P. M. Enterprises vs The Union Of India And Anr
2021 Latest Caselaw 2522 Gua

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GAHC010098352021




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

                                  Case No. : MFA/174/2021

            P. M. ENTERPRISES
            J.B. MARKET, 1ST FLOOR, FANCY BAZAR, JAIL ROAD, GUWAHATI-781001,
            ASSAM



            VERSUS

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

            2:THE UNION OF INDIA
             REP. BY THE GENERAL MANAGER
            WESTERN RAILWAY
             17-CHURCH GATE
             MUMBAI- 400020

Advocate for the Petitioner   : MR. K P MAHESWARI

Advocate for the Respondent : SC, NF RLY




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

25.10.2021 Heard Ms. C. Saha, learned counsel appearing on behalf of Mr. K.P. Maheswari, learned counsel for the appellant and Mr. A. Chetri, learned counsel appearing on behalf of Mr. B.

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Sharma, learned Standing Counsel for the respondent No. 1.

The statutory appeal is filed by the appellant being aggrieved by the common Judgment dated 31.03.2021 where the Original Application No. OA III-34/2014 was also one of the matters which was disposed of by the common judgment by the Railway Claims Tribunal. Being aggrieved, the present appeal has been filed.

Upon hearing the learned counsels for the parties, let notices be issued, returnable in four weeks.

As Mr. A. Chetri, learned counsel has accepted notice on behalf of respondent No. 1, no formal notice needs to be issued to the respondent No. 1. The learned counsel for the appellant shall, however, serve an extra copy of the appeal to the learned Standing counsel for the respondent No. 1 within a period of one week from today.

Steps for service of notice on the respondent No. 2 be taken by registered A/D post as well as usual process within one week from today.

List the matter after returnable date.

JUDGE

Comparing Assistant