Shri Sunil S/O Govinda Talmale vs The State Of Maharashtra Through ...
2021 Latest Caselaw 325 Bom

Citation : 2021 Latest Caselaw 325 Bom
Judgement Date : 6 January, 2021

Bombay High Court

Shri Sunil S/O Govinda Talmale vs The State Of Maharashtra Through ... on 6 January, 2021

Bench: S. M. Modak

                        1                                                                                                                    CA F 1594.2020

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

                     Civil Application (F) No.1594/2020 in F.A. St. No.8033/2020
                                     (Sunil Talmale V The State of Maharashtra and others)
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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 S.N. Nandeshwar, Adv for applicant.
                            Shri M.A. Kadu, Adv for resp. nos. 1 and 2.
                            Shri Jagtap, Adv for resp. no. 3.

                                        CORAM : S.M. MODAK, J.

DATE : 06-01-2021.

There is a delay of 389 days in preferring an appeal against the Reference Court judgment.

Issue notice to the respondents. Learned AGP Shri Kadu, waives notice for respondent nos.1 and 2.

Shri Jagtap, learned Advocate, waives notice for respondent no.3.

Copies be supplied to the Standing Counsel of respondent no. 3.

List the matter after four weeks.

(S.M. Modak, J.) Deshmukh