Indian Kanoon - Search engine for Indian Law

Bombay High Court

Mrs. Kalabai Dhondiram Shingare vs Union Of India Through General Manager on 6 June, 2022

Author: Shrikant D. Kulkarni

Bench: Shrikant D. Kulkarni

                                                          1/1                  17-fa-859-2018.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                          FIRST APPEAL NO. 859 OF 2018

                     Mrs. Kalabai Dhondiram Shinagare                  ...Appellant
                          Vs.
                     Union of India through General Manager            ..Respondent

                                                         .....

                     None for the Appellant.
                     None for the Respondent.
                                                         .....
        Digitally

MAMTA
        signed by
        MAMTA
        AMAR KALE
                                             CORAM : SHRIKANT D. KULKARNI, J.

AMAR    Date:
KALE    2022.06.06
        15:03:05
        +0530

DATE : 06 JUNE, 2022 P.C. . Mr. Kunal Bhanage, learned counsel for the Appellant remained absent, when the matter is called out.

2. Stand over to 20 June 2022.

(SHRIKANT D. KULKARNI, J.) Mamta Kale