Mr. Onkarsingh Bashamber Singh ... vs Gurmit Singh Thukral And Anr
2022 Latest Caselaw 11334 Bom

                                                                           34-ia-18811-2022 in wp-10060-2019.doc


                              Pallavi
                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           Digitally signed
           by PALLAVI
                                                         CIVIL APPELLATE JURISDICTION
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:


                                                    INTERIM APPLICATION NO.18811 OF 2022
           2022.11.09
           14:10:02
           +0530



                                                                     IN
                                                       WRIT PETITION NO.10060 OF 2019

                                        Mr. Onkar Singh Bashamber Singh Kalra
                                        Since (deceased) Through Legal Heirs and Ors.           ... Applicants
                                              Versus
                                        Mr. Gurmit Singh Thukral and Anr.                       ...Respondents
                                                                   --------------
                                        Mr. Chintan Y. Shah for the Applicants.
                                                                     ---------------

                                                                CORAM:         MADHAV J. JAMDAR, J.

                                                                DATE:          NOVEMBER 9, 2022

                                        P.C.:

1. The Petitioner has challenged the order dated 3 rd November 2018 passed in Appeal No.120 of 2018 by which interim compensation was determined at the rate of Rs.10,000/- per month.

2. Mr. Chintan Shah, learned Advocate appearing for the Applicants states that, however, in the meanwhile, by the judgment and order dated 4th October 2021, the said Appeal No.120 of 2018 has been dismissed and therefore, nothing survives in the Petition. Writ Petition is disposed of as the same has become infructuous. Interim Application does not survive and the same is disposed of accordingly.

(MADHAV J. JAMDAR, J.)