Shri.Harishchandra Shankar ... vs The State Of Maharashtra Thr.The ...
2021 Latest Caselaw 1068 Bom

                                                                  903 cao65-18.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
Trusha T.
Mohite
Digitally signed by
                                    CIVIL APPLICATION NO.65 OF 2018
Trusha T. Mohite                                  IN
Date: 2021.01.16
15:58:07 +0530                    CROSS OBJECTION (ST.) NO.6883 OF 2018
                                                  IN
                                      FIRST APPEAL NO.961 OF 2014

                      Harishchandra Shankar Patil & Ors.               .. Applicants

                      vs.
                      The State of Maharashtra and Ors.                .. Respondents

                                                     .....

                      None for the Applicants
                                                     .....

                                                CORAM: K.K.TATED &
                                                        R.I.CHAGLA, JJ.

DATED : JANUARY 15, 2021 P.C.

. Heard.

2. By this application, Applicant original Claimant is seeking extention of time to fle Cross Objection in First Appeal No.961 of 2013 fled by the State of Maharashtra against judgment and award dated 21.03.2012 in L.A.R. NO.156 of 2002.

3. As no one appeared on behalf of Applicant, Registry is directed to place the matter on board on 05.02.2021.

                      (R.I.CHAGLA, J.)                          (K.K.TATED, J.)

                      Mohite                                                           1/1