Prabhakar Vithoba Pachbhai vs The State Of Maharashtra Through ...
2021 Latest Caselaw 8164 Bom

15.FAST.12876.2019.                                                                                            1/1


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

                                Civil Application (CAF) No.266/2020
                                                  IN
                                 First Appeal Stamp No.12876/2019
   Prabhakar Vithoba Pachbhai Vs. The State of Maharashtra through Collector, Wardha & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Shri C.R. Najbile, Advocate for the Applicant/Appellant.
                 Ms. H.N. Jaipurkar, AGP for Respondent Nos.1 and 2.
                 Shri M.A. Kadu, Advocate h/f Shri S.G. Jagtap, Advocate for Respondent No.3.

                 CORAM : S.M. MODAK, J.

DATE : 19th JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

2. There is delay of 1569 days in preferring an appeal against the judgment and award of the Reference Court, Wardha.

3. Issue notice to the respondents, returnable after six weeks.

4. Learned AGP Ms. H.N. Jaipurkar waives service for respondent Nos.1 and 2, and learned Advocate Shri M.A. Kadu holding for learned Advocate Shri S.G. Jagtap waives service for respondent No.3.

5. Appellant to supply copy on the respondents.

JUDGE

vijay