REGENT COMPUTRONICS PVT. LTD.

MAIHAR CEMENT Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NANI GOPAL MITRA VS. STATE OF BIHAR [REFERRED TO]
VIJAYALAKSHMI RICE MILLS NEW CONTRACTORS CO JAYALAKSHMI RICE AND OIL MILLS CONTRACTORS CO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPORATION LIMITED CHANDIGARH DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORPORATION AMRAVATI REGIONAL MANAGER WEST ZONE NOW KNOWN AS KANPUR REGION BANK OF BARODA REGIONAL OFFICE LUCKNOW VS. PRESIDING OFFICER LABOUR COURT CHANDIGARH:CHANDRASHEKHAR MARIBHAU DESHMUKH :SECRETARY U P BANK EMPLOYEES UNION C O BANK OF BARODA LATOUCHE ROAD KANPUR :LABOUR COURT RANCHI:NAMDEO:SECRETA [REFERRED TO]
BIRLA CEMENT WORKS VS. G M WESTERN RAILWAYS [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. C R RANGADHAMAIAH [REFERRED TO]
V KISHAN RAO VS. NIKHIL SUPER SPECIALITY HOSPITAL [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ASSOCIATED CEMENT COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This order shall lead to final disposal of writ petition Nos.

(2.) Issue which crops up for consideration is whether respondent Railways are justified in declining to entertain the claim put forth by the petitioner in respect of the over charge which accrued because of the goods booked for transportation to destination station were taken through shorter route than the route through which it were booked, which led to claim for the difference.

(3.) To be specific, the facts on record as are not disputed by either of the parties, are carved out from writ petition No. 466/2009 for the purpose of proper appreciation of the issue.

Click here to view full judgment.

MAIHAR CEMENT Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address