Union Of India vs M/S. Brahmaputra Tmt Bars Pvt. Ltd
2021 Latest Caselaw 3560 Gua

                                                                    Page No.# 1/2

GAHC010139992019




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

                                   Case No. : MFA/186/2019

            UNION OF INDIA
            REP. BY THE GENERAL MANAGER, NORTH EAST FRONTIER RAILWAY,
            GUWAHATI, MALIGAON, PIN- 781011, ASSAM.



            VERSUS

            M/S. BRAHMAPUTRA TMT BARS PVT. LTD.
            4TH FLOOR, SAIKIA COMPLEX, S.J. ROAD, ATHGAON, GUWAHATI, PIN-
            781001, ASSAM.



Advocate for the Petitioner   : MR. B SARMAH

Advocate for the Respondent : MR. K P MAHESWARI




             Linked Case : I.A.(Civil)/2403/2019

            UNION OF INDIA
            REP. BY THE GENERAL MANAGER
            NORTH EAST FRONTIER RAILWAY
            GUWAHATI
            MALIGAON
            PIN- 781011
            ASSAM.


             VERSUS
                                                                              Page No.# 2/2


              M/S BRAHMAPUTRA TMT BARS PVT LTD.
              4TH FLOOR
               SAIKIA COMPLEX
               S.J. ROAD
              ATHGAON
               GUWAHATI
               PIN- 781001
              ASSAM.


              ------------
              Advocate for : MR. B SARMAH
              Advocate for : appearing for M/S BRAHMAPUTRA TMT BARS PVT LTD.



                                    BEFORE
                   HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                             ORDER

Date : --20.12.2021

Heard Mr. B. Sarma, the learned counsel for the appellant. Also heard Ms. M. Sarma, the learned counsel appearing for the sole respondent.

In view of the pendency of the connected appeal the operation of the impugned judgment and order dated 26.03.2019, passed by the Railway Claims Tribunal, Guwahati Bench in Claim Application No. OA-III-130/2010, shall remain stayed till disposal of the appeal.

I.A stands disposed of accordingly.

JUDGE

Comparing Assistant