Arun Baburao Bobde (Deceased) And ... vs Central Railway Employees ...
2021 Latest Caselaw 17254 Bom

                                                                                                                                       1012caw1807 of 2021.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                     CIVIL APPLICATION (CAW) NO.1807/2021
                                         AND
                    CIVIL APPLICATION (CAW) NO.2010/2021
                                          IN
                          WRIT PETITION NO.1064/2000
                      Arun son of Baburao Bobde and another
                                     ...Versus...
  Central Railway Employees' Cooperative Credit Society Limited, Mumbai through its
                   Chief Manager/Managing Director and another
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                           Ms Aarti Singh, Advocate h/f Shri P.D. Meghe, Advocate for applicants
                                                           Shri H.V. Tahkur, Advocate for respondents

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 10/12/2021

Considering that the letters patent appeal, challenging the allowing of the present petition, came to be partly allowed by remanding the matter back vide judgment dated 03/09/2021 and the legal representatives of the deceased petitioner no.1 were already brought on record in the letters patent appeal, both the civil applications are allowed.

Corrections be carried out during the course of the day.

(AVINASH G. GHAROTE, Digitally signedJ.) bySHAILENDRA SUKHADEORAO WADKAR Wadkar Signing Date:10.12.2021 15:33