Union Of India vs M/S Bhavasagar Merchants Pvt. Ltd
2023 Latest Caselaw 23 Gua

                                                                      Page No.# 1/2

GAHC010261072022




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

                               Case No. : MFA/122/2022

           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 the Petitioner : MR. K GOGOI
Advocate for the Respondent :

                                 BEFORE
                   HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                       ORDER

02.01.2023

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

This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 has been preferred against 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.

The appeal is admitted.

Page No.# 2/2

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

Call for the records.

List after 4 (four) weeks.

JUDGE

Comparing Assistant