Union Of India Through The General ... vs Shivaji S/O Bhagwan Salpe And Anr
2024 Latest Caselaw 24281 Bom

Bombay High Court

Union Of India Through The General ... vs Shivaji S/O Bhagwan Salpe And Anr on 16 August, 2024

                                 -1-
                                                        ca8673.24.odt

       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

               CIVIL APPLICATION NO. 8673 OF 2024
                       IN FAST/14544/2024

Union Of India
Through The General Manager Central Railway
& others                                    .....Applicants

VERSUS

Shivaji s/o Bhagwan Salpe & another              .....Respondents
                                 .....
Mr. A. G. Talhar, Advocate for the Applicants.

                              CORAM : S. G. CHAPALGAONKAR, J.

DATE :16th AUGUST, 2024. PER COURT :

1. Heard.

2. Issue notice to the Respondents, returnable on 11.11.2024.

( S. G. CHAPALGAONKAR) Judge

dyb

ca8673.24.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

CIVIL APPLICATION NO. 8674 OF 2024 IN FAST/14544/2024

Union Of India Through The General Manager Central Railway & others .....Applicants

VERSUS

Shivaji s/o Bhagwan Salpe & another .....Respondents .....

Mr. A. G. Talhar, Advocate for the Applicants.

CORAM : S. G. CHAPALGAONKAR, J. DATE :16th AUGUST, 2024. PER COURT :

1. Heard.

2. Issue notice to the Respondents, returnable on 11.11.2024.

3. There shall be ad-interim stay to the judgment and award under appeal subject to condition that the Applicant deposits entire awarded amount with the Registry of this Court within a period of 12 weeks from today.

( S. G. CHAPALGAONKAR) Judge

dyb