GANGA CARRIERS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter has been heard via video-conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Gautam Kumar Kejriwal, learned counsel for the petitioner and Mr. Bijoy Kumar Sinha, learned counsel for the respondents no. 1 to 5 (hereinafter referred to as the Railways ).

(3.) The matter has been taken up out of turn upon this Court allowing the motion made by learned counsel for the petitioner yesterday (09.11.2020) on the ground of urgency in view of the Railways scheduling the auction of the articles of the petitioner tomorrow for realization of the amount of the impugned demand.