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The Union Of India vs M/S Meghalaya Cements Ltd
2022 Latest Caselaw 537 Gua

Citation : 2022 Latest Caselaw 537 Gua
Judgement Date : 15 February, 2022

Gauhati High Court
The Union Of India vs M/S Meghalaya Cements Ltd on 15 February, 2022
                                                                   Page No.# 1/2

GAHC010022862022




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

                           I.A.(Civil)/306/2022

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


          VERSUS

         M/S MEGHALAYA CEMENTS LTD.
         LOHIA HOUSE
         FANCY BAZAR
         GUWAHATI 01
         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.
                                                                               Page No.# 2/2




                                   BEFORE
                  HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

15.02.2022

Since the connected appeal is admitted for hearing, the operation of the impugned Judgment and Order dated 05.11.2021 passed by the Railway Claims Tribunal, Guwahati Bench in OA No. 23/2011 shall remain stayed till disposal of the appeal.

The IA(C) stands disposed of.

JUDGE

JUDGE

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