Gauhati High Court
Smti. Rashonara Begum vs The Union Of India on 26 April, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010071062019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 107/2019
1:SMTI. RASHONARA BEGUM
D/O LT. SHORHAB ALI, VILL.-DAMALJHAR, P.S.- BARPETA, P.O. PALHAJI,
DIST.-BARPETA, PIN-781309
VERSUS
1:THE UNION OF INDIA
REP. BY THE GENERAL MANAGER, N.F.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
Date : 26-04-2019 Heard Ms. S.P. Das, learned counsel for the appellants. I have also heard Mr. Brijesh Sarma, learned Standing Counsel, NF Railway, appearing for the respondent. This appeal has been preferred against the judgement and order dated 07/01/2019 passed by the learned Railway Claims Tribunal in Claim Application No. OA-IIu/GHY/143/2016.
Admit the appeal.
Issue notice returnable in six weeks. Since the respondent is already represented by Mr. Sarma, no formal notice is required to be sent Page No.# 2/2 in this case. However, the appellant to furnish extra copy of the memo of appeal to Mr. Sarma within one week from today.
Call for the LCR.
List accordingly.
JUDGE Sukhamay Comparing Assistant