The Union Of India vs M/S Z.R Enterprise
2022 Latest Caselaw 512 Gua

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GAHC010022892022




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

                                    Case No. : MFA/23/2022

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



            VERSUS

            M/S Z.R ENTERPRISE
            AGIA ROAD, NEAR PARA, GOALPARA, ASSAM, 783101



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/301/2022

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


             VERSUS

            M/S Z.R ENTERPRISE
            AGIA ROAD
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            NEAR PARA
            GOALPARA
            ASSAM
            783101


            ------------
            Advocate for : MR. B K DAS
            Advocate for : appearing for M/S Z.R ENTERPRISE



                                     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 08.11.2021 passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A. No. 263/2011 shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant