Bombay High Court
Union Of India, Central Rly., Gen. ... vs Saroj K. Khemchandani (Alias Saroj ... on 15 January, 2020
Bench: Z.A. Haq, S. M. Modak
caf.1522.19 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Civil Application [CAF] No.1522 of 2019
in
First Appeal St. No.4125 of 2019
Union of India, Central Railways, General Manager, C.S.T. Mumbai
vs.
Saroj Kodumal Khemchandani @ Saroj Jethanand Bitrai & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri Zahid Shekhani, Advocate for the Applicant/Appellant.
Shri J.J. Chandurkar, Advocate for Respondent No.1.
Shri S.J. Kadu, A.G.P. for Respondent Nos.2 & 3.
CORAM : Z.A. HAQ & S.M. MODAK, JJ.
DATE : 15th JANUARY, 2020. Accepting the explanation given in the application, delay of 170 days in filing appeal is condoned.
02] The civil application is allowed accordingly. No costs.
First Appeal St.No.4125/2019 :
Taken up for hearing on admission.
02] Heard.
03] Admit.
04] Learned Advocate Shri Chandurkar waives
notice for respondent No.1 and learned A.G.P. Shri Kadu waives notice for respondent Nos.2 & 3.
05] Call record and proceedings.::: Uploaded on - 24/01/2020 ::: Downloaded on - 09/06/2020 14:51:19 ::: caf.1522.19 2/2
Civil Application [CAF] No.1525/2019 :
Though learned Advocate for the appellant states that entire amount as per the impugned award is deposited before the reference Court, nothing is placed on record to substantiate it and, therefore, learned Advocate for respondent No.1-claimant is not in a position to assist the Court.
02] The appellant shall file affidavit pointing out whether entire amount as per the impugned award is deposited or not. Affidavit shall be filed within four weeks.
03] List the civil application for further consideration/hearing on 12th February, 2020.
JUDGE JUDGE
*sandesh
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