Union Of India Through Its ... vs Chandramani U. Patil, Senior ...
2022 Latest Caselaw 1633 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH : NAGPUR
                   CIVIL APPLICATION (CAW) NO.134 OF 2022
                                      IN
                         WRIT PETITION NO.4631 of 2021
      Union of India through its Divisional Railway Manager South East Central Railway,
                                     Divisional and others
                                              VS.
                                  Shri Chandramani U. Patil
Office     Notes,    Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances, court's orders
or      directions     and
Registrar's orders
                              Shri Nitin P. Lambat, Advocate for the petitioners.
                              Shri Rahul Dhande, Advocate for the respondent.

                                  CORAM :       A. S. CHANDURKER AND
                                                G.A. SANAP, J.J.
                                   DATE :       16.02.2022

Heard Shri N.P. Lambat, learned Advocate for the petitioner and Shri Rahul Dhande, learned Advocate for the respondent.

2. This application has been made for extension of time limit for compliance of the directions issued vide judgment and order dated 07.12.2021 in Writ Petition No.4631 of 2021. The necessary averments have been made in the application in support of the claim.

3. Learned Advocate for the respondent submits that respondent has received the amount of Rs.2,00,678/- as directed by the Court.

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4. In view of the compliance, the time is extended till the date of the compliance of the order.

5. Civil application stands disposed of.

                                           JUDGE                             JUDGE
            manisha




Signed By:MANISHA ALOK
SHEWALE

Signing Date:16.02.2022 17:00