Citation : 2021 Latest Caselaw 6295 Bom
Judgement Date : 8 April, 2021
caf.802.21 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Civil Application [CAF] No.802 of 2021
in
First Appeal St. No.4164 of 2021
Zilla Parishad, Nagpur through its Chief Executive Officer
vs.
Gulab Lahanu Kailakhe & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri I.S. Charlewar, Advocate for the Applicant/Appellant.
CORAM : S.M. MODAK, J.
DATE : 8th APRIL, 2021
Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.
Heard the learned Counsel for the applicant- appellant.
Even though they have protested about the relationship in between them and the deceased as employer and employee, the trial Court has neither framed any issue nor there is a finding on it. Apart from that, the appellant wants to challenge the judgment on the ground of quantum. The appeal can be admitted only after grant of leave.
Issue notice to the respondents, returnable after six weeks.
Civil Application St.No.5376/2021:
There is a delay of 1168 in preferring the appeal.
caf.802.21 2/2
Issue notice to the respondents, returnable after six weeks.
Civil Application St.No.4166/2021:
The appellant has deposited Rs.2,68,267/- before the trial Court. In view of that, stay is granted to the execution of the decree only in respect of direction to the present appellant is concerned.
The claimants are entitled to ask for withdrawal. The application is disposed of.
JUDGE *sandesh
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