M/S Unique Coal Traders vs The Union Of India
2025 Latest Caselaw 7808 Gua

Gauhati High Court

M/S Unique Coal Traders vs The Union Of India on 15 October, 2025

                                                                        Page No.# 1/3

GAHC010123452025




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

                               Case No. : Review.Pet./215/2025

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



            VERSUS

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



Advocate for the Petitioner   : MR. K P MAHESWARI,

Advocate for the Respondent : DY.S.G.I.,


            WITH

            MFA/110/2013 (D/O)

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


             VERSUS

            UNION OF INDIA
                                                               Page No.# 2/3

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



WITH

MFA/109/2013

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.A GOYAL
Advocate for : MS.M CHATTERJEE appearing for UNION OF INDIA




------------
Advocate for : MR.K P MAHESWARI
Advocate for : MSK KALITA appearing for UNION OF INDIA



                      BEFORE
    HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA
                                                                          Page No.# 3/3

                                       ORDER

15.10.2025

1. Heard Mr. D. Rathi, learned counsel for the petitioner/appellant.

2. This application for review under Section 114 of the Code of Civil Procedure, 1908 read with Order XLVII Rule 1 of the said Code has been filed by the petitioner seeking review of the judgment and order dated 06.05.2025, passed by a co-ordinate bench of this Court (Hon'ble Mrs. Justice Malasri Nandi, since retired) in MFA Case No. 110/2013, whereby, the aforesaid appeal was dismissed.

3. Though name of Deputy Solicitor General of India has been reflected in the cause-list as counsel for the respondent, however, none has appeared.

4. Let this case be listed after a week again, on a date to be fixed by the Registry.

5. Let this case be listed in the last week of October, 2025 on a date to be fixed by the Registry.

JUDGE

Comparing Assistant