Wasudeo S/O Baladeo Jamati vs State Of Mah. Thr. Collector ...
2021 Latest Caselaw 323 Bom

Citation : 2021 Latest Caselaw 323 Bom
Judgement Date : 6 January, 2021

Bombay High Court

Wasudeo S/O Baladeo Jamati vs State Of Mah. Thr. Collector ... on 6 January, 2021

Bench: S. M. Modak

                         1                                                                                                                    CAF 1479.2020

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

             Civil Application (F) No.1479/2020 in First Appeal No.97/2012 (D)
                                 (Wasudeo Jemati V The State of Maharashtra and another)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri C.R. Najbile, Adv for appellant.
                            Shri M.A. Kadu, GP for resp. nos. 1 and 2.

                                        CORAM : S.M. MODAK, J.

DATE : 06-01-2021.

First Appeal of the appellant came to be allowed vide judgment dated 18-07-2019. More than one year has passed but, yet the order has not been complied with by the respondents.

2. Learned AGP Shri Kadu for the respondents requested to grant 8 weeks time for compliance if, it has not been done earlier.

3. Matter be kept after 8 weeks.

4. The respondents to comply with the order if not complied earlier and copy of the application be served to the appellant.

(S.M. Modak, J.) Deshmukh