Mrt Signals Limited vs Texmaco Rail And Engineering
2023 Latest Caselaw 6779 Cal

05.10.2023
Item Nos.9-12
gd/ssd
                               MAT/1392/2023
                       IA NO: CAN/1/2023, CAN/2/2023
                            MRT SIGNALS LIMITED
                                      VS
                      TEXMACO RAIL AND ENGINEERING
                              LIMITED AND ORS.
                                     with
                               MAT/1393/2023
                       IA NO: CAN/1/2023, CAN/2/2023
                            MRT SIGNALS LIMITED
                                      VS
                      TEXMACO RAIL AND ENGINEERING
                                LTD. AND ORS.
                                     with
                               MAT/1444/2023
                       IA NO: CAN/1/2023, CAN/2/2023
                          UNION OF INDIA AND ANR.
                                      VS
                      TEXMACO RAIL AND ENGINEERING
                                LTD AND ORS.
                                     with
                                MAT/1455/2023
                       IA NO: CAN/1/2023, CAN/2/2023
                          SOUTH EASTERN RAILWAY
                                      VS
                      TEXMACO RAIL AND ENGINEERING
                                LTD AND ORS.


                Mr. Jayanta Mitra,
                Mr. Abhrajit Mitra,
                Ms. Rajshree Kajaria,
                Mr. Sarvapriyo Mukherjee,
                Mr. Uttam Sharma
                                             ... for the Appellant in
                                            MAT 1392 of 2023 and
                                            MAT 1393 of 2023 and
                                             for the Respondent in

MAT 1444 of 2023 and MAT 1455 of 2023.

Mr. Atarup Banerjee, Ms. Sarda Sha ... for the Appellants in MAT 1444 of 2023 and MAT 1455 of 2023 and for the Railways in MAT 1392 of 2023 and MAT 1393 of 2023.

Mr. Sabyasachi Chowdhury, Mr. Rajarshi Dutta, Mr. Shounak Mukhopadhyay, Mr. Soorjya Ganguli, Mr. Somdutta Bhattacharyya, Ms. Devanshi Prasad, Ms. Arti Bhattacharyya ...for the Respondent Nos.1 and 2.

1. We have heard the learned advocates for

either of the parties.

2. Hearing is concluded and judgment is

reserved.

(T. S. SIVAGNANAM) CHIEF JUSTICE

(HIRANMAY BHATTACHARYYA, J.)