Vilas S/O Rajendra Meshram vs Union Of India Thr. Its General ...
2021 Latest Caselaw 6466 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                     Civil Application [CAF] No.800 of 2021
                                        in
                        First Appeal No.408 of 2013 (D)
                             Vilas s/o Rajendra Meshram
                                          vs.
 Union of India, Through its General Manager, South East Central Railway, Bilaspur
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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 N.P. Lambat, Advocate for the Applicant-Respondent.
                           Shri S.K. Sable, Advocate for the Appellant.

                                            CORAM : S.M. MODAK, J.

DATE : 19th APRIL, 2021

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Heard both the sides.

For the reasons stated in the application, earlier the amount could not be deposited. Now the respondent is ready to deposit the same. Hence, the respondent is permitted to deposit Demand Draft of Rs.4,00,000/- in this Court within a period of two weeks.

The application is disposed of.

First Appeal No.408/2013:

This Court has directed that the amount be paid to the appellant vide its judgment is dated 14/08/2019. Hence, the directions:

The Nazar is directed to transfer the amount of Rs.4,00,000/-, once it is credited, along with the

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accrued interest thereon to the bank account of the appellant on furnishing bank details and on personal identification.

The application stands disposed of.

JUDGE *sandesh