M/S Mangal Murti Vanijya vs Union Of India
2026 Latest Caselaw 35 Gua

Gauhati High Court

M/S Mangal Murti Vanijya vs Union Of India on 5 January, 2026

                                                                        Page No.# 1/2

GAHC010229022025




                                                                 undefined

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

                                   Case No. : MFA/91/2025

            M/S MANGAL MURTI VANIJYA
            REPRESENTED BY ITS PROPRIETOR I.E. MUKTA LOHIA, HAVING PLACE
            OF BUSINESS AT AMBA COMPLEX, H S ROAD, PO DIBRUGARH-786001



            VERSUS

            UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, EASTERN RAILWAY, 17-
            NETAJI SUBHASH ROAD, KOLKATA-700001



Advocate for the Petitioner   : MR. DIVYANSH RATHI, MS. D DEKA

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 Mr. R.K.D. Choudhury, the learned DY.S.G.I. for the respondent/Union of India.

This is an application under Section 23 of the Railway Claims Tribunal Act, 1987 against the judgment & order dated 30.06.2025 passed in Original Page No.# 2/2

Application No. OA(III) GHY/13/2023 (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