Gauhati High Court

Union Of India vs M/S Numaligarh Refinery Ltd on 1 May, 2025

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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




                                BEFORE
                    HONOURABLE MR. JUSTICE BUDI HABUNG

                                     ORDER

Date : 01.05.2025

Heard Mrs. U. Chakraborty, learned Special Senior Railway counsel assisted by learned counsel, Ms. M. Chatterjee. I have also heard Ms. M. Sharma, learned counsel for the respondent.

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During the course of hearing, Mrs. U. Chakraborty, learned Special Senior Railway counsel submits that there is an admission of the wrong calculation of the distance, for which the railway has admitted the liability of Rs.55,88,240/-(Rupees fifty lakhs eighty eight thousand two hundred forty). However, the prayer made in this appeal is for setting aside the entire judgment.

In this regard, she submits that she needs to obtain instructions from her client and prays for sometime.

The prayer is allowed.

As prayed for, by both the learned counsel for the parties, let this matter be listed again on 13.05.2025.

JUDGE

Comparing Assistant