Mr. Popat Shrirang Nikam And Anr vs Union Of India, Through General ...
2021 Latest Caselaw 15133 Bom

                                 1/1                      28 IA-2895-21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.2895 OF 2021
                                       IN
                      FIRST APPEAL NO.1083 OF 2018


Popat Shrirang Nikam & Anr.                  ..        Applicants
In the matter between :-
Popat Shrirang Nikam & Anr.                  ..        Appellants
        Versus
Union of India
through General Manager.. Respondent
                             ...
Mr.Vasant N. More for the Applicant/Appellant.
Mr.Dheer Sampat i/b T.J. Pandian for the Respondent.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 20th OCTOBER, 2021

P.C:-

1. Since the modifcation of the judgment dated 29/04/2021 is sought by which the First Appeal of the Claimants is allowed, by setting aside the impugned judgment passed by the Railway Claims Tribunal, it is advisable that the Applicant shall move the same Bench.

2. Registry is directed to place the matter before the same Bench.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar