Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gauhati High Court

Xtra Freight Forwarder vs The Union Of India And 6 Ors on 29 November, 2023

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                         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
                                                                         Page No.# 2/2

             ASSAM
             PIN- 781354.

             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 SANJAY KUMAR MEDHI

                                          ORDER

29.11.2023 Shri P Bhardwaj, learned counsel for the petitioner prays for time to file rejoinder-affidavit.

Shri KK Parasar, learned CGC, however, submits that a date may be fixed as there is an interim order in operation.

Accordingly, list this case on 11.12.2023.

Interim order passed earlier stands extended till the next date of listing.

JUDGE Comparing Assistant