M/S Dinesh Sales Corpn vs Union Of India And 3 Ors
2021 Latest Caselaw 30 Gua

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GAHC010279192018




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

                           Case No. : WP(C)/8722/2018

         M/S DINESH SALES CORPN.
         FANCY BAZAR, GUWAHATI, ASSAM, PIN - 781001.
         A PROPRIETORSHIP FIRM REP. BY ITS PROPRIETOR MR. DINESH KUMAR
         JAIN, AGED ABOUT 52 YEARS,
          HAVING ITS OFFICE AT FANCY BAZARY, GUWAHATI, ASSAM, PIN - 781001



         VERSUS

         UNION OF INDIA AND 3 ORS.
         REP. BY SECRETARY, MINISTRY OF RAILWAYS, RAILWAY BOARD
         RAILWAY BHAWAN, NEW DELHI

         2:THE GENERAL MANAGER

          N.F. RAILWAY
          MALIGAON
          GUWAHATI
          ASSAM.

         3:THE ASSISTANT REGISTRAR

          RAILWAY CLAIMS TRIBUNAL
          GUWAHATI BENCH

         STATION ROAD

         GUWAHATI
         ASSAM

         4:THE REGISTRAR

          RAILWAY CLAIMS TRIBUNAL
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             PRINCIPAL BENCH
             NEW DELHI
            13/14 MALL ROAD

            NEW DELHI

Advocate for the Petitioner   : MR. K P MAHESWARI

Advocate for the Respondent : SC, NF RLY




                                           BEFORE
                  THE HON'BLE MR JUSTICE PRASANTA KUMAR DEKA
                                    ORDER

05.01.2021 Heard Ms. M Sarma, learned counsel for the petitioner. Also heard Mr. SK Goswami, learned counsel appearing for the respondent Nos. 3 and 4 and Mr. B Sarma, learned counsel for Railways appearing on behalf of the respondent Nos. 1 and 2.

It is submitted by Mr. Goswami that this writ petition has become infructuous as because this court had already passed the judgment in MFA 100/2011 and the matter is settled. However, Ms. Sarma sought time to take necessary instruction. Accordingly, matter stands adjourned today.

List for admission as this writ petition is ready as regards service on 20.01.2021.

JUDGE

Comparing Assistant