Union Of India Through Its General ... vs Harichand Jagannath Khandelwal ...
2021 Latest Caselaw 8593 Bom

25.FAST.11462.2019.                                                                                            1/1


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

                               Civil Application (CAF) No.1242/2021
                                                  IN
                                First Appeal Stamp No.11462/2019
    Union of India, thr. General Manager, Central Railway, Mumbai Vs. Harichand Jagannath
                             Khandelwal (Dead) thr. his L.Rs. & Ors.
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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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                 Ms. H.N. Jaipurkar, AGP for Respondent Nos.8 and 9.

                 CORAM : S.M. MODAK, J.

DATE : 29th JUNE, 2021.

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

2. There is an office objection. Appellant to remove it within a period of two weeks.

3. There is a delay of 494 days in preferring an appeal against the judgment and decree passed by the Reference Court, Amravati.

4. After removing office objection, notice be issued to the respondents, returnable after eight weeks.

5. Learned AGP Ms. H.N. Jaipurkar waives service for respondent Nos.8 and 9.

6. Appellant to supply copy on the respondents.

JUDGE

vijay