Parasram S/O. Rajaram Pagalwad And ... vs Union Of India Through General Manager, ...
2024 Latest Caselaw 14555 Bom

Bombay High Court

Parasram S/O. Rajaram Pagalwad And ... vs Union Of India Through General Manager, ... on 7 May, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                    1                   8 caf 856.24.odt.



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   NAGPUR BENCH, NAGPUR.

                     CIVIL APPLICATION NO. 856 OF 2024
                                         IN
                     FIRST APPEAL ST. NO. 2574 OF 2023
                     Parasram s/o Rajaram Pagalwad and another
                                        VS.
 Union of India, thr. General Manager, South Central Zonal Railway, Secunderabad
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
     Mr D.S. Lambat, Advocate the appellants.
            Ms Neerja G. Chaubey, Advocate for respondent.

                            CORAM : G.A. SANAP, J.

DATE : 07.05.2024

Heard.

2. This is an application for condonation of 5 days caused in filing the appeal against the impugned judgment and order passed by the Railway Claims Tribunal, Nagpur Bench Nagpur.

3. In view of the reasons stated in the application, the application is allowed. Delay of 5 days caused in filing the appeal is condoned.

4. The appeal be registered.

5. The application stands disposed of, accordingly.

2 8 caf 856.24.odt.

FIRST APPEAL ST. NO. 2574 OF 2023

1. Heard.

2. ADMIT.

3. Ms Neerja G. Chaubey, learned Advocate waives service of notice for respondent.

4. Call R and P.

5. Paper book be filed within eight weeks from the date of receipt of record and proceedings.

(G. A. SANAP, J.)

Manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 07/05/2024 17:53:22