The Union Of India vs M/S Meghalaya Cements Ltd. And Anr
2023 Latest Caselaw 109 Gua

                                                                         Page No.# 1/2

GAHC010106912022




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

                                    Case No. : MFA/2/2023

            THE UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER (CLAIMS) N.F RAILWAY,
            MALIGAON, GUWAHATI 781011



            VERSUS

            M/S MEGHALAYA CEMENTS LTD. AND ANR.
            LOHIA HOUSE, FANCY BAZAR, GUWAHATI 01
            NOW SHIFTED AT MEGHA PLAZA, 4TH FLOOR, G.S ROAD, GUWAHATI 5,
            KAMRUP M ASSAM

            2:THE GENERAL MANAGER

             EASTERN RAILWAY
             17-NS ROAD
             KOLKATA 70000

Advocate for the Petitioner   : MR. D J DAS

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

06.01.2023 Heard Mr. D.J. Das, learned CGC, appearing for the N.F. Railway.

This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 has Page No.# 2/2

been preferred against the impugned Judgment and Order, dated 02.03.22, passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A. No.- 173 of 2011.

The appeal is admitted.

Issue notice. Steps be taken by registered post with A/D within 5(five) days.

Call for the records.

List in the 2nd week of March, 2023.

JUDGE

Comparing Assistant