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M/S Associated Cement Companies ... vs Union Of India Through The General ...
2021 Latest Caselaw 602 Jhar

Citation : 2021 Latest Caselaw 602 Jhar
Judgement Date : 8 February, 2021

Jharkhand High Court
M/S Associated Cement Companies ... vs Union Of India Through The General ... on 8 February, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 635 of 2017
                          ........

M/s Associated Cement Companies Limited ..... Appellant Versus Union of India through the General Manager, South Eastern Railway, Kolkata .... ..... Respondent WITH M.A. No. 181 of 2018 ........

Union of India through the General Manager, South Eastern Railway, Kolkata .... ..... Appellant Versus M/s Associated Cement Companies Limited ..... Respondent

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellant : Mr. Krishna Mohan Murari, Advocate. For the Respondent : Mr. Gautam Rakesh, Advocate.

[M.A. No. 635/2017] For the Appellant : Mr. Gautam Rakesh, Advocate. For the Respondent : Mr. Krishna Mohan Murari, Advocate.

[M.A. No. 181/2018] ........

10/08.02.2021.

M.A. No. 635/2017 has been preferred by M/s Associated Cement Companies Limited through its Chief Manager (Legal), Ajay Kumar Saha against the Railways, whereas the same impugned order has been assailed by Railways in M.A. No. 181/2018 against M/s Associated Cement Companies. The impugned judgment is of dated 16.08.2017 passed in Case No. OA-III/RNC/2011/0011.

Learned counsel for the M/s Associated Cement Companies has submitted that the claim application filed by M/s Associated Cement Companies has been allowed without interest to the tune of Rs. 10,85,939/- to be paid within a period of 90 days, failing which the interest shall be paid @ 7.5% per annum simple from the date of award i.e. 16.08.2017 till the date of actual payment.

Learned counsel for the Railways, Mr. Gautam Rakesh, has submitted that the impugned judgment has been assailed by both the sides, as such, the matter may be heard when the physical court starts.

Considering the same, let both the cases be listed when the physical court starts.

(Kailash Prasad Deo, J.) Sunil/-

 
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