
VERSUS
1:THE UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, NF RAILWAY, MALIGAON,
GUWAHATI 11
Advocate for the Petitioner : MR J MOLLAH
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
04.01.2019 Heard Ms. S. P. Das, learned counsel for the appellant. Also heard Mr. B. Sarma, learned Standing Counsel, N. F. Railway, appearing for the sole respondent.
This appeal is preferred against the judgment and order dated 12.06.2018 passed by the learned Railway Claims Tribunal, Guwahati Bench in Page No.# 2/2 Original Application No.OA-II.U-9/2015.
Admit the appeal.
Issue notice returnable in six weeks. Since the respondent is already represented, no formal notice is required to be sent in this case.
Call for the LCR.
JUDGE Comparing Assistant