Gauhati High Court
Mrt Signals Ltd vs The Union Of India And 2 Ors on 27 September, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No. 1/2
GAHC010065262018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2123/2018
MRT SIGNALS LTD.
2, RAJA WOODMUNT STREET, 3RD FLOOR, KOLKATA, WEST BENGAL
VERSUS
THE UNION OF INDIA AND 2 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF INDIA, MINISTRY OF
RAILWAY, NEW DELHI
2:N. F. RAILWAYS
REP. BY THE GENERAL MANAGER
HAVING HIS OFFICE SITUATED AT MALIGAON
GUWAHATI.
3:THE DY. CHIEF SIGNAL AND TELECOM ENGINEER/CONSTRUCTION
AGARTALA AT MALIGAON
GUWAHATI
Advocate for the Petitioner : MR. S CHETIA
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 27.09.2023 Mr. A. Goyal, learned counsel for the petitioner has submitted that without prejudice to the observations made in the Letter dated 10.01.2018, the petitioner wants to make an endeavour to discuss the issues raised by the respondent Railway authorities by approaching them. It is submitted by Mr. Goyal, learned counsel for the petitioner that the case be listed Page No. 2/2 after 4 [four] weeks in order to enable the petitioner to approach the respondent Railway authorities and thereafter, to apprise this Court about the outcome of such approach.
Mr. B. Sharma, learned Standing Counsel, N.F. Railways has not opposed to the said submission.
In view of the above submission made by Mr. Goyal, learned counsel for the petitioner, list the case after 4 [four] weeks enabling the petitioner to approach the respondent Railway authorities in the meantime.
JUDGE Comparing Assistant