Gauhati High Court
M/S Bajaj Trading Company vs Union Of India on 11 February, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010021332019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 63/2019
1:M/S BAJAJ TRADING COMPANY
C K SARAOGI BUILDING,
MS ROAD, FANCY BAZAAR, GUWAHATI 781001, ASSAM
VERSUS
1:UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, NF RAILWAY, MALIGAON,
GUWAHATI -781011
Advocate for the Petitioner : MR G KHANDELIA
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 11-02-2019 Heard Mr. G. Khandelia, learned counsel for the appellant. Also heard Mr. B. Sarma, learned Standing Counsel, N.F. Railway, appearing for the respondent.
This appeal is preferred against the judgement and order dated 10/10/2018 passed by the learned Railway Claims Tribunal, Guwahati in OA No. I/13/2011.
Admit the appeal Issue notice returnable in six weeks.
Page No.# 2/2 Since the respondent is already represented, no formal notice is required to be sent in this case. However, copy of the appeal memo be furnished to Mr. Sarma within three days from today.
Call for the LCR.
List accordingly.
JUDGE Sukhamay Comparing Assistant