Union Of India vs M/S Meghalaya Cements Ltd
2023 Latest Caselaw 307 Gua

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GAHC010149132022




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

                                    Case No. : MFA/4/2023

            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 the Petitioner   : MR. D J DAS

Advocate for the Respondent :




                                          BEFORE
                  THE HON'BLE MR JUSTICE ARUN DEV CHOUDHURY
                                   ORDER

25. 01. 2023

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

This is an appeal preferred against 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).

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Admit this appeal. Call for the records.

Issue notice, returnable after six weeks.

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

JUDGE

Comparing Assistant