Union Of India vs M/S Meghalaya Cements Ltd
2021 Latest Caselaw 2517 Gua

                                                                   Page No.# 1/3

GAHC010150822021




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

                                   Case No. : MFA/168/2021

            UNION OF INDIA
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI-781011.



            VERSUS

            M/S MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE, FANCY BAZAR, GUWAHATI-781001.



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/1659/2021

            UNION OF INDIA
            REP. BY THE GENERAL MANAGER
            N.F. RAILWAY
            MALIGAON
            GUWAHATI-781011.


             VERSUS

            M/S MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE
                                                                        Page No.# 2/3

             FANCY BAZAR
             GUWAHATI-781001.


             ------------
             Advocate for : MR. B K DAS
             Advocate for : appearing for M/S MEGHALAYA CEMENTS LTD.



                                   BEFORE
                    HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

25.10.2021

Heard Mr. B.K. Das, learned counsel for the applicant/appellant.

This interlocutory application has been filed by the applicant seeking stay of the operation of the impugned Judgment dated 27.04.2021 passed in O.A. No. 7/2011 by the Railway Claims Tribunal.

Upon hearing the learned counsel for the applicant, let Notices be issued making it Returnable in four weeks.

Steps on service of notice on the respondent be taken by registered A/D post as well as usual process within a period of one week.

The Judgment of the Railway Claims Tribunal is stayed until further orders subject to deposit of 30% dues directed to be paid by the Railway Claim Tribunal before the Registry of this Court and proof thereof be filed by way of an affidavit.

List this matter along with MFA No. 168/2021.

JUDGE Page No.# 3/3

Comparing Assistant