Bombay High Court
Smt. Motilila Wd/O Pruthviraj Gajbhiye ... vs Union Of India Through General Manager, ... on 15 June, 2022
Author: S.M. Modak
Bench: S. M. Modak
913-FA-117.2022.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 117 OF 2022
Smt Motilila wd/o Pruthviraj Gajbhiye and others V/s Union of India, thr. General
Manager, Central Railway, CST Mumbai
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri V.M.Dheshpande, Advocate for Appellants.
Ms Neerja Choubey, Advocate for Respondent.
CORAM: S.M. MODAK, J.
DATE : 15/06/2022.
Heard learned advocate for the parties.
2. The Railway Claims Tribunal, Nagpur has dismissed the claim of the appellants. The claimants/appellants are in appeal. Issue notice to respondent. Now, the panel for the respondent has changed.
3. Ms Neerja Choubey, learned Advocate for the respondent waives notice and undertakes to file appearance in the matter. Copy be supplied to her.
4. Call for Record and Proceedings.
5. Matter be kept on 06/07/2022 for final disposal at admission stage.
JUDGE rkn Signed By:RAJESH K NANDURKAR Signing Date:18.06.2022 16:24