Union Of India vs M/S Ridhi Sidhi Enterprises Pvt. ...
2022 Latest Caselaw 5063 Gua

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GAHC010159522022




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

                                   Case No. : MFA/119/2022

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER, NF RAILWAY, MALIGAON,
            GUWAHATI 781011

            VERSUS

            M/S RIDHI SIDHI ENTERPRISES PVT. LTD.
            GANDAK CHOWK, BAHAUARY, PO BIRGANJ, NEPAL VIA RAXAUL. BIHAR.


Advocate for the Petitioner   : MR. P S BHATTACHARYYA

Advocate for the Respondent :

             Linked Case : I.A.(Civil)/3753/2022

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER
            NF RAILWAY
            MALIGAON
            GUWAHATI 781011

             VERSUS

            M/S RIDHI SIDHI ENTERPRISES PVT. LTD.
            GANDAK CHOWK
            BAHAUARY
            PO BIRGANJ
            NEPAL VIA RAXAUL. BIHAR.


            ------------
            Advocate for : MR. P S BHATTACHARYYA
            Advocate for : appearing for M/S RIDHI SIDHI ENTERPRISES PVT. LTD.
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                                    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 13.05.2022, passed by the Railway Claims Tribunal, Guwahati Bench, in O.A. No. III- 257/2011.

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 13.05.2022, passed by the Railway Claims Tribunal, Guwahati Bench, in O.A. No. III-257/2011, shall remain stayed.

JUDGE

Comparing Assistant