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Page No.# 1/2 vs M/S Shree Shiv Sai Steel ...
2023 Latest Caselaw 2110 Gua

Citation : 2023 Latest Caselaw 2110 Gua
Judgement Date : 22 May, 2023

Gauhati High Court
Page No.# 1/2 vs M/S Shree Shiv Sai Steel ... on 22 May, 2023
                                                                        Page No.# 1/2

GAHC010100972023




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


          I.A.(Civil)/1361/2023

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

         2: THE GENERAL MANAGER
         EAST COAST RAILWAY
          3RD FLOOR
          ECOR SADAN
          BHUBANESWAR 751023 (ORISSA)
         VERSUS

         M/S SHREE SHIV SAI STEEL INDUSTRIES
         9 BRINDABAN MARKET
          S.J ROAD
          GUWAHATI 1
          NOW SHIFTED TO SHINE TOWERS
          4TH FLOOR
          S.J ROAD
         ARYACHOWK
          REHABARI
          GUWAHATI 8 ASSAM


         ------------
         Advocate for : MR. K GOGOI
         Advocate for : appearing for M/S SHREE SHIV SAI STEEL INDUSTRIES
                                                                         Page No.# 2/2




                                       :: BEFORE ::
                         HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                       O R D E R

22.05.2023

Heard the learned counsel Mr. K. Gogoi appearing for the applicants.

Since the connected Miscellaneous First Appeal has been admitted for hearing, the operation of the impugned judgment and order dated 16.02.2023 passed by the learned Member (Technical)-I, the Railway Claims Tribunal, Guwahati Bench in Original Application No.O.A.III.125/2012 shall remain stayed till disposal of the appeal.

The Interlocutory Application stands accordingly disposed of.

JUDGE

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