Union Of India vs M/S Shree Sai Prakash Alloys ...
2022 Latest Caselaw 4526 Gua

                                                                         Page No.# 1/2

GAHC010228972022




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

                                  Case No. : MFA/105/2022

            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 the Petitioner   : MR. K GOGOI

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 16.11.2022

Mr. K. Gogoi, 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 29.07.2022 passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench Page No.# 2/2

in O.A. No. I.04/2012.

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

Comparing Assistant