The Union Of India vs M/S Meghalaya Cements Ltd
2022 Latest Caselaw 511 Gua

                                                                 Page No.# 1/2

GAHC010022922022




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

                                    Case No. : MFA/22/2022

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



            VERSUS

            M/S MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE, FANCY BAZAR, GUWAHATI, 1, NOW SHIFTED AT MEGHA
            PLAZA, 4TH FLOOR, GS ROAD, GUWAHATI 05, ASSAM



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/300/2022

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


             VERSUS

            M/S MEGHALAYA CEMENTS LTD
                                                                       Page No.# 2/2

            LOHIA HOUSE
            FANCY BAZAR
            GUWAHATI
            1
            NOW SHIFTED AT MEGHA PLAZA
            4TH FLOOR
            GS ROAD
            GUWAHATI 05
            ASSAM


            ------------
            Advocate for : MR. B K DAS
            Advocate for : appearing for M/S MEGHALAYA CEMENTS LTD



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       ORDER

Date : 14.02.2022

Heard Mr. B.K. Das, learned counsel for the applicant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and order dated 05.11.2021 passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A. No. 25/2011 shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant