Bombay High Court
Sabina Wd/O Qadir Ahmed Shaikh And ... vs Union Of India Thr. General Manager, ... on 11 March, 2020
Author: M. G. Giratkar
Bench: M. G. Giratkar
caf1417.2018 .odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO. 1417/2018
IN
FIRST APPEAL (FA) NO. 531/2018
[Sabina Wd/o QadirAhmed Shaikh & Ors. Vs. The Union of India through its General Manager,
Central Railway, CST Mumbai)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's
order__________________________________________________________________________________
Shri S. K. Sable, Advocate for appellants
Shri N.P. Lambat, Advocate for respondent
CORAM : M. G. GIRATKAR, J.
DATE : 11/03/2020 The appeal is already fixed for final hearing. Hence, the application is disposed of.
CIVIL APPLICATION (CAF) NO. 738/2018 This application is for enhancement of compensation. Now, the Schedule of Railway Claims Tribunal Act is amended on 22-12-2016 and now, the amount of compensation is double. Therefore, this application is not tenable. It will be decided at the time of final hearing.
List the appeal for final hearing in next week.
JUDGE C.R. Khobragade ::: Uploaded on - 12/03/2020 ::: Downloaded on - 14/03/2020 00:49:29 :::