Nilima Gajanan Waghmare Wd/O Late ... vs Union Of India Thr. General ...
2023 Latest Caselaw 9865 Bom

  2023:BHC-NAG:14107-DB


                                                                                                             (1)                                                 2.caw.2837.2023

                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                       CIVIL APPLICATION (CAW) NO.2837 OF 2023
                                                                          IN
                                                          WRIT PETITION NO.3310 OF 2022 (D)

                                              Smt. Nilima Gajanan Waghmare
                                                           Vs.
                     Union of India through its General Manager, Central Railway, Mumbai and another

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                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
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                               Mr. P. V. Navlani, Advocate for respondent Nos.1 and 2.


                                                                                               CORAM :                 AVINASH G. GHAROTE, AND
                                                                                                                       URMILA JOSHI-PHALKE, JJ.

DATED : 25/09/2023

1. The respondents are seeking extension of time to comply the judgment dated 22.08.2023. In view of the reasons mentioned in the application, one month's time is granted to comply the judgment dated 22.08.2023.

2. Civil Application is disposed of.

(URMILA JOSHI-PHALKE, J.) (AVINASH G. GHAROTE, J.)

Sarkate

Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 26/09/2023 19:27:31