Smt. Rewata Wd/O. Bhagwan Ingole And ... vs Union Of India, Through General ...
2024 Latest Caselaw 3260 Bom

Bombay High Court

Smt. Rewata Wd/O. Bhagwan Ingole And ... vs Union Of India, Through General ... on 2 February, 2024

                                                  1/1                      1.CAF163.2024.Speaking 2024

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH : NAGPUR
                                      CIVIL APPLICATION (CAF) NO. 163 OF 2024 IN
                                             FIRST APPEAL NO. 429 OF 2023
                       Smt. Rewata wd/o Bhagwan Ingole and Ors. Vs. Union of India, Thru. General
                                    Manager, South Central Railway, Secunderabad
                 ----------------------------------------------------------------------------------------------
                 Office notes, Office Memoranda of
                 Coram, appearances, Court's orders                                Court's or Judge's Orders.
                 or directions and Registrar's orders.
                 ----------------------------------------------------------------------------------------------
                                             Mr. D.S. Lambat, Advocate for appellants.
                                             Mr. P.V. Navlani, Advocate for respondent.

                                                         CORAM          : SMT. VRUSHALI V. JOSHI, J.

                                                         DATE           : 02.02.2024

                                                         Heard.

2. This application is filed for speaking to minutes.

3. In judgment dated 06.11.2023 inadvertently, it is mentioned that the interest @ 6% per annum on the amount of compensation of Rs.8,00,000/- (Rs. Eight Lakhs Only) from the date of compensation instead of "from the date of application". The operative part of the order be corrected by inserting "from the date of application".

4. Corrected order be uploaded.

5. Civil application stands disposed of accordingly.

JUDGE

Signed by: Mrs. PrityPrity Gabhane Designation: PA To Honourable Judge Date: 06/02/2024 17:49:22