Dhyanba S/O Shankar Metangale ... vs State Of Maharashtra, ...
2016 Latest Caselaw 804 Bom

      caf1226.15.O.odt                                                                                                      1/1



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                               
                                NAGPUR BENCH, NAGPUR




                                                                                                 
                            CIVIL APPLICATION (CAF) NO.1226 OF 2015
                                               IN
                             FIRST APPEAL STAMP NO.10194 OF 2014   
         (Dhyanba s/o Shankar Metangale Vs. State of Maharashtra represented by Collector,




                                                                                                
                                                      Buldhana and others)
       
                         
                                            
                                                               
                                                                                  
                                                                                                     
                                                                                                                        
                                                                                                                                    
      Office Notes, Office Memoramda of Coram,
      appearances, Court's orders of directions                                   Court's or Judge's orders.
      and Registrar's orders.




                                                                             
                                    Shri S.U. Bhuyar, Advocate for Appellants.
                                    Shri H.R. Dhumale, AGP for Respondent No.1.



                                                     
                                                 st
                                                    
                                    CORAM: R.K. DESHPANDE, J.

DATE: 21 MARCH, 2016.

The matter is restored against the respondent nos.2 and 3.

Shri S.S. Godbole, Advocate holding for

Shri S.G. Jagtap, Advocate, waives notice for respondent

nos.2 and 3.

Put up this matter on 04.04.2016.

JUDGE

NSN