Union Of India vs M/S Brahmaputra Tmt Bars Pvt. Ltd
2023 Latest Caselaw 1940 Gua

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GAHC010174472022




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

                                  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



Advocate for the Petitioner   : MR. P S BHATTACHARYYA

Advocate for the Respondent :




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 12.5.2023

This is an appeal u/s 23 of the Railway Claims Tribunal Act, 1987 against the judgment and Order dated 8.6.2022 passed by the Railway Claims Tribunal, Guwahati Bench in OA -III- 211/2011 Appeal is admitted for hearing.

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Call for the records.

Issue notice returnable after six weeks.

Appellant to take steps for service of notice upon the respondent within a period of five days from today by way of registered post with A/D as well as by usual process .

JUDGE

Comparing Assistant