Union Of India vs M/S Shree Sai Prakash Alloys ...
2022 Latest Caselaw 4520 Gua

                                                                       Page No.# 1/2

GAHC010228972022




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

                          Case No. : I.A.(Civil)/3344/2022


         UNION OF INDIA
         REP. BY GENERAL MANAGER (CLAIMS)
         N.F. RAILWAY
         MALIGAON
         GUWAHATI- 781001.


          VERSUS

         M/S SHREE SAI PRAKASH ALLOYS PRIVATE LIMITED
         N.S.B. COMPLEX
         OPPOSITE RAJIV BHAWAN A.B.C. G.S. ROAD
         GUWAHATI- 781005.


         ------------
         Advocate for : MR. K GOGOI
         Advocate for : appearing for M/S SHREE SAI PRAKASH ALLOYS PRIVATE
         LIMITED



                               BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                     ORDER

Date : 16.11.2022

Mr. K. Gogoi, learned counsel CGC appearing for the applicant.

Let a notice returnable on 04.01.2023 be issued.

Page No.# 2/2

The applicant shall take steps within 2 days for service of notice on the respondent by registered post with A/D as well as by usual process.

As the connected appeal has been admitted for hearing, the enforcement/ execution of the impugned judgment and order dated 29.07.2022 passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench in O.A. No. I.04/2012 shall remain stayed.

List on 04.01.2023.

JUDGE

Comparing Assistant