Gauhati High Court
Shri Ram Prasad Sharma And 4 Ors vs Page No.# 2/2 on 1 February, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010002372019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 43/2019
1:SHRI RAM PRASAD SHARMA AND 4 ORS
S/O- LATE KRISHNA SHARMA, R/O- VILL- DINAJAN TEA ESTATE, P.S-
PANITOLA, DIST- TINSUKIA, ASSAM
2: GURIA PRASAD SHARMA
D/O- RAM PRASAD SHARMA
R/O- VILL- DINAJAN TEA ESTATE
P.S- PANITOLA
DIST- TINSUKIA
ASSAM
3: RUPA PRASAD SHARMA
D/O- RAM PRASAD SHARMA
R/O- VILL- DINAJAN TEA ESTATE
P.S- PANITOLA
DIST- TINSUKIA
ASSAM
4: DIPAK PRASAD SHARMA
S/O- RAM PRASAD SHARMA
R/O- VILL- DINAJAN TEA ESTATE
P.S- PANITOLA
DIST- TINSUKIA
ASSAM
5: RAKESH PRASAD SHARMA
S/O- RAM PRASAD SHARMA
R/O- VILL- DINAJAN TEA ESTATE
P.S- PANITOLA
DIST- TINSUKIA
ASSA
VERSUS
Page No.# 2/2
1:THE UNION OF INDIA
REP. BY THE GM, N F RAILWAY, MALIGAON, GUWAHATI- 11
Advocate for the Petitioner : MR D C K HAZARIKA
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 01-02-2019 Heard Ms. M. Hussain, learned counsel for the appellants. Also heard Mr. B. Sarma, learned Standing Counsel, N. F. Railway appearing for the respondent. This appeal is preferred against the judgement and order dated 09/10/2018 passed by the Railway Claims Tribunal, Guwahati in OA No. IIu-59/2017.
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 in this case. However, the appellants to furnish extra copy of the memo of appeal to Mr. Sarma within seven days from today.
Call for the LCR.
JUDGE Sukhamay Comparing Assistant