Gauhati High Court
The Union Of India vs M/S North East Iodized Salt P Ltd And Anr on 21 January, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010018542017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 90/2017
1:THE UNION OF INDIA
REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
GUWAHATI-11, ASSAM.
VERSUS
1:M/S NORTH EAST IODIZED SALT P LTD and ANR
VILL. BHADRAPALLI, GANDHIDHAM, TRIPURA, PIN 799277
2:THE GENERAL MANAGER
WESTERN RAILWAY
CHURCHGATE
MUMBAI-2
Advocate for the Petitioner : MR.U K GOSWAMI
Advocate for the Respondent : MS.M SHARMA
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
21.01.2019 Heard Mr. G. Goswami, learned counsel for the appellant. Also heard Ms. L. Das, learned counsel for the respondents.
This appeal has already been admitted and the LCR has also been received.
Page No.# 2/2 In view of the above, Registry to list this appeal for final hearing in usual course.
JUDGE Comparing Assistant