Bombay High Court
Gen. Manager, Central Railway, Cst ... vs Lata Jaikumar Bhende Thr. Constituted ... on 4 March, 2019
Author: A.S.Chandurkar
Bench: A.S. Chandurkar
3p-CAF-1023-19 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO.1023 OF 2019
IN
FIRST APPEAL (ST) NO.3585 OF 2019
the General Manager, Central Railway, CST Mumbai Thr. Dy. Chief Engineer, Akoli, Amravati
-vs-
Lata Jaikumar Bhende, Thr. Constituted Attorney Subhash Motiram Shinde and anr.
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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.
Shri N. P. Lambat, for applicant/appellant.
Shri M. A. Kadu, AGP for respondent No.2.
CORAM : A.S.CHANDURKAR, J.
DATE : March 04, 2019 Issue notice to the non-applicants, returnable on 10/04/2019. Learned Assistant Government Pleader waives notice on behalf of non-applicant No.2.
Civil Application (CAF) No.1024 of 2019 On the applicant depositing the entire amount of compensation before the Reference Court within period of ten days from today, the execution of the impugned award shall remain stayed during pendency of the proceedings.
Civil application is disposed of.
JUDGE Asmita ::: Uploaded on - 04/03/2019 ::: Downloaded on - 13/03/2019 10:41:54 :::