M/S Jyoti Trading vs Union Of India
2026 Latest Caselaw 29 Gua

Gauhati High Court

M/S Jyoti Trading vs Union Of India on 5 January, 2026

                                                                         Page No.# 1/2

GAHC010284702025




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

                                   Case No. : MFA/87/2025

            M/S JYOTI TRADING
            REPRESENTED BY SMT. ALKA AGARWAL W/O SRI MOHAN KUMAR
            AGARWAL, HAVING PLACE OF BUSINESS AT SRIPALLY, WARD NO. 6,
            DALKHOLA-733201, DIST- UTTAR DINAJPUR, WEST BENGAL



            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.,




                                   BEFORE
                    HONOURABLE MRS. JUSTICE MITALI THAKURIA

                                           ORDER

Date : --05.01.2026

Heard Mr. D. Rathi, the learned counsel for the appellant. Also heard Ms. R. Devi, the learned CGC for the respondent/Union of India.

This is an application under Section 23 of the Railway Claims Tribunal Act, Page No.# 2/2

1987 against the judgment & order dated 19.09.2025 passed in Original Application No. OA(III) GHY/50/2023(Old) of the Railway Claims Tribunal, Guwahati Bench.

Considering the submission made by learned counsel for the appellant, the appeal is admitted for hearing.

Issue Notice to the respondent through Speed Post as well as through usual process.

Also call for the TCR.

List the matter on 10.02.2026 in hearing column.

JUDGE

Comparing Assistant