Page No.# 1/2 vs M/S. Purbanchal Cements Ltd
2022 Latest Caselaw 111 Gua

                                                                     Page No.# 1/2

GAHC010224992021




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

                                     Case No. : MFA/1/2022

            UNION OF INDIA AND ANR
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI-781011.

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

            VERSUS

            M/S. PURBANCHAL CEMENTS LTD.
            VILL.- SARUTARI, MOUZA- SONAPUR, P.O. BYRNIHAT, DIST.- KAMRUP,
            ASSAM, PIN- 782402.



Advocate for the Petitioner   : MRS. UMA CHAKRABORTY

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/21/2022

            UNION OF INDIA AND ANR
            REP. BY THE GENERAL MANAGER
            N.F. RAILWAY
            MALIGAON
            GUWAHATI-781011.
                                                                           Page No.# 2/2


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

            M/S. PURBANCHAL CEMENTS LTD.
            VILL.- SARUTARI
            MOUZA- SONAPUR
            P.O. BYRNIHAT
            DIST.- KAMRUP
            ASSAM
            PIN- 782402.
            ------------
            Advocate for : MRS. UMA CHAKRABORTY
            Advocate for : appearing for M/S. PURBANCHAL 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 24.09.2021 passed by the Railway Claims Tribunal, Guwahati Bench in OA -III-25/2010 shall remain stayed till disposal of the appeal.

The interlocutory application is disposed of.

JUDGE

Comparing Assistant