Union Of India vs M/S Dalmia Cement (Bharat) ...
2023 Latest Caselaw 114 Gua

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GAHC010174592022




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

                                   Case No. : MFA/1/2023

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



            VERSUS

            M/S DALMIA CEMENT (BHARAT) LIMITED .
            FORMERLY M/S ADHUNIK CEMENT LTD.
            MONAL TOWER, 6TH FLOOR, OPP. TO ASSAM SECRETARIATE ,G.S ROAD,
            GUWAHATI 781006, ASSAM



Advocate for the Petitioner   : MR. P S BHATTACHARYYA

Advocate for the Respondent :




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                         ORDER

06.01.2023 Heard Mr. P.S. Bhattachayya, learned Standing Counsel, N.F. Railway.

This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 has been preferred against the impugned Judgment and Order, dated 30.06.2022, passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A. No.- III-

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127/2012.

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