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Page No.# 1/2 vs Meghalaya Cements Ltd
2022 Latest Caselaw 3320 Gua

Citation : 2022 Latest Caselaw 3320 Gua
Judgement Date : 31 August, 2022

Gauhati High Court
Page No.# 1/2 vs Meghalaya Cements Ltd on 31 August, 2022
                                                                       Page No.# 1/2

GAHC010160572022




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

                             Case No. : I.A(Civil) 2535-2022


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

            2: THE GENERAL MANAGER
             EASTERN RAILWAY
            NETAJI SUBASH ROAD
             KOLKATTA- 700001.
            VERSUS

            MEGHALAYA CEMENTS LTD
            LOHIA HOUSE
            M.G. ROAD
            FANCY BAZAR
            NOW SHIFTED TO MEGHA PLAZA
            4TH FLOOR
            G.S. ROAD
            GUWAHATI- 781005.

            ------------
            Advocate for : MR. B CHAKRAVARTY
            Advocate for : appearing for MEGHALAYA CEMENTS LTD


                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date : 31.08.2022

Heard Mr. B Chakravarty, learned counsel for the applicant.

Page No.# 2/2

Taking into consideration the grounds taken and the decretal amount, this Court stays the impugned judgment and award dated 11.05.2022 passed by the Railway Claims Tribunal, Guwahati Bench in O.A. - III - No.69/2012 subject to deposit of the decretal amount before the Registry of this Court The respondent shall be at liberty to withdraw the said amount by submitting an indemnity bond before the Registry of this Court.

JUDGE

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