The Union Of India vs M/S Megha Technical And ...
2021 Latest Caselaw 3096 Gua

                                                                     Page No.# 1/2

GAHC010184762021




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


                       Case No. : I.A.(Civil)/1978/2021

         THE UNION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER
         N.F. RAILWAY
         MALIGAON
         GUWAHATI-11


          VERSUS

         M/S MEGHA TECHNICAL AND ENGINEERING PVT. LTD. AND ANR.
         MAYUR GARDEN
         2ND FLOOR
         G.S. ROAD
         GUWAHATI-5

         2:UNION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER EASTERN RAILWAY
          NETAJI SUBHASH ROAD
          KOLKATA-1
          ------------
         Advocate for : MR G GOSWAMI
         Advocate for : appearing for M/S MEGHA TECHNICAL AND ENGINEERING PVT.
         LTD. AND ANR.
                                                                              Page No.# 2/2


                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

24.11.2021

In view of the admission of the MFA 183/2021,the operation of the judgment and order dated 31.08.2021 passed by Railway Claims Tribunal, Guwahati Bench in OA No. III-271/2012[OA(III))/GHY/2013/0044] shall remain stayed till disposal of the appeal.

The IA (C) stands disposed of.

JUDGE

Comparing Assistant