Gauhati High Court

Union Of India vs M/S Numaligarh Refinery Ltd on 13 May, 2025

                                                                       Page No.# 1/2

GAHC010273192018




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

                                Case No. : MFA/12/2019

          UNION OF INDIA
          REPRESENTED BY THE GENERAL MANAGER, NORTH EAST FRONTIER
          RAILWAY, GUWAHATI, MALIGAON, PIN 781011, ASSAM.



          VERSUS

          M/S NUMALIGARH REFINERY LTD
          122 A, G.S. ROAD, CHRISTIAN BASTI, GUWAHATI, PIN 781005, ASSAM.



Advocate for the Petitioner : MR. B SARMAH, MRS. UMA CHAKRABORTY,MS. K
KALITA,MS. M CHATTERJEE

Advocate for the Respondent : MR. K P MAHESWARI, MS. L DAS,MS. M SHARMA




           Linked Case : MFA/160/2019

          M/S NUMALIGARH REFINARY LIMITED
          REGISTERED OFFICE AT 122A
          G.S. ROAD
          CHRISTIAN BASTI
          GUWAHATI- 781005 AND MARKETING AND BD OFFICE AT NEDFI HOUSE
          4TH FLOOR
          DISPUR
          GUWAHATI- 781005
          ASSAM.
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             VERSUS

             UNION OF INDIA
             REP. BY THE GENERAL MANAGER
             N.F. RAILWAY
             MALIGAON
             GUWAHATI
             ASSAM- 781011.


             ------------
             Advocate for : MR. K P MAHESWARI
             Advocate for : SC
             NF RLY appearing for UNION OF INDIA



                                  BEFORE
               HONOURABLE MRS. JUSTICE SUSMITA PHUKAN KHAUND

                                        ORDER

Learned Railway Advocate Ms. U. Chakraborty has prayed for adjournment as the Railways have preferred to challenge the entire impugned judgment.

Learned counsel Mr. M. Sharma is present for the respondents and has raised objection.

However, for the interest of justice, list this matter on 03.06.2025.

JUDGE

Comparing Assistant