The Union Of India vs M/S. Maithan Alloys Ltd
2025 Latest Caselaw 3199 Gua

Gauhati High Court

The Union Of India vs M/S. Maithan Alloys Ltd on 14 February, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                        Page No.# 1/2

GAHC010015942025




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

                            Case No. : I.A.(Civil)/361/2025

            THE UNION OF INDIA
            REP. BY THE GENERAL MANAGER (CLAIMS),SOUTH WESTERN
            RAILWAY,CLUB ROAD, HUBLI-580023.



            VERSUS

            M/S. MAITHAN ALLOYS LTD.
            IDEALCENTRE, 4TH FLOOR,9, AJC BOSE ROAD,KOLKATA-70017,WEST
            BENGAL
            FACTORY OFFICE-
            A-6, EPIP-UMTRU BYRNIHAT, DIST. RI-BHOI, P/O. BYRNIHAT-793101,
            MEGHALAYA.



For the Applicant(s)            : Mr. K. Gogoi, Advocate

For the Respondent(s)           : None appears



                                  BEFORE
                   HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                       ORDER

Date :14.02.2025

This is an application filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 555 days in filing the accompanying appeal Page No.# 2/2

against the judgment and order dated 21.03.2024 passed by the learned Member, (Judicial-I) (Technical)-I, The Railway Claims Tribunal, Guwahati Bench in Original Application No. O.A.-III-255/2013.

2. Issue notice making it returnable by 4 (four) weeks.

3. The Applicant is directed to take steps upon all the Respondents by way of Registered Post with A/D as well as through usual process within 3 (three) days.

4. List accordingly.

JUDGE

Comparing Assistant