Page No.# 1/2 vs M/S Megha Technical And Engineers ...
2022 Latest Caselaw 2807 Gua

                                                                     Page No.# 1/2

GAHC010003922022




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


                           Case : I.A.(Civil)/197/2022

         UNION OF INDIA AND ANR.
         REPRESENTED BY THE GENERAL MANAGER
         NF RAILWAY
         MALIGAON
         GUWAHATI 11

         2: THE UNION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER EASTERN RAILWAY
          17
         NETAJ SUBHAS ROAD
          KOLKATA
          700001
         WEST BENGAL
         VERSUS

         M/S MEGHA TECHNICAL AND ENGINEERS PVT. LTD.
         MAYUR GARDEN
         2ND FLOOR
         GS ROAD
         GUWAHATI 5
         ASSAM


         ------------
         Advocate for : MRS U CHAKRABORTY
         Advocate for : appearing for M/S MEGHA TECHNICAL AND ENGINEERS PVT.
         LTD.
                                                                      Page No.# 2/2

                                   BEFORE
                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

Date : 06-08-2022 Heard Ms. U. Chakraborty, learned counsel for the applicant and Ms. C. Saha, learned counsel for the sole respondent is present.

This interlocutory application is filed under Order 41 Rule 5 read with Section 151 of the CPC, 1908 for stay of the operation of the common judgment dated 07.10.2021 passed by the leaned Member (Technical ) 1, Railway Claims Tribunal, Guwahati Bench, Guwahati in Claim Application OA-III- 139/2011 (OA(III)/ GHY/ 2011/01/04).

The learned counsel for the sole respondent has prayed for some time to file objection.

Time is granted.

List the matter after six weeks.

JUDGE

Comparing Assistant