Bombay High Court
Rajesh @ Rajendra Chunnilal Mehta And ... vs Union Of India Thr.The General Manager, ... on 25 January, 2023
Author: Amit Borkar
Bench: Amit Borkar
27-fa-334-2021.doc
Ghuge
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.334 OF 2021
Suresh R. Dhulap & Anr. ...Appellants
V/s.
Union of India Through General Manager,
Central Railway, CSMT, Mumbai ...Respondent
WITH
FIRST APPEAL NO.420 OF 2021
Balasaheb Trimbak Revagade & Ors. ...Appellants
V/s.
Union of India Through General Manager,
Central Railways, CSMT, Mumbai ...Respondent
WITH
FIRST APPEAL NO.421 OF 2021
Chhaya Vijay Shirsat & Ors. ...Appellants
V/s.
Union of India Through General Manager,
Central Railways, CSMT, Mumbai ...Respondent
WITH
FIRST APPEAL NO.546 OF 2021
Fula Bai Hari bhau Unde & Ors. ...Appellants
V/s.
Union of India Through General Manager,
Central Railway, CSMT, Mumbai ...Respondent
WITH
FIRST APPEAL NO.547 OF 2021
Kausalya Dashrath Shinde & Anr. ...Appellants
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27-fa-334-2021.doc
V/s.
Union of India Through General Manager,
Mumbai ...Respondent
WITH
FIRST APPEAL NO.548 OF 2021
Rajesh @ Rajendra Chunnilal Mehta & Anr. ...Appellants
V/s.
Union of India Through General Manager,
Western Railways, Mumbai ...Respondent
WITH
FIRST APPEAL NO.549 OF 2021
Indubai Dnyaneshwar Omale & Ors. ...Appellants
V/s.
Union of India Through General Manager,
Mumbai ...Respondent
WITH
FIRST APPEAL NO.550 OF 2021
Raziya Begum Aslam Khan & Ors. ...Appellants
V/s.
Union of India Through General Manager,
Central Railway, CSMT, Mumbai ...Respondent
WITH
FIRST APPEAL NO.565 OF 2021
Shobha Surendra Marskolhe & Ors. ...Appellants
V/s.
Union of India Through General Manager,
Central Railway, CSMT, Mumbai ...Respondent
Mr. N.D. Pandey i/b Kuldip Singh for the appellants.
Mr. T.J. Pandian for respondent.
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27-fa-334-2021.doc
CORAM : AMIT BORKAR, J.
DATED : JANUARY 25, 2023 P.C.:
1. In spite of order dated 4th January, 2023 the learned advocate for the appellants has not furnished the copy of the appeal compilation on the learned advocate for the respondent.
2. As a last chance. The appellants shall furnish copy on the learned advocate for the respondent. The learned advocate for the appellant fails to furnish copy of the appeal compilation within One (1) weeks from today, the Court may consider dismissing First Appeals for non compliance of order.
3. Stand over to 1st February, 2023.
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