Vidya Wd/O Dyaneshwar Wankhede ... vs Union Of India Through General ...
2022 Latest Caselaw 12746 Bom

fa 1710.19.                                                                                       1/1


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

                                   First Appeal No.1710/2019
                             Vidya and others V Union of India
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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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                Mr. Agrawal, Adv. h/f Mr. R.S. Suryawanshi, Adv. for appellants.
                Mrs. N.G. Chaubey, Adv. for respondent.

                                         CORAM : AVINASH G GHAROTE, J.

DATE : 07-12-2022

Mr. Agrawal, learned Counsel holding for Mr. Suryawanshi, submits that the judgment by the Railway Claims Tribunal, needs consideration as the claim of the appellants has been denied, on account of misappropriation of evidence and material on record, considering which, Admit.

Mrs. Chaubey, learned Counsel, waives notice for the respondents on merits.

Paper book be filed within a period of four weeks.

JUDGE Deshmukh