Union Of India vs M/S S.M. Cement Industries
2022 Latest Caselaw 106 Gua

Citation : 2022 Latest Caselaw 106 Gua
Judgement Date : 10 January, 2022

Gauhati High Court

Union Of India vs M/S S.M. Cement Industries on 10 January, 2022

                                                                   Page No.# 1/2

GAHC010203412021




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

                                     Case No. : MFA/5/2022

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



            VERSUS

            M/S S.M. CEMENT INDUSTRIES
            B.R. TOWER, 21-JANPATH, ULUBARI, GUWAHATI-7, ASSAM



Advocate for the Petitioner   : MR. B K DAS

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/51/2022

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


             VERSUS

            M/S S.M. CEMENT INDUSTRIES
            B.R. TOWER
                                                                         Page No.# 2/2

            21-JANPATH
            ULUBARI
            GUWAHATI-7
            ASSAM


            ------------
            Advocate for : MR. B K DAS
            Advocate for : appearing for M/S S.M. CEMENT INDUSTRIES



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                        ORDER

Date : 10.01.2022

Heard Mr. H.P. Guwala, learned counsel for the applicant/appellant.

Since the connected appeal has already been admitted for hearing, the execution of the judgment and order dated 27.08.2021 passed by the Railway Claims Tribunal, Guwahati Bench in OA III No. 243/2011 (Old)/O.A.(III)/GHY/ 2011/0244 (New) shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant