Union Of India vs M/S Hindustan Goods Cariers Pvt. Ltd
2023 Latest Caselaw 4776 Gua

Gauhati High Court

Union Of India vs M/S Hindustan Goods Cariers Pvt. Ltd on 29 November, 2023

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                           Page No.# 1/2

GAHC010200892023




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

                                Case No. : Review.Pet./110/2023
            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER (CLAIMS), N.F. RAILWAY,
            MALIGAON GUWAHATI- 781001.


            VERSUS

            M/S HINDUSTAN GOODS CARIERS PVT. LTD.
            529-530 BAGHICHI ABUDUL KARIM, TELWARA, DELHI-6 CORPORATE
            OFFICE- KEDAR ROSD, GUWAHATI- 1, ASSAM.



Advocate for the Petitioner   : MR. K GOGOI

Advocate for the Respondent :


             Linked Case : MFA/62/2023

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


             VERSUS

            MS HINDUSTAN GOODS CARRIERS PVT. LTD.
            529 530 BAGICHI ABUDUL KARIM TELWARA DELHI 6 CORPORATE OFFICE
            KEDER ROAD GUWAHATI 1 ASSAM

            ------------
            Advocate for : MR. K GOGOI
            Advocate for : MS. M SHARMA appearing for MS HINDUSTAN GOODS
            CARRIERS PVT. LTD.
                                                                           Page No.# 2/2




                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

29-11-2023 Heard Shri K. Gogoi, learned CGC, who has filed this application seeking review of an order dated 09.08.2023 passed by this Court in IA(C) No. 2285/2023 arising in MFA No. 62/2023.

By the said order, while staying the impugned judgment and order dated 28.04.2023 passed by the Railway Claims Tribunal, Guwahati Bench, this Court had directed deposit of the amount in the Registry of this Court within 2 (two) months. By referring to Order 27 Rule 8 A of the CPC, the learned counsel has submitted that the appellant being the Railways, it is exempted from making any such deposit under the aforesaid provision of law.

Let notice be issued, returnable by 4 (four) weeks. Ms. M. Sarma, learned counsel has already appeared for the opposite party and therefore issuance of formal notice is dispensed with. However, let a copy of this review application be served upon her by tomorrow. Since it is submitted by Ms. Sarma, the learned counsel that Vakalatnama has been filed, Cause List may reflect her name.

JUDGE

Comparing Assistant