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Gauhati High Court

Xtra Freight Forwarder vs The Union Of India And 6 Ors on 28 August, 2023

Author: Manish Choudhury

Bench: Manish Choudhury

                                                          Page No. 1/2

GAHC010180532023




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

                          Case No. : WP(C)/4693/2023

         XTRA FREIGHT FORWARDER
         A PARTNERSHIP FIRM,
         REPRESENTED BY SRI ANIL BAREJA,
         AGE 55, D- 246, GROUND FLOOR,
         GALI NO. 10, NEAR METRO STATION,
         LAXMI NAGAR, NEW DELHI- 110092.

         VERSUS

         THE UNION OF INDIA AND 6 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
          RANGIA
         ASSAM
          PIN- 781354.
                                                                                          Page No. 2/2

                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

Advocate for the Petitioner         : MR P BHARDWAJ

Advocate for the Respondent : DY.S.G.I.

                                        BEFORE
                       HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                                  ORDER

Date : 28.08.2023 There is no representation on behalf of the petitioner today on call. Mr. K.K. Parasar, learned Central Government Counsel [CGC] for all the respondents has submitted that he has received the necessary instructions for filing of the counter affidavit and has prayed for 3 [three] weeks' time.

The prayer is allowed.

List the case after 3 [three] weeks.

The interim order passed earlier, for ends of justice, shall continue till the next date of listing.

JUDGE Comparing Assistant