Union Of India Thr. The General ... vs Bhagyashali Wd/O Sahebrao Gawai ...
2021 Latest Caselaw 15238 Bom

      16. fa 305.2021.odt.                                                                                               1/1


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

            CIVIL APPLICATION (CAF) NO. 2024/2021 IN FIRST APPEAL NO. 305/2021

           Union of India through the General Manager, South East Central Railway, Bilaspur (C.G.)
                                                   Vs.
                                  Bhagyashali wd/o Sahebrao Gawai and others.
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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 Prasad Bawankule, Adv. h/f Shri S.V. Purohit, Advocate for the appellant.
                       Shri R.G. Bagul, Advocate for the respondent Nos. 1 to 4.

                       CORAM : S.M. MODAK, J.

DATE : 25/10/2021.

This Court has permitted the claimants to withdraw the amount as ordered by the Railway Claims Tribunal. The Railway Claims Tribunal only permitted the claimants to withdraw Rs.50,000/- (Rs. Fifty Thousand only) in cash immediately and thereafter periodical withdrawal.

If permission is granted by this Court is to be implemented, the claimants will get Rs. 50,000/- only they are in need of much more amount.

The respondents are ready for the final hearing. He relied upon various judgments. He is at liberty to file them on record.

Matter be kept on 26/10/2021.

If the matter could not be heard, then the Court will decide the modification application.

JUDGE

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