Page No.# 1/3 vs M/S Meghalaya Cements Ltd
2022 Latest Caselaw 107 Gua

                                                                   Page No.# 1/3

GAHC010226322021




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

                                     Case No. : MFA/3/2022

            UNION OF INDIA AND ANR.
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI-11.

            2: UNION OF INDIA
             REP. BY THE GENERAL MANAGER
             EASTERN RAILWAY
             17
             NETAJI SUBHAS ROAD
             KOLKATA-700001
            WEST BENGAL

            VERSUS

            M/S MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE, FANCY BAZAR, GUWAHATI-1, NOW SHIFTED AT MEGHA
            PLAZA, 4TH FLOOR, G.S. ROAD, GUWAHATI-5, ASSAM



Advocate for the Petitioner   : MRS. UMA CHAKRABORTY

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/33/2022

            UNION OF INDIA AND ANR.
            REP. BY THE GENERAL MANAGER
            N.F. RAILWAY
            MALIGAON
                                                                            Page No.# 2/3

            GUWAHATI-11.

            2: UNION OF INDIA
            REP. BY THE GENERAL MANAGER
             EASTERN RAILWAY
             17
             NETAJI SUBHAS ROAD
             KOLKATA-700001
            WEST BENGAL.
            VERSUS

            M/S MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE
            FANCY BAZAR
            GUWAHATI-1
            NOW SHIFTED AT MEGHA PLAZA
            4TH FLOOR
            G.S. ROAD
            GUWAHATI-5
            ASSAM


            ------------
            Advocate for : MRS. UMA CHAKRABORTY
            Advocate for : appearing for M/S MEGHALAYA CEMENTS LTD.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 10.01.2022

Heard Ms. U. Chakraborty, learned counsel for the applicant/appellant.

Since the connected appeal has already been admitted for hearing, the execution of the judgment and order dated 07.10.2021 passed by the Railway Claims Tribunal, Guwahati Bench in OA III-9/2011 [OA(III)/GHY/2011/0037] shall remain stayed till disposal of the appeal.

Page No.# 3/3

The interlocutory application is disposed of.

JUDGE

Comparing Assistant