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Union Of India vs M/S Brahmaputra Tmt Bars Pvt. Ltd
2023 Latest Caselaw 610 Gua

Citation : 2023 Latest Caselaw 610 Gua
Judgement Date : 17 February, 2023

Gauhati High Court
Union Of India vs M/S Brahmaputra Tmt Bars Pvt. Ltd on 17 February, 2023
                                                                 Page No.# 1/2

GAHC010174472022




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

                        Case No. : I.A.(Civil)/319/2023

          UNION OF INDIA .
          REPRESENTED BY GENERAL MANAGER
          NF RAILWAY
          MALIGAON
          GUWAHATI 781011


          VERSUS

          M/S BRAHMAPUTRA TMT BARS PVT. LTD .
          SIKARIA COMPLEX
          4TH FLOOR
          S.J ROAD ATHGAON
          GUWAHATI 01
          ASSAM


          ------------
          Advocate for : MR. P S BHATTACHARYYA
          Advocate for : appearing for M/S BRAHMAPUTRA TMT BARS PVT. LTD .

                               Linked Case: MFA/11/2023

                     UNION OF INDIA .
                     REPRESENTED BY GENERAL MANAGER
                     NF RAILWAY, MALIGAON, GUWAHATI 781011



                     VERSUS

                     M/S BRAHMAPUTRA TMT BARS PVT. LTD .
                     SIKARIA COMPLEX, 4TH FLOOR, S.J ROAD
                                                                     Page No.# 2/2

                        ATHGAON, GUWAHATI 01, ASSAM



            Advocate for the Petitioner   : MR. P S BHATTACHARYYA

            Advocate for the Respondent :




                             BEFORE
            HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                      ORDER

Date : 17.02.2023

This is an I.A. filed in connection with MFA/11/2023 praying for stay of the judgment and award challenged in the appeal.

Issue notice to the respondents returnable within four weeks.

Till the returnable date, operation of the judgment and award shall remain stayed.

List it again after four weeks.

JUDGE

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