Bombay High Court
Smt. Surekha Wd/O Sanjay Bhandare And ... vs Union Of India Through Its General ... on 18 December, 2020
Author: S.M. Modak
Bench: S. M. Modak
FA.411.2020. 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
First Appeal No.411 of 2020
Smt. Surekha Wd/o Sanjay Bhandare and others
Vs.
Union of India, through its General Manager
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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 A.B. Bambal, Advocate for the appellants.
Shri N.P. Lambat, Advocate for the respondent.
CORAM : S.M. MODAK, J.
DATE : 18th DECEMBER, 2020. Heard.
2. The Railway Claims Tribunal, Nagpur has dismissed the claim of the appellants.
3. Issue notice to the respondent for final disposal.
4. Learned Advocate Shri N.P. Lambat waives notice for the respondent.
5. Call for record and proceedings.
6. Copy be supplied to the respondent.
7. Matter be kept after receipt of record and proceedings.
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