The Union Of India vs M/S Brahmaputra Tmt Bars Pvt. Ltd
2023 Latest Caselaw 388 Gua

                                                                  Page No.# 1/2

GAHC010268762022




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

                                Case No. : I.A.(Civil)/241/2023

            THE UNION OF INDIA
            REP. BY THE GENERAL MANAGER, SOUTH EASTERN RAILWAY, 11,
            GARDEN REACH ROAD, KOLKATA- 43.



            VERSUS

            M/S BRAHMAPUTRA TMT BARS PVT. LTD.
            SAKARIA COMPLEX, FOURTH FLOOR, S.J. RAODA, ATHGAON, GUWAHATI-
            781001.



Advocate for the Petitioner   : MR. K GOGOI

Advocate for the Respondent :




             Linked Case :

            UNION OF INDIA



             VERSUS

            M/S BRAHMAPUTRA TMT BARS PVT. LTD. B
                                                                           Page No.# 2/2

             ------------
             Advocate for : MR. K GOGOI
             Advocate for : appearing for M/S BRAHMAPUTRA TMT BARS PVT. LTD. B



                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

03.02.2023

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

This is an application filed under Section 5 of the Limitation Act, 1963 for condonation of delay of 145 days in preferring the connected appeal against the judgment and order dated 29.04.2022 passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench in Original Application No. O.A.III-215/2011.

Issue notice returnable after four weeks.

The applicant shall take steps for issuance of notice upon the respondents by way of registered post with A/D as well as by usual process within a period of 5 (five) days from today.

List this matter after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant