Citation : 2021 Latest Caselaw 1507 Bom
Judgement Date : 21 January, 2021
28 caf2883-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.2883 OF 2019
IN
Trusha T. FIRST APPEAL NO.614 OF 2020
Mohite
Digitally signed by
Trusha T. Mohite
Date: 2021.01.27
14:41:33 +0530
Kashinath Dagdu Shedage & Ors. .. Applicants
In the matter between
Maharashtra State Road Development
Corporation Ltd. .. Appellant
vs.
Kashinath Dagdu Shedage & Ors. .. Respondents
.....
Mr.Nitin V. Gangal for the Applicant
Mr.A.R.Patil, Addl.G.P. for the State
Mr.Girish Godbole along with Mr.J.Kapadia and Mr.Fozan
Lakdawala i/b M/s.Little and Co. for the Respondent no.2
Mr.Gajanan M. Savagave for the Respondent nos.4 to 9
.....
CORAM: K.K.TATED &
R.I.CHAGLA, JJ.
DATED : JANUARY 21, 2021 P.C.
. Heard.
2. This Civil Application is preferred by original Claimant
Mohite 1/2 28 caf2883-19.odt
in appeal fled by Maharashtra State Road Development Corporation Ltd. challenging the judgment and award passed by Reference Court in LAR No.1413 of 2020.
3. In view of the order passed by this court in Civil Application No.2882 of 2019 in First Appeal No.614 of 2020, nothing survives in the Civil Application. Hence, same stands rejected.
(R.I.CHAGLA, J.) (K.K.TATED, J.) Mohite 2/2
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