Shri Purushottam S/O Dasiram ... vs The State Of Maharashtra Thr. The ...
2021 Latest Caselaw 326 Bom

                        1                                                                                                                    CA F 1593.2020

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

                     Civil Application (F) No.1593/2020 in F.A. St. No.7537/2020
                            (Purushottam Dahiwale 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, 4 and 5.
                            Shri Jagtap, Adv for resp. nos.2 and 3.

                                        CORAM : S.M. MODAK, J.

DATE : 06-01-2021.

There is a delay of 3976 days in preferring an appeal against the Reference Court judgment.

Issue notice to the respondents. Learned AGP Shri Kadu, waives notice for respondent nos.1,4 and 5.

Shri Jagtap, learned Advocate, waives notice for respondent nos.2 and 3.

Copies be supplied to the Standing Counsel of respondent nos.2 and 3.

List the matter after four weeks.

(S.M. Modak, J.) Deshmukh