Page No.# 1/2 vs M/S Megha Technical And Engineers ...
2022 Latest Caselaw 2808 Gua

                                                                  Page No.# 1/2

GAHC010003922022




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

                                  Case No. : MFA/12/2022

            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 BENGA

            VERSUS

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



Advocate for the Petitioner   : MRS U CHAKRABORTY

Advocate for the Respondent : MR. K P MAHESWARI




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

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

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This appeal is directed under Section 23 of the Railway Claims Tribunal Act, 1987 against 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 appeal is admitted for hearing.

As the sole respondent is present, no formal notice is required to the issued to the sole respondent.

However, extra copy of the memo of appeal and the I.A. (Civil) No. 197/ 2022 be furnished to the learned counsel for the respondent within three days.

Call for the LCR.

List the matter after six weeks.

JUDGE

Comparing Assistant