The Union Of India vs M/S Meghalaya Cements Ltd
2021 Latest Caselaw 3492 Gua

                                                                          Page No.# 1/2

GAHC010205772021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : MFA/193/2021

             THE UNION OF INDIA
             REPRESENTED BY GENERAL MANAGER (CLAIMS), N.F. RAILWAY,
             MALIGAON, GUWAHATI-781011



             VERSUS

             M/S MEGHALAYA CEMENTS LTD.
             MEGHA PLAZA, 4TH FLOOR, G.S. ROAD, GUWAHATI-5 ASSAM



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

15.12.2021

Heard Mr. H.P. Guwala, learned counsel appearing for the appellants.

The appeal is admitted for hearing.

Issue Notice.

Appellants shall take steps for service of notice upon the respondent by Page No.# 2/2

registered post with A/D and other usual process.

Call for the LCR.

List after 6 (six) weeks.

Till returnable date, the operation of the Judgment and Order dated 31.08.2021 passed by the Railway Claims Tribunal, Guwahati Bench in O.A. 177/2011 (Old)/ OA (III)/ GHY/2011/1078 (New) shall remain stayed till disposal of the appeal.

JUDGE

Comparing Assistant