M/S. Jain Associates vs Union Of India And 2 Ors
2025 Latest Caselaw 3247 Gua

Gauhati High Court

M/S. Jain Associates vs Union Of India And 2 Ors on 17 February, 2025

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GAHC010250482014




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

                                  Case No. : MFA/17/2014

            M/S. JAIN ASSOCIATES
            2ND FLOOR, THAKURAI BUILDING, F.A. ROAD, KUMARPARA, GUWAHATI,
            ASSAM, PIN 781009



            VERSUS

            UNION OF INDIA and 2 ORS.
            REPRESENTED BY THE GENERAL MANAGER, NORTH EAST FRONTIER
            RAILWAY

            2:UNION OF INDIA

             REPRESENTED BY THE GENERAL MANAGER
             WESTERN RAILWAY

            3:UNION OF INDIA

             REPRESENTED BY THE GENERAL MANAGER
             NORTH WESTERN RAILWA

Advocate for the Petitioner   : MR.A CHOUDHURY, MR.A GOYAL,MR.K P MAHESWARI,MR.B
MAHESHWARI

Advocate for the Respondent : MR.A BARKAKATI, SC, NF RLY,MR.A K SARKAR,MR.A
BARKATAKI
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                                BEFORE
             HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                     ORDER

Date : 17.02.2025 Learned counsel, Mr.D. Rathi is present on behalf of theappellant/M/s Jain Associates, who has preferred this appeal under Section 23 of the Railway Claims Tribunal Act, 1987 against the Judgment and Order dated 06.06.2013 passed by the Railway Claims Tribunal, Guwahati Bench in Original Application No.258/2003, dismissing claim for refund of freight overcharged.

The appellant has prayed for withdrawal of this appeal.

Learned counsel, Mr. A. Barkakati is present on behalf of the respondents and has raised no objection on the prayer made by the learned counsel for the appellant for withdrawal of this appeal.

The appeal hereby stands dismissed on withdrawal.

JUDGE

Comparing Assistant