Mr. Noor Ahmed A. Qureshi And Anr vs Union Of India, Through General ...
2022 Latest Caselaw 6932 Bom

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VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.07.19
         15:23:20      Vina Khadpe
         +0530                                                                           (48) fa.305.2020.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                               FIRST APPEAL NO.305 OF 2020

                       Mr. Noor Ahmed A Qureshi & anr.                          .... Appellants
                           Versus
                       Union of India through General
                       Manager, Central Railway                                 ....Respondent

                       Mr. Balasaheb Deshmukh i/b. Mr.Deepak T. Ajagekar for the Appellant.
                       None for the Respondent.

                                                      CORAM : SHRIKANT D. KULKARNI, J.

                                                      DATE     : 19th JULY, 2022.
                       P.C. :

1. Heard Mr. Balasaheb Deshmukh i/b. Mr.Deepak T. Ajagekar, learned counsel for the Appellant.

2. Perused the impugned Judgment and order passed by the Railway Claim Tribunal, Mumbai.

3. Having regard to the nature of dispute which is in short compass, the Appeal can be disposed of at admission stage itself. Hence, issue notice to Union of India through General Manager, Central Railway for final disposal of the Appeal returnable on 21st July, 2022.

4. Learned counsel for the Appellant seeks leave to file private paper book. Leave granted.

5. Learned counsel for the Appellant is permitted to place on record private paper book and tendered it in the Court. The same is taken on record.

6. Stand over to 21st July, 2022.

(SHRIKANT D. KULKARNI, J.)