Union Of India vs M/S Tns Express Pvt. Ltd
2023 Latest Caselaw 3534 Gua

                                                                  Page No.# 1/2

GAHC010170522023




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

                                    Case No. : MFA/77/2023

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



            VERSUS

            M/S TNS EXPRESS PVT. LTD.
            SUKHDEO BHAWAN, 1ST FLOOR OPP. PANBAZAR, OVERBRIDGE, AT ROAD
            GUWAHATI- 781001.



Advocate for the Petitioner   : MR. K GOGOI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2576/2023

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


             VERSUS

            M/S TNS EXPRESS PVT. LTD.
                                                                                 Page No.# 2/2

            SUKHDEO BHAWAN
            1ST FLOOR OPP. PANBAZAR
            OVERBRIDGE
            AT ROAD GUWAHATI- 781001.


            ------------
            Advocate for : MR. K GOGOI
            Advocate for : appearing for M/S TNS EXPRESS PVT. LTD.



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 01.09.2023

Heard Mr. K. Gogoi, learned counsel for the appellant and Ms. K. Kalita, learned counsel for the respondent.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and order dated 28.04.2023 passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A. No. III/153/2013 shall remain stayed till disposal of the connected appeal.

The interlocutory application stands disposed of.

JUDGE

Comparing Assistant