Sameena Begum Wd/O Shaikh Mujib ... vs Union Of India Its General ...
2022 Latest Caselaw 13081 Bom

                                                                                                                                                    40. CAF 1842 of 2022.odt
                                                                                                       1
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR

                                      CIVIL APPLICATION (CAF) NO.1842/2022
                                                         IN
                                         FIRST APPEAL NO.1335/2017 (D)
                                  Sameena Begum wd/o Shaikh Mujib and others
                                                    ...Versus...
                 Union of India, It's General Manager South Central Railway, Secunderabad (A.P.)
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            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
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                                                                                     Smt. Priya Thakre, Advocate for applicants/appellants
                                                                                     Ms Neerja Chaubey, Advocate for respondent

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 15/12/2022

1. The application seeks withdrawal of 50% of the amount deposited by the respondent, as fixed deposit, in terms of the judgment dated 26/04/2018. The application indicates that the appellant no.1 is in need of funds for the educational expenses of the appellant nos.2 and 3.

2. Ms. Chaubey, learned counsel for the respondent has no objection, considering which, 50% of the amount deposited as fixed deposit, with accrued interest, if any, is permitted to be withdrawn by the applicant/appellant no.1. The Registrar, Railway Claims Tribunal shall act upon this order and facilitate withdrawal of the amount, as indicated above.

3. The Civil Application is accordingly allowed and disposed of.

Digitally signed bySHAILENDRA

(AVINASH G. GHAROTE, J.) SUKHADEORAO WADKAR Signing Date:15.12.2022 16:10

Wadkar