The State Of Mah. Thr. The ... vs Shankar S/O Ganpat Gawande
2016 Latest Caselaw 799 Bom

      fa969.11.odt                                                                                                             1/1



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                               
                                NAGPUR BENCH, NAGPUR




                                                                                                 
                                       FIRST APPEAL NO.969 OF 2011   
        (The State of Maharashtra thr. the Collector, Chandrapur and another Vs. Shankar s/o
                                                        Ganpat Gawande)
       
                         
                                            
                                                               
                                                                                  
                                                                                                     
                                                                                                                        
                                                                                                                                    




                                                                                                
      Office Notes, Office Memoramda of Coram,
      appearances, Court's orders of directions                                   Court's or Judge's orders.
      and Registrar's orders.
                                    Shri M.A. Kadu, AGP for Appellants.
                                    Shri K.D. Deshpande, Advocate for Appellant No.2.
                                    Ms. Kirti Satpute, Advocate for Respondent.




                                                                             
                                    CORAM: R.K. DESHPANDE, J.

                                    DATE:     21
                                                     
                                                 st
                                                     MARCH, 2016.

Shri Kadu, the learned Assistant Government

Pleader, seeks time to take instructions on the pursis filed by the appellant no.2 for withdrawal of the appeal.

Hence, put up along with First Appeal No.520

of 2009 and connected matters, on 28.03.2016.

JUDGE

NSN