Union Of India vs M/S Bhavasagar Merchants Pvt. Ltd
2023 Latest Caselaw 22 Gua

                                                                          Page No.# 1/2

GAHC010261072022




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

         Case : I.A.(Civil)/3839/2022

         UNION OF INDIA
         REP. BY GENERAL MANAGER (CLAIMS)
         N.F. RAILWAYS
         MALIGAON
         GUWAHATI- 781001.


          VERSUS

         M/S BHAVASAGAR MERCHANTS PVT. LTD.
         3RD FLOOR
         ASHREY SARASWATI BIHAR
          ZOO ROAD
          GUWAHATI
         ASSAM.

         ------------
         Advocate for : MR. K GOGOI
         Advocate for : appearing for M/S BHAVASAGAR MERCHANTS PVT. LTD.



                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                        ORDER

02.01.2023

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

This interlocutory application has been filed for stay of the operation of the Page No.# 2/2

impugned Judgment and Order, dated 16.09.2022, passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench, in Original Application No. OA.III.25/2013.

Issue notice. Steps be taken by registered post with A/D within 7(seven) days.

List after 4 (four) weeks.

In the meantime, it is provided that till the returnable date, the operation of the impugned Judgment and Order, dated 16.09.2022, passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench, in Original Application No. OA.III.25/2013 shall remain stayed.

JUDGE

Comparing Assistant