Bombay High Court
Gen. Manager, Central Railway, Cst ... vs Jangaldas Mikiram Chelwani Thr. ... on 24 September, 2019
Author: Manish Pitale
Bench: Manish Pitale
caf1140.19.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLN. (F) NO. 1140 OF 2019
IN
FIRST APPEAL ST. NO. 3592 OF 2019
The General Manager, Central Railway, CST Mumbai
-Vs.-
Jangaldas Milkiram Chelwani and another
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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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Mr.Z.S.Shekhani, counsel h/f Mr. R.G.Agrawal, counsel for the
appellant.
CORAM : MANISH PITALE, J.
DATE : 24.09.2019 This is an application for condonation of delay of 127 days in filing the accompanying appeal. Notice was issued in this application on 11/03/2019. Record shows that both the respondents have been served. While the respondent No.2 is represented by the learned A.G.P., none appears on behalf of the respondent No.1, although served.
2. Hence, for the reasons stated in the application, the same is allowed and delay is condoned. The application stands disposed of.
KHUNTE ::: Uploaded on - 25/09/2019 ::: Downloaded on - 26/09/2019 01:35:29 ::: caf1140.19.odt 2/2 FIRST APPEAL ST. NO. 3592 OF 2019 Heard learned counsel for the appellant.
2. ADMIT.
3. Call for R. & P.
4. Learned Assistant Government Pleader Mrs.Mrunal Naik waives notice of hearing on behalf of respondent No.1.
CIVIL APPLN. (F) NO.1141 OF 2019 By order dated 11/03/2019, this Court had granted stay of the impugned judgment and order passed by the Reference Court, subject to the appellant depositing the entire amount of compensation in this Court. Record shows that the appellant has indeed deposited the entire amount in this Court. Therefore, the interim stay granted by order dated 11/03/2019 is confirmed and the application is disposed of.
JUDGE KHUNTE ::: Uploaded on - 25/09/2019 ::: Downloaded on - 26/09/2019 01:35:29 :::