Smt. Stella Mary And Ors vs Union Of India, Through The ...
2022 Latest Caselaw 5054 Bom

                                                           1/1                     24-fa-570-2020.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                          FIRST APPEAL NO. 570 OF 2020

                     Smt. Stella Mary & Ors.                              ...Appellants
                           Vs.
                     Union of India                                       ..Respondent

                                                          .....

                     Mr. Dilip Kumar Mishra i/b. Mr. G. J. Mohan Rao, for the
                     Appellants.
                     None for the Respondent.
        Digitally                                         .....
        signed by
MAMTA   MAMTA
        AMAR KALE
AMAR
                                             CORAM : SHRIKANT D. KULKARNI, J.

Date:

KALE    2022.06.06
        15:03:06
        +0530




                                              DATE : 06 JUNE, 2022
                     P.C.

                     .            Heard Mr. Dilip Kumar Mishra holding for Mr. Mohan

Rao, learned counsel for the Appellants.

2. Perused the impugned judgment passed by the Railway Claims Tribunal, Mumbai Bench Mumbai dated 29 March 2019.

3. Issue notice to the Respondent returnable on 25 July 2022.

(SHRIKANT D. KULKARNI, J.)

Mamta Kale