Union Of India vs M/S Megha Technical And ...
2023 Latest Caselaw 2077 Gua

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GAHC010159572022




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




                                 Case NO : I.A.(Civil)/3749/2022

         UNION OF INDIA
         REP. BY GENERAL MANAGER
         N.F. RAILWAY
         MALIGAON
         GUWAHATI- 781011.


          VERSUS

         M/S MEGHA TECHNICAL AND ENGINEERING PVT. LTD.
         MAYUR GARDEN 2ND FLOOR
         G.S. ROAD
         GUWAHATI- 781005.


         ------------
         Advocate for : MR. P S BHATTACHARYYA
         Advocate for : appearing for M/S MEGHA TECHNICAL AND ENGINEERING PVT.
         LTD.

          IN Case No. : MFA/117/2022

                     UNION OF INDIA
                     REP. BY GENERAL MANAGER, NORTHEAST FRONTIER
                     RAILWAY, MALIGAON, GUWAHATI- 781011.



                     VERSUS
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                         M/S MEGHA TECHNICAL AND ENGINEERING PVT. LTD.
                         MAYUR GARDEN 2ND FLOOR, G.S. ROAD, GUWAHATI-
                         781005.



             Advocate for the Petitioner   : MR. P S BHATTACHARYYA

             Advocate for the Respondent : MR. K P MAHESWARI


                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

19.05.2023

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 11.05.2022 passed by the Railway Claims Tribunal, Guwahati Bench in O.A. No. III- 191/2012.

As the connected appeal has already been admitted by this Court under its order dated 19.12.2022, the operation of the impugned judgment and order dated 11.05.2022 passed by the Railway Claims Tribunal, Guwahati Bench in O.A. No. III- 191/2012 is stayed till the disposal of the connected appeal.

Accordingly, this I.A. stands closed.

JUDGE

Comparing Assistant