M/S Mangal Murti Vanijya vs Union Of India And Anr
2025 Latest Caselaw 9577 Gua

Gauhati High Court

M/S Mangal Murti Vanijya vs Union Of India And Anr on 15 December, 2025

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GAHC010270032025




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

                                   Case No. : MFA/77/2025

            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 SUBHASH 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 : 15.12.2025

1. Heard Mr. A. Deb, learned counsel for the appellant. Also heard Mr. H. Gupta, learned CGC appearing for the respondents.

2. This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 Page No.# 2/2

has been preferred by the appellant, namely, M/s Mangal Murti Vanijya impugning the judgment and order dated 17.09.2025 passed by the Railway Claims Tribunal, Guwahati Bench in Original Application No. (III)/GHY/03/2023(Old).

3. Issue notice.

4. Since, the learned CGC has already appeared for both the respondents, no formal notice need to be issued to the said respondents.

5. Call for the records of the aforesaid original application from the Railway Claims Tribunal.

6. This appeal is admitted.

7. List this matter after receipt of the records from the Railway Claims Tribunal.

JUDGE

Comparing Assistant