Union Of India vs M/S Megha Technical And Engineers ...
2022 Latest Caselaw 5016 Gua

Citation : 2022 Latest Caselaw 5016 Gua
Judgement Date : 16 December, 2022

Gauhati High Court

Union Of India vs M/S Megha Technical And Engineers ... on 16 December, 2022

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GAHC010252412022




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

                                  Case No. : MFA/116/2022

            UNION OF INDIA
            REP. BY GENERAL MANAGER (CLAIMS), N.F. RAILWAY, MALIGAON,
            GUWAHATI- 781001.

            VERSUS

            M/S MEGHA TECHNICAL AND ENGINEERS PVT. LTD.
            MAYUR GARDEN, 2ND FLOOR, G.S. ROAD, GUWAHATI- 781005, ASSAM.

Advocate for the Petitioner   : MR. K GOGOI

Advocate for the Respondent :


                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

Date : 16.12.2022

Heard Mr. K. Gogoi, learned CGC for the appellant.

This appeal has been preferred under Section 23 of the Railway Claim Tribunal Act, 1987, challenging the legality and correctness of the impugned judgment and order, dated 16.09.2022, passed by the learned Member (Technical)-1, RCT, Guwahati Bench, in Original Application No. O.A.III.15/2013.

Admit this appeal.

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Issue notice.

Steps be taken by registered A/D post within seven days.

Call for the records.

List this matter after 5 (five) weeks.

JUDGE

Comparing Assistant