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Page No.# 1/2 vs M/S Megha Technical @ Engineers ...
2022 Latest Caselaw 4523 Gua

Citation : 2022 Latest Caselaw 4523 Gua
Judgement Date : 16 November, 2022

Gauhati High Court
Page No.# 1/2 vs M/S Megha Technical @ Engineers ... on 16 November, 2022
                                                                      Page No.# 1/2

GAHC010208232022




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

                                  Case No. : MFA/107/2022

            UNION OF INDIA AND ANR
            REPRESENTED BY GENERAL MANAGER NR RAILWAY MALIGAON,
            GUWAHATI 781011

            2: THE GENERAL MANAGER
             EASTERN RAILWAY
             17 NETAJI SUBASH ROAD KOLKATA 70000

            VERSUS

            M/S MEGHA TECHNICAL @ ENGINEERS PVT. LTD.
            TO BE REPRESENTED BY THE AUTHORISED PERSON, MAYUR GARDEN,
            2ND FLOOR, GS ROAD, GUWAHATI 781005, ASSAM



Advocate for the Petitioner   : MR. B CHAKRAVARTY

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 16.11.2022

Mr. B. Chakraborty, learned counsel CGC appearing for the appellant.

By filing this appeal under Section 23 of the Railway Claims Tribunal Act, the appellant has challenged the judgment and award dated 04.07.2022 passed Page No.# 2/2

by the Railway Claims Tribunal, Guwahati Bench in O.A. No. III-41/2012.

The appeal is admitted for hearing.

Call for the LCR.

Let a notice returnable on 04.01.2023 be issued.

The appellant 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.

List on 04.01.2023.

JUDGE

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