M/S Mangal Murti Vanijya vs Union Of India And Anr
2025 Latest Caselaw 9422 Gua

Gauhati High Court

M/S Mangal Murti Vanijya vs Union Of India And Anr on 12 December, 2025

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GAHC010272032025




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

                                   Case No. : MFA/74/2025

            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,
            GUWAHATI- 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 : 12.12.2025

1. Heard Mr. A Deb, learned counsel for the appellant.

2. This appeal u/s 23 of the Railway Claims Tribunal Act, 1987 has Page No.# 2/2

been filed by the appellant M/s Mangal Murti Vanijya impugning the judgment and order dated 20.08.2025 passed in connection with Original Application No. OA(III)/GHY/35/2023 whereby the claims of the present appellant was dismissed.

3. Issue notice to the respondent.

4. Since the Ld. DY.S.G.I has already been served with the memo of the appeal, no formal notice needs to be issued to the respondents.

5. This appeal is admitted.

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

7. The Registry to take steps for requisitioning the records.

8. List this matter after 4(four) weeks after receipt of the records of the Original Application.

JUDGE

Comparing Assistant