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Page No.# 1/3 vs Union Of India And 3 Ors
2023 Latest Caselaw 3581 Gua

Citation : 2023 Latest Caselaw 3581 Gua
Judgement Date : 8 September, 2023

Gauhati High Court
Page No.# 1/3 vs Union Of India And 3 Ors on 8 September, 2023
                                                                    Page No.# 1/3

GAHC010190812023




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

                                  Case No. : Arb.A./7/2023

            M/S R. N. JHA AND 2 ORS.
            A PARTNERSHIP FIRM, REP. BY SHRI RAMANAND JHA (PARTNER) BIHAT,
            RATAN CHOWK, P.S.- BARAUNI, DIST.- BEGUSARAI, BIHAR- 851126.

            2: RAMANAND JHA
             S/O LATE NIRASH JHA
             PARTNER OF THE APPELLANT NO. 1.

            3: LALAN KR. JHA
             S/O RAMANAND JHA
             PARTNER OF THE APPELLANT NO. 2

            VERSUS

            UNION OF INDIA AND 3 ORS.
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI- 781011.

            2:THE DIVISIONAL RAILWAY MANAGER (WORKS)
             N. F. RAILWAY
             KATIHAR
             BIHAR.

            3:THE SENIOR DIVISIONAL ENGINEER
             /C N. F. RAILWAY
             KATIHAR
             BIHAR.

            4:THE SENIOR DFM
             N. F. RAILWAY
             KATIHAR
             BIHAR

Advocate for the Petitioner   : MR. R HUSSAIN
                                                                                Page No.# 2/3


Advocate for the Respondent : DY.S.G.I.




            Linked Case : I.A.(Civil)/2605/2023

            M/S R. N. JHA AND 2 ORS.
            A PARTNERSHIP FIRM
            REP. BY SHRI RAMANAND JHA (PARTNER) BIHAT
            RATAN CHOWK
            P.S.- BARAUNI
            DIST.- BEGUSARAI
            BIHAR- 851126.

            2: RAMANAND JHA
            S/O LATE NIRASH JHA
             PARTNER OF THE APPELLANT NO. 1.

            3: LALAN KR. JHA
            S/O RAMANAND JHA
            PARTNER OF THE APPELLANT NO. 2.
            VERSUS

            UNION OF INDIA AND 3 ORS.
            REP. BY THE GENERAL MANAGER
            N.F. RAILWAY
            MALIGAON
            GUWAHATI- 781011.

            2:THE DIVISIONAL RAILWAY MANAGER (WORKS)
            N. F. RAILWAY
             KATIHAR
             BIHAR.
             3:THE SENIOR DIVISIONAL ENGINEER
            /C N. F. RAILWAY
             KATIHAR
             BIHAR.
             4:THE SENIOR DFM
            N. F. RAILWAY
             KATIHAR
             BIHAR.
             ------------
             Advocate for : MR. R HUSSAIN
            Advocate for : DY.S.G.I. appearing for UNION OF INDIA AND 3 ORS.
                                                                                   Page No.# 3/3




                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 08.09.2023

Heard Mr. R. Hussain, learned counsel for the appellant.

Since the connected appeal has already been admitted for hearing, the operation of the impugned judgment and order dated 31.05.2023 passed by the learned Additional District and Sessions Judge No. 3, Kamrup (M), Guwahati in Misc. (Arb) Case No. 20/2016 and also the impugned Arbitral award dated 29.02.2016 made by the learned sole Arbitrator shall remain stayed till disposal of the connected appeal.

The interlocutory application stands disposed of.

JUDGE

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