M/S C T A Logistics Ltd vs Union Of India
2026 Latest Caselaw 38 Gua

Gauhati High Court

M/S C T A Logistics Ltd vs Union Of India on 5 January, 2026

                                                                         Page No.# 1/2

GAHC010273572025




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

                                   Case No. : MFA/85/2025

            M/S C T A LOGISTICS LTD
            REPRESENTED BY MR. KANHAIYALAL BOTHRA, HAVING PLACE OF
            BUSINESS AT 5 G, CRESCENT TOWER, 229- A. J. C. BOSE ROAD, KOLKATA-
            700020, WEST BENGAL AND HAVING BRANCH OFFICE AT OPUS
            PINACALE, 2ND FLOOR, OPPOSITE SONARAM FIELD, A.T. ROAD,
            BHARALUMUKH, GUWAHATI- 781009



            VERSUS

            UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, N. F. RAILWAY, MALIGAON,
            GUWAHATI- 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 Mr. R.K.D. Choudhury, the learned DY.SGI for the respondent/Union of India.

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This is an application under Section 23 of the Railway Claims Tribunal Act, 1987 against the judgment & order dated 20.08.2025 passed in Original Application No. OA(III) GHY/11/2024(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