The Union Of India, General ... vs Smt. Sindhutai W/O Atmaram Kotkar ...
2022 Latest Caselaw 5565 Bom

        915.FA.531.2022.                                                                                 1/1


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

                                         First Appeal No.531/2022
                      The Union of India through General Manager, SCR, Secundarabad
                                                  ..Versus..
                                Smt. Sindhutai w/o Atmaram Kotkar & Ors.
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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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                         Shri N.P. Lambat, Advocate for the Appellant.

                                 CORAM : S.M. MODAK, J.

DATE : 17th JUNE, 2022.

1. Heard learned Advocate for the appellant. This is an appeal filed by Union of India against the judgment passed by the Railway Claims Tribunal, Nagpur thereby granting compensation.

2. Issue notice to the respondents for final disposal at the admission stage, returnable after eight weeks. Call for record and proceedings.

Civil Application (CAF) No.298/2022

1. Heard learned counsel for the applicant. Subject to deposit of the awarded compensation of Rs.8,00,000/- (eight lakhs) within a period of eight weeks, stay is granted to the execution of the impugned judgment and decree.

2. Issue notice to the respondents, returnable after eight weeks

Signed By:VIJAY KUMAR Personal Assistant Signing Date:18.06.2022 14:56 JUDGE

Vijay