Union Of India vs M/S Meghalaya Cements Ltd
2023 Latest Caselaw 301 Gua

                                                                    Page No.# 1/2

GAHC010149132022




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

                            Case No. : I.A.(Civil)/187/2023


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


          VERSUS

          M/S MEGHALAYA CEMENTS LTD.
          LOHIA HOUSE
          FANCY BAZAR
          GUWAHATI 01
          NOW SHIFTED AT MEGHA PLAZA
          4TH FLOOR
          GS ROAD
          GUWAHATI 5


          ------------
          Advocate for : MR. D J DAS
          Advocate for : appearing for M/S MEGHALAYA CEMENTS LTD.



                                      BEFORE
               THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                ORDER

25. 01. 2023

Heard Mr. DJ Das, learned counsel for the applicant.

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This is an application for stay of the operation of the judgment and order dated 29.04.2022 passed by the learned Railway Claims Tribunal, Guwahati Bench in OA No. OAIII-13/2011 (Old) OA (III)/GHY/2011/0032 (New).

Issue notice, returnable after six weeks.

Applicant to take steps for service of notice upon the respondent by way of registered post with A/D and by usual process within a period of one week from today.

As an ad-interim measure and till filing of reply by the respondent in the IA, the impugned judgment and order dated 29.04.2022 passed by the learned Railway Claims Tribunal, Guwahati Bench in OA No. OAIII-13/2011 (Old) OA (III)/GHY/2011/0032 (New) shall remain suspended.

JUDGE

Comparing Assistant