M/S. Unique Coal Traders vs Union Of India
2025 Latest Caselaw 4203 Gua

Gauhati High Court

M/S. Unique Coal Traders vs Union Of India on 18 March, 2025

                                                                      Page No.# 1/3

GAHC010009842013




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

                               Case No. : MFA/115/2013

          M/S. UNIQUE COAL TRADERS
          RAM KUMAR PLAZA MARKET, CHATRIBARI, GUWAHATI, ASSAM, PIN
          781001



          VERSUS

          UNION OF INDIA,
          REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY MALIGAON,
          GUWAHAI, ASSAM, PIN 781011

          2:UNION OF INDIA

           REPRESENTED BY THE GENERAL MANAGER
           N.E. RAILWAY GORAKHPUR
           UTTAR PRADESH

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

Advocate for the Respondent : MS.U CHAKRABORTY, MS.M CHATTERJEE,MSK
KALITA,MS.M PHUKAN,SC, NF RLY




           Linked Case : MFA/8/2015

          M/S UNIQUE COAL TRADERS
          RAM KUMAR PLAZA MARKET
          CHATRIBARI
          GUWAHATI
                                          Page No.# 2/3

ASSAM
PIN 781001


VERSUS

UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER
N.F. RAILWAY
MALIGAON
GUWAHATI
ASSAM
PIN 781011


------------
Advocate for : MS.S SARMA
Advocate for : SC
NF RLYR-1 appearing for UNION OF INDIA



Linked Case : MFA/88/2013

M/S. UNIQUE COAL TRADERS
RAM KUMAR PLAZA MARKET
CHATRIBARI
GUWAHATI
ASSAM
PIN 781001


VERSUS

UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER
N.F. RAILWAY
MALIGAON
GUWAHATI
ASSAM
PIN 781011


------------
Advocate for : MR.K P MAHESWARI
Advocate for : SC
NF RLY appearing for UNION OF INDIA
                                                                   Page No.# 3/3




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

18.03.2025

Heard Mr. D. Rathi, learned counsel for the appellant along with Ms. M. Chatterjee, learned special senior counsel for the respondents.

Hearing is concluded.

Matter is reserved for judgment.

JUDGE

Comparing Assistant