Mohammad Faruk S/O. Mohammad ... vs Union Of India, Through The ...
2023 Latest Caselaw 886 Bom

                                                                    41-fa-590-2021.doc


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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                           FIRST APPEAL NO.590 OF 2021

 Mohammad Faruk Mohammad Yusuf
 and Anr                                           ... Appellants
           V/s.
 Union of India, Through The General
 Manager, CSMT, Mumbai                             ... Respondent

 Mr. Deepak Oswal i/b Mr. Hashim Husain for the
 appellants.


                                  CORAM     : AMIT BORKAR, J.

                                  DATED     : JANUARY 25, 2023
 P.C.:

1. The First Appeal is filed by claimants. The Railway Claim Tribunal Mumbai dismissed the claim of the claimant by the impugned judgment.

2. Admit.

3. The appellant to file private paper book within One (1) year from today, failing with the First Appeal stands dismissed without further reference to the Court.

4. Liberty to apply for early hearing.

(AMIT BORKAR, J.)