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Page No.# 1/2 vs Ms Northeast Roofing Pvt Ltd
2023 Latest Caselaw 3595 Gua

Citation : 2023 Latest Caselaw 3595 Gua
Judgement Date : 8 September, 2023

Gauhati High Court
Page No.# 1/2 vs Ms Northeast Roofing Pvt Ltd on 8 September, 2023
                                                                Page No.# 1/2

GAHC010190842023




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

                                    Case No. : MFA/78/2023

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER CLAIMS N F RAILWAY

            2: THE GENERAL MANAGER
             EASTERN RAILWAY
             17 N.S ROAD
             KOLKOTA 70000

            VERSUS

            MS NORTHEAST ROOFING PVT LTD
            BONDA NARENGI GUWAHATI 781026



Advocate for the Petitioner   : MR. K GOGOI

Advocate for the Respondent :




             Linked Case : I.A.(Civil)/2593/2023

            UNION OF INDIA
            REPRESENTED BY GENERAL MANAGER CLAIMS N F RAILWAY
            MALIGAON
            GUWAHATI
            781011

            2: THE GENERAL MANAGER
            EASTERN RAILWAY
             17 N.S ROAD
                                                                                 Page No.# 2/2

            KOLKOTA 700001
            VERSUS

            MS NORTHEAST ROOFING PVT LTD
            BONDA NARENGI GUWAHATI 781026


            ------------
            Advocate for : MR. K GOGOI
            Advocate for : appearing for MS NORTHEAST ROOFING PVT LTD



                                     BEFORE
                    HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                          ORDER

Date : 08.09.2023

Heard Mr. K. Gogoi, learned counsel for the appellant and Ms. M. 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 29.05.2023 passed by the learned Railway Claims Tribunal, Guwahati Bench in OA No. O.A.III/200/2011 shall remain stayed till disposal of the connected appeal.

The interlocutory application stands disposed of.

JUDGE

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