Venkati Babu Chame vs The State Of Maharashtra And Anr
2021 Latest Caselaw 12256 Bom

                                                                          ca2083.17-
                                        -1-

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     904 CIVIL APPLICATION NO.2083 OF 2017
                                IN FAST/200/2017

                            VENKATI BABU CHAME
                                   VERSUS
                     THE STATE OF MAHARASHTRA AND ANR
                                     .....

                                 AND
          CIVIL APPLICATION NO. 2081 OF 2017 IN FAST/554/2017
                                  AND
          CIVIL APPLICATION NO. 2082 OF 2017 IN FAST/557/2017
                                  AND
          CIVIL APPLICATION NO. 2084 OF 2017 IN FAST/562/2017


           Advocate for Applicant : Ms. L. R. Thakur h/f Mr. L.C. Patil
                   AGP for Respondents: Mr. R.D. Sanap
                                        .....

                                       CORAM : V. K. JADHAV, J.

DATED : 31st AUGUST, 2021

PER COURT:-

1. Heard.

2. Learned counsel for the applicants seeks time to take instructions as to whether being aggrieved by common judgment and award dated 08.04.2008 passed by the reference court in L.A.R. No. 1584 of 2001 (Uttam Pandurang Sakhare and others vs. State of Maharashtra and another) appeal has been preferred by the claimants.

3. Stand over to 07.09.2021.

(V. K. JADHAV, J.)

rlj/