Union Of India vs M/S Star Cement Ltd
2022 Latest Caselaw 4096 Gua

Citation : 2022 Latest Caselaw 4096 Gua
Judgement Date : 21 October, 2022

Gauhati High Court

Union Of India vs M/S Star Cement Ltd on 21 October, 2022

                                                                  Page No.# 1/2

GAHC010195682022




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

                                  Case No. : MFA/95/2022

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


           VERSUS

           M/S STAR CEMENT LTD.
           FORMERLY M/S CEMENT MANUFACTURING CO. LTD.
           MAYUR GARDEN, 2ND FLOOR, G.S. ROAD, GUWHATI- 781005, ASSAM.


Advocate for the Petitioner : MR. K GOGOI
Advocate for the Respondent :


           Linked Case : I.A.(Civil)/3093/2022

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

           VERSUS

           M/S STAR CEMENT LTD.
           FORMERLY M/S CEMENT MANUFACTURING CO. LTD. MAYUR GARDEN
           2ND FLOOR, G.S. ROAD, GUWHATI- 781005, ASSAM.

           ------------
           Advocate for : MR. K GOGOI
           Advocate for : appearing for M/S STAR CEMENT LTD.
                                                                         Page No.# 2/2

                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

Date : 21.10.2022

Heard Mr. K. Gogoi, learned counsel for the appellant

This is an application for stay of the operation of the impugned judgment and order dated 30.6.2022 passed by the learned Member(Technical)-I, Railway Claims Tribunal, Guwahati Bench in Original Application No. III-29/2012

Issue notice returnable after four weeks.

Applicant to take steps for issuance of notice upon the respondent by way of registered post with A/D as well as by usual process within a period of seven days from today.

As an add interim measure, till the returnable date and/or filing of objection by the respondents, the execution of the impugned judgment and award dated 30.6.2022 passed by the learned Member(Technical)-I, Railway Claims Tribunal, Guwahati Bench in Original Application No. III- 29/2012 shall remain stayed.

JUDGE

Comparing Assistant