Union Of India vs M/S Meghalaya Cements Ltd
2021 Latest Caselaw 2520 Gua

                                                                     Page No.# 1/2

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 :




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

25.10.2021

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

This statutory appeal is filed by the Railways against the Judgment dated 27.04.2021 passed in O.A. No. 7/2011. The O.A. was filed by the respondent and the Tribunal vide the impugned Judgment partly allowed the claim of the applicant and directed the Railways to pay the amount as indicated in Para-18 of Page No.# 2/2

the impugned Judgment.

Upon hearing the learned counsel for the appellant, let notices be issued returnable in four weeks.

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

List the matter after the returnable date.

JUDGE

Comparing Assistant