M/S Purbanchal Cement Limited vs Union Of India
2024 Latest Caselaw 354 Gua

Gauhati High Court

M/S Purbanchal Cement Limited vs Union Of India on 22 January, 2024

Author: Malasri Nandi

Bench: Malasri Nandi

                                                                     Page No.# 1/2

GAHC010004642024




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

                                   Case No. : MFA/2/2024

            M/S PURBANCHAL CEMENT LIMITED
            MEGHA PALZA, 2ND FLOOR, BASISTHA CHARIALI, GUWAHATI- 781029.



            VERSUS

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



Advocate for the Petitioner   : MR. K P MAHESWARI

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




                                  BEFORE
                     HONOURABLE MRS. JUSTICE MALASRI NANDI

                                          ORDER

Date : 22.01. 2024 Heard Ms. M. Sarma, learned counsel for the appellant and Ms. L.N. Sarma, learned Standing Counsel for the NF Railways.

This statutory appeal has been filed by the appellant under Section 23 of the Railway Claims Tribunal Act, 1987, against the judgment and order dated 28.11.2023, passed by the learned Member (Technical), Railway Claims Tribunal, Page No.# 2/2

Guwahati Bench, Guwahati in Original Application No. OA III 54/2019.

The matter is admitted for hearing.

Call for the LCR.

As Ms. LN Sarma, learned Standing Counsel has entered appearance and accepted notice on behalf of the sole respondent, no formal notice is required to be issued to respondent.

However, extra copy of the memo of appeal and its annexures be furnished to the learned standing counsel for the respondent, during the course of the day.

List the matter after 4 weeks.

JUDGE

Comparing Assistant