NORTH EAST FRONTIER RAILWAY Vs. HARENDRA NATH KUMAR

JUDGEMENT

(1.) Heard Mr. B. Sarmah, the learned standing counsel for the N.F. Railway, the petitioner herein as well as Mr. M.K. Roy, the learned counsel appearing for the respondents.

(2.) In this application under Article 227 of the Constitution of India, read with section 115 and 151 CPC, the petitioner has challenged the order dated 28.04.2016 passed by the learned Additional District Judge (FTC) No. 3, Kamrup (M), Guwahati in M. Ex. Case No. 15/2008.

(3.) Before proceeding further, in view of nature of challenge made herein, this Court does not find that this application would be maintainable under section 115 and 151 CPC. Therefore, this Court has deemed it fit only to exercise jurisdiction under Article 227 of the Constitution of India.