M/S Shri Dutt India Pvt. Ltd vs Union Of India
2025 Latest Caselaw 8837 Gua

Gauhati High Court

M/S Shri Dutt India Pvt. Ltd vs Union Of India on 24 November, 2025

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GAHC010253822025




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

                                   Case No. : MFA/63/2025

            M/S SHRI DUTT INDIA PVT. LTD.
            REPRESENTED BY MR GANESH AGARWAL HAVING PLACE OF BUSINESS
            AT 1ST FLOOR ARCADIA 195 NARIMAN POINT MUMBAI 400021



            VERSUS

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



Advocate for the Petitioner   : MR. K P MAHESWARI, MR. DIVYANSH RATHI

Advocate for the Respondent : DY.S.G.I.,
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                                           BEFORE
                   HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA
                                          ORDER

24/11/2025

Heard Mr. D Rathi, learned counsel for the appellant and Mr. D Deka, learned Central Government counsel appearing for the respondent.

2. This appeal under Section 23 of the Railway Claims Tribunal Act, 1987, has been preferred by the appellant impugning the judgment and order dated 27.08.2025 passed in Original Application No. OA(III)/GHY/34/2024 by the Railway Claims Tribunal, Guwahati.

3. Issue notice.

4. Since Mr. Deka, learned Central Government counsel has already appeared for the respondent, no formal notice need to be issued on the said respondent.

5. Let the records of the Original Application No. OA(III)/GHY/34/2024 be called for from the Railway Claims Tribunal, Guwahati.

6. Registry to take steps for requisitioning the aforesaid records.

7. List this mater after 4 (four) weeks, on receipt of the Trial Court Records.

JUDGE

Comparing Assistant