Gauhati High Court
Xtra Freight Forwarder vs The Union Of India And 5 Ors on 13 May, 2026
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/3
GAHC010065142026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1926/2026
XTRA FREIGHT FORWARDER
A PROPRIETORSHIP FIRM, REPRESENTED BY SRI ANIL BAREJA, AGE 57,
D-246, GROUND FLOOR, GALI NO. 10, NEAR METRO STATION, LAXMI
NAGAR, NEW DELHI- 110092.
VERSUS
THE UNION OF INDIA AND 5 ORS.
REPRESENTED BY THE SECRETARY, MINISTRY OF RAILWAY, RAIL
BHAWAN, RAISINA ROAD, NEW DELHI- 110001.
2:THE PRINCIPAL CHIEF COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
MALIGAON
GUWAHATI
KAMRUP (M)
PIN-781011.
3:THE CHIEF COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
MALIGAON
GUWAHATI
ASSAM
PIN- 781011
4:THE DIVISIONAL COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
RANGIYA
ASSAM
PIN- 781354.
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5:THE RAILWAY BOARD
REPRESENTED BY THE EXECUTIVE DIRECTOR (FREIGHT MARKETING)
MALIGAON
GUWAHATI
ASSAM
PIN-781011.
6:THE SENIOR DIVISIONAL COMMERCIAL MANAGER
NORTH EAST FRONTIER RAILWAY
RANGIYA
ASSAM
PIN- 781354
For the Petitioner(s) : Mr. P. Bharadwaj, Advocate
For the Respondent(s) : Mr. K. Gogoi, CGC
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 13.05.2026 Mr. K. Gogoi, the learned CGC appearing on behalf of the respondents submitted that the respondents would like to file a preliminary affidavit questioning the maintainability of the writ petition.
2. The respondents are granted liberty to file the affidavit on merits, without prejudice to their objection regarding the maintainability of the writ petition on the basis of the existence Page No.# 3/3 of an arbitration clause.
3. Accordingly, list this matter again on 24.07.2026.
4. The said affidavit be filed on or before 17.07.2026.
JUDGE Comparing Assistant