Union Of India vs M/S Meghalaya Cement Ltd
2022 Latest Caselaw 4522 Gua

                                                                  Page No.# 1/2

GAHC010190462022




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

                          Case No. :I.A.(Civil)/3329/2022


         UNION OF INDIA
         REPRESENTED BY THE GENERAL MANAGER
         NF RAILWAY
         MALIGAON
         GUWAHATI 781001


          VERSUS

         M/S MEGHALAYA CEMENT LTD.
         LOHIA HOUSE
         MG ROAD
         FANCY BAZAR
         GUWAHATI 781001
         NOW SHIFTED TO MEGHA PLAZA
         4TH FLOOR
         GS ROAD
         GUWAHATI 781005


         ------------
         Advocate for : MR. K GOGOI
         Advocate for : appearing for M/S MEGHALAYA CEMENT LTD.



                               BEFORE
               HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                    ORDER

Date : 16.11.2022 Page No.# 2/2

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

Let a notice returnable on 04.01.2023 be issued.

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 16.06.2022 passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench in O.A. No. III.67/2012 shall remain stayed.

List on 04.01.2023.

JUDGE

Comparing Assistant