Union Of India vs M/S Maithan Alloys Ltd
2023 Latest Caselaw 2495 Gua

                                                                    Page No.# 1/2

GAHC010074122023




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

                                   Case No. : MFA/30/2023

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER (CLAIMS) N.F RAILWAY,
            MALIGAON, GUWAHATI 781001



            VERSUS

            M/S MAITHAN ALLOYS LTD.
            IDEAL CENTRE, 4TH FLOOR, 9AJC BOSE ROAD, KOLKATA, 700017, WEST
            BENGAL,



Advocate for the Petitioner   : MR. K GOGOI

Advocate for the Respondent :




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                          ORDER

Date : 12.06.2023

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

This appeal, filed under Section 23 of the Railway Claim Tribunal Act, Page No.# 2/2

1987, is directed against the impugned judgment and order dated 30.12.2022, passed by the learned Member (Technical)-I, Railway Claims Tribunal, Guwahati Bench, in Original Application No. O.A. III.109/2015.

Admit.

Issue notice to the respondent, returnable within 4 (four) weeks.

Learned counsel for the appellant shall take steps for service of notice upon respondent by registered post with A/D as well as by usual process.

Also, call for the record from the learned Court below.

List the matters after 4 (four) weeks.

JUDGE

Comparing Assistant