Union Of India vs M/S Brahmaputra Tmt Bars Pvt. Ltd
2023 Latest Caselaw 1939 Gua

                                                                       Page No.# 1/2

GAHC010174472022




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


         : I.A.(Civil)/319/2023

         UNION OF INDIA .
         REPRESENTED BY GENERAL MANAGER
         NF RAILWAY
         MALIGAON
         GUWAHATI 781011


          VERSUS

         M/S BRAHMAPUTRA TMT BARS PVT. LTD .
         SIKARIA COMPLEX
         4TH FLOOR
         S.J ROAD ATHGAON
         GUWAHATI 01
         ASSAM


         ------------
         Advocate for : MR. P S BHATTACHARYYA
         Advocate for : appearing for M/S BRAHMAPUTRA TMT BARS PVT. LTD .

                         Case No. : MFA/11/2023

                      UNION OF INDIA .
                      REPRESENTED BY GENERAL MANAGER
                      NF RAILWAY, MALIGAON, GUWAHATI 781011

                      VERSUS

                      M/S BRAHMAPUTRA TMT BARS PVT. LTD .
                      SIKARIA COMPLEX, 4TH FLOOR, S.J ROAD ATHGAON,
                      GUWAHATI 01, ASSAM
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            Advocate for the Petitioner   : MR. P S BHATTACHARYYA

            Advocate for the Respondent :

                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                            ORDER

Date : 12.5.2023

Heard Mr P. S. Bhattacharyya, learned counsel for the applicant.

This is an application for stay of the operation of the impugned judgment and Order dated 8.6.2022 passed by the Railway Claims Tribunal, Guwahati Bench in OA -III- 211/2011

The connected appeal has already been admitted by this court. Notice was issued on 17.02.2023. Un served notice on behalf of the respondent has been received with a postal remark that "addressee left the place". Accordingly, the appellant is allowed to obtain proper address of the respondent and to take steps.

As the connected appeal has already been admitted, the impugned judgment and Order dated 8.6.2022 passed by the Railway Claims Tribunal, Guwahati Bench in OA -III- 211/2011 shall remain stayed till the returnable date.

List after four weeks.

JUDGE

Comparing Assistant