LAWS(GAU)-2020-8-50

PHATIK CHANDAR ROY Vs. UNION OF INDIA

Decided On August 04, 2020
Phatik Chandar Roy Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. S. Bora, learned counsel for the petitioner. Also heard Mr. B.K. Das, learned counsel appearing for the respondent N.F. Railway.

(2.) Issue notice returnable 4(four) weeks.

(3.) Extra copies to the learned counsel within 7(seven) days.