Union Of India vs M/S Adhunik Cement Ltd
2022 Latest Caselaw 4875 Gua

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GAHC010246762022




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

                                  Case No. : I.A.(Civil)/3631/2022

             UNION OF INDIA
             REPRESENTED BY GENERAL MANAGER (CLAIMS) NF RAILWAY
             MALIGAON
             GUWAHATI 781001

              VERSUS

             M/S ADHUNIK CEMENT LTD.
             MONAL TOWER
             6TH FLOOR
             OPP. ASSAM SECRETARIATE
             GS ROAD
             GUWAHATI 781006
             ASSAM

             ------------
             Advocate for : MR. K GOGOI
             Advocate for : appearing for M/S ADHUNIK CEMENT LTD.



                                  BEFORE
                            HON'BLE MRS. JUSTICE MALASRI NANDI
                                              ORDER

09.12.2022 Heard K Gogoi, learned Central Government Counsel who represents the applicant/appellant, i.e., the Union of India.

This is an application filed by the applicant/appellant, praying for stay of the operation of the impugned Judgment and Order dated 31.08.2022, passed by the learned Member (Technical-I), the Railway Claims Tribunal, Guwahati Bench, in O. A.III. No. 135/2012.

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Issue notice to the sole respondent.

The petitioner shall take steps for service of notice upon the sole respondent, by registered post with A/D as well as by usual process, returnable within 6 (six) weeks.

Steps be taken within a week from today.

Considering the submissions of the learned Central Government Counsel in the backdrop of the case, the operation of the impugned Judgment and Order dated 31.08.2022, passed by the learned Member (Technical-I), the Railway Claims Tribunal, Guwahati Bench, in O. A.III. No. 135/2012, is hereby stayed, till the returnable date.

List the matter accordingly after 6 (six) weeks.

JUDGE

Comparing Assistant