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Mahesh Enterprise Pvt. Ltd vs Union Of India And 3 Ors
2025 Latest Caselaw 7404 Gua

Citation : 2025 Latest Caselaw 7404 Gua
Judgement Date : 17 September, 2025

Gauhati High Court

Mahesh Enterprise Pvt. Ltd vs Union Of India And 3 Ors on 17 September, 2025

                                                                         Page No.# 1/2

GAHC010137862024




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

                                  Case No. : MFA/44/2024

            MAHESH ENTERPRISE PVT. LTD.
            REP. BY DAU DAYAL SHARMA, SHNATI SADAN, ROOM NO. 404, 4TH
            FLOOR, A.T. ROAD, GUWAHATI- 781001, ASSAM.



            VERSUS

            UNION OF INDIA AND 3 ORS.
            REP. BY SECRETARY, MINISTRY OF RAILWAYS, RAILWAY BOARD,
            RAILWAY BHAWAN, NEW DELHI.

            2:THE GENERAL MANAGER
             N.F. RAILWAY
             MALIGAON
             GUWAHATI
            ASSAM.

            3:THE REGISTRAR
             RAILWAY CLAIMS TRIBUNAL
             PRINCIPAL BENCH
             13/15
             MALL ROAD
             DELHI.

            4:THE ADDITIONAL REGISTRAR
             RAILWAY CLAIMS TRIBUNAL
             GUWAHATI BENCH
             PAN BAZAAR
             GUWAHATI
            ASSAM

Advocate for the Petitioner   : MR. K P MAHESWARI, DIVYANSH RATHI,M. KALITA
                                                                       Page No.# 2/2

Advocate for the Respondent : DY.S.G.I., MRS. R DEVI




                                  BEFORE
                   HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                         ORDER

Date : --17.09.2025

Heard Mr. D. Rathi, the learned counsel for the appellant and also heard Ms. R. Devi, the learned Central Government Counsel appearing for all the respondents.

This is an application u/s 23 of the Railway Claims Tribunal Act, 1987 filed by the appellant against the judgment and order dated 17.04.2024 passed by Original Application No. OA III-268/2012 (Old) by the Railway Claims Tribunal, Guwahati Bench whereby the prayer for enhancement of the terminal charges was not allowed by the learned Tribunal.

Appeal is accordingly admitted.

TCR is also received.

Let the matter be listed for final hearing on 16.10.2025.

JUDGE

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