Citation : 2017 Latest Caselaw 3925 Bom
Judgement Date : 3 July, 2017
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
First Appeal No.392 of 2012
(Chief Officer, Municpal Council Khamgaon Vs. Dr. Sanjeev Nathuram Rathod)
First Appeal No.486 of 2012
(United India Insurance co. Ltd. Vs. Umerkha s/o. Jahedkha Pathan & anr)
First Appeal No.1195 of 2012
(Lata wd/o Ratansingh Chavan & Ors. Vs. Ajab Tukaram Chandurkar & Ors.)
First Appeal No.51 of 2014
(National Insurance Co. Ltd. ..Vs.. Smt. Mina wd/o. Lillu Patkale & Ors.)
First Appeal No.979 of 2012
(Maharashtra Industrial Development Corpn, Vs. Goma Asha Gond & Ors.)
First Appeal No.447 of 2012
(Maharashtra Industrial Development Corpn. Amravati ..Vs.. Chandrakala Krushnarao
Shirbhate& Ors.)
First Appeal No.732 of 2012
(Bajaj Allianz General insurance Co. Ltd Vs. Stavan S/o. Aadesh jinturkar (minor
through his natural Guardian father & Anr.)
First Appeal No.1159 of 2012
(Maharashtra Industrial Development Corpn. Amravati ..Vs.. Vijayabai Kishore Mate
& Ors.)
First Appeal No.295 of 2014
(V.I.D.C. thr Executive engineer Minor Irrigation Work Wardha Vs. Balkrishan s/o.
Dada Timande & anr)
First Appeal No.1040 of 2012
(Prabhakar Jawalkar & Ors Vs. State of Maharashtra & Ors)
First Appeal No.850 of 2012
(Smt. Urmila wd/o Swarnsing Pawar Vs. Union of India)
First Appeal No.298 of 2014
(National Insurance Co. Ltd Vs. Smt. Pushpa wd/o Sanjay Chopde & Ors.)
First Appeal No.635 of 2012
(Mrs. Anwaribanu w/o eiaz Sheikh & Ors ..Vs.. Bhandara Zilla Majdoor Sahakari
Sanstha & Anr.)
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First Appeal No.948 of 2012
(Smt. Chanda wd/o Purushottam Bahkar & Ors Vs. Laxmansing s/o. Gopalsingh
Rajput & Ors.)
First Appeal No.498 of 2012
(Smt. Savita wd/o Suneel Mishra & Ors..Vs.. Vilas s/o. Sarjerao Vaidya & Ors)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
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Shri. D.N.Kukdey, counsel for the Appellant.
CORAM: SMT. SHALINI PHANSALKAR - JOSHI, J.
DATE: JULY 04, 2017
The appellant is directed to file private paper- book within a period of three months from the date of this order. On failure to do so, appellant to pay the costs of Rs.500/- in the High Court Legal Services Sub- Committee, Nagpur.
JUDGE
Belkhede, PA
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