Page No.# 1/2 vs Ms Meghalaya Cements Ltd
2023 Latest Caselaw 2278 Gua

                                                                Page No.# 1/2

GAHC010175102022




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

                                    Case No. : MFA/91/2022

            UNION OF INDIA AND ANR
            REPRESENTED BY THE GENERAL MANAGER, NF RAILWAY, MALIGAON,
            GUWAHATI 11

            2: THE GENERAL MANAGER

             EASTERN RAILWAY
             17 NETAJI SUBHASH ROAD
             KOLKATA 70000

            VERSUS

            MS MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE, FANCY BAZAR, GUWAHATI 01
            NOW SHIFTED TO MEGHA PLAZA 4TH FLOOR, GS ROAD, GUWAHATI
            781005, ASSAM



Advocate for the Petitioner   : MR. B CHAKRAVARTY

Advocate for the Respondent : MR. K P MAHESWARI



             Linked Case : I.A.(Civil)/2666/2022

            UNION OF INDIA AND ANR
            REPRESENTED BY THE GENERAL MANAGER
            NF RAILWAY
            MALIGAON
            GUWAHATI 11

            2: THE GENERAL MANAGER
                                                                                Page No.# 2/2


            EASTERN RAILWAY
            17 NETAJI SUBHASH ROAD
            KOLKATA 700001
            VERSUS

            MS MEGHALAYA CEMENTS LTD.
            LOHIA HOUSE
            FANCY BAZAR
            GUWAHATI 01 NOW SHIFTED TO MEGHA PLAZA 4TH FLOOR
            GS ROAD
            GUWAHATI 781005
            ASSAM


            ------------
            Advocate for : MR. B CHAKRAVARTY
            Advocate for : appearing for MS MEGHALAYA CEMENTS LTD.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 31.05.2023

Heard Mr. B. Chakraborty, learned counsel for the applicant.

Since the connected appeal has already been admitted for hearing, the impugned judgment and order dated 31.05.2022 passed by the Railway Claims Tribunal, Guwahati Bench in O.A. No. 171/2011 shall remain stayed till disposal of the appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant