Page No.# 1/2 vs M/S Sabnam Coal Suppliers
2022 Latest Caselaw 5062 Gua

                                                                     Page No.# 1/2

GAHC010159622022




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

                                   Case No. : MFA/121/2022

            UNION OF INDIA
            REP. BY GENERAL MANAGER, N.F. RAILWAY MALIGAON, GUWAHATI-
            781011.

            VERSUS

            M/S SABNAM COAL SUPPLIERS
            NAYA PARA, AGIA ROAD, P.O.- GOALPARA, ASSAM.

Advocate for the Petitioner   : MR. P S BHATTACHARYYA

Advocate for the Respondent :

             Linked Case : I.A.(Civil)/3773/2022

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

             VERSUS

            M/S SABNAM COAL SUPPLIERS
            NAYA PARA
            AGIA ROAD
            P.O.- GOALPARA
            ASSAM.


            ------------
            Advocate for : MR. P S BHATTACHARYYA
            Advocate for : appearing for M/S SABNAM COAL SUPPLIERS
                                                                            Page No.# 2/2

                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

Date : 19.12.2022

Heard Mr. P.S. Bhattacharyya, learned counsel for the appellant.

By this appeal under Section 23 of the Railway Claims Tribunal Act, 1987, the appellant has prayed for setting aside the impugned judgment and order, dated 11.05.2022, passed by the Railway Claims Tribunal, Guwahati Bench, in O.A. No. III- 269/2011.

Admit this appeal.

Issue notice.

Call for the records.

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

List this matter after 6 (six) weeks.

Till the returnable date, the operation of the impugned judgment and order, dated 11.05.2022, passed by the Railway Claims Tribunal, Guwahati Bench, in O.A. No. III-269/2011, shall remain stayed.

JUDGE

Comparing Assistant