Raju S/O Dhaniram Sakhare And ... vs Union Of India Through The General ...
2021 Latest Caselaw 8024 Bom

caf.187.20                                                                                        1/1


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

                     Civil Application [CAF] No.187 of 2020
                                        in
                       First Appeal St. No.12269 of 2019
                            Raju s/o Dhaniram Sakhare & another
                                             vs.
      Union of India, through its General Manager, South East Central Railway, Bilaspur
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=


                           Shri K.P. Mirache, Adv. h/f Shri P.S. Mirache, Adv. for the
                           Applicant-Appellant.


                                            CORAM     :   S.M. MODAK, J.

                                            DATE      :   17th JUNE, 2021.

                                            Hearing   was    conducted        through        Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

There is a delay of 173 days in preferring an appeal against the judgment of the Railway Claims Tribunal.

Issue notice to the respondents, returnable after ten weeks.

JUDGE *sandesh