Union Of India Through The General ... vs Mangalbai Suryabhan Dhumal
2024 Latest Caselaw 24297 Bom

Bombay High Court

Union Of India Through The General ... vs Mangalbai Suryabhan Dhumal on 16 August, 2024

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                                                       ca8671.24.odt

       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

               CIVIL APPLICATION NO. 8671 OF 2024
                       IN FAST/14422/2024

Union Of India
Through The General Manager Central Railway .....Applicant

VERSUS

Mangalabai Suryabhan Dhumal                     .....Respondent
                                 .....
Mr. A. G. Talhar, Advocate for the Applicant.

                              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

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ca8671.24.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

CIVIL APPLICATION NO. 8672 OF 2024 IN FAST/14422/2024

Union Of India Through The General Manager Central Railway .....Applicant

VERSUS

Mangalabai Suryabhan Dhumal .....Respondent .....

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

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

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