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M/S Mangal Murti Vanijya vs Union Of India And Anr
2025 Latest Caselaw 9213 Gua

Citation : 2025 Latest Caselaw 9213 Gua
Judgement Date : 10 December, 2025

[Cites 2, Cited by 0]

Gauhati High Court

M/S Mangal Murti Vanijya vs Union Of India And Anr on 10 December, 2025

                                                                         Page No.# 1/2

GAHC010270092025




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

                                   Case No. : MFA/73/2025

            M/S MANGAL MURTI VANIJYA
            REPRESENTED BY ITS PROPRIETOR I.E. MUKTA LOHIA, HAVING PLACE
            OF BUSINESS AT AMBA COMPLEX, H S ROAD, P.O- DIBRUGARH- 786001



            VERSUS

            UNION OF INDIA AND ANR
            REPRESENTED BY THE GENERAL MANAGER, N. F. RAILWAY, MALIGAON,
            ASSAM- 781011

            2:UNION OF INDIA
             REPRESENTED BY THE GENERAL MANAGER
             EASTERN RAILWAY
             17 NETAJI SHUBHASH ROAD
             KOLKATA- 70000

Advocate for the Petitioner   : MR. K P MAHESWARI, MR. DIVYANSH RATHI

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




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

Date : 10.12.2025

1. Heard Mr. A Dey, learned counsel appearing on behalf of Mr. D Rathi, learned counsel for the appellant.

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2. This appeal under Article 23 of the Railway Claims Tribunal Act, 1987 has been filed by the appellant namely Ms. Mangal Murti Vanijya impugning the judgment dated 27.08.2025 passed by the Railway Claims Tribunal, Guwahati Bench in Original Application No. O.A(III)/GHY/36/2023.

3. Issue notice.

4. Since Ms. R Devi, learned Central Government Counsel has entered appearance for both the respondents, no formal notice needs to be issued.

5. This appeal is admitted.

6. Call for the records of the Original Application from the Railway Claims Tribunal, Guwahati Bench.

7. Registry to take steps for requisitioning the records from theRailway Claims Tribunal, Guwahati Bench.

8. Let this matter be listed after 4(four) weeks after receipt of the records.

JUDGE

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