Union Of India vs M/S Brahmaputra Tmt Bars Pvt. Ltd
2023 Latest Caselaw 614 Gua

                                                            Page No.# 1/2

GAHC010174472022




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

                                Case No. : 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 ATHGAON, GUWAHATI
            01, ASSAM



Advocate for the Petitioner   : MR. P S BHATTACHARYYA

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/319/2023

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


             VERSUS
                                                                   Page No.# 2/2

           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 .



                             BEFORE
            HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                   ORDER

Date : 17.02.2023

Heard Mr. P.S. Bhattacharya, learned counsel appearing for the appellant. The appellant is here before this Court challenging the judgment and award dated 08.06.2022 in the Original Appeal no. - III- 211/2011 passed by the Railway Claims Tribunal, Guwahati.

Issue notice to the respondents returnable within four weeks. The appellant shall take steps within two days so that notice may be sent through Registered Post with A/D Card attached.

List the matter again after four weeks.

JUDGE

Comparing Assistant