Dagadu Narsing (Koli) Narewad ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 8434 Bom

caf 629.20.                                                                                                    1/1


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

          Civil Application (F) No.629/2020 in First Appeal st No.22789/2019
                        Dagadu and others V State of Maharashtra and others
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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 V.N. Patre, Adv for appellant.

                 CORAM : S.M. MODAK, J.

DATE : 24th JUNE, 2021.

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

Heard.

There is a delay of 2657 days in preferring an appeal by the legal representatives of the deceased claimant. The judgment was delivered on 04-05-2012 and the claimant expired on 16-11-2013. Copy of death certificate is annexed. That is why , his Lrs want to challenge the judgment.

Issue notice to the respondents, returnable in the second week of August, 2021.

Learned AGP Ms Jaipurkar, waives notice for respondent nos. 1 and 3.

Learned Advocate Shri Kadu h/f Shri Jagtap, Advocate, waives notice for respondent no.2.

Copy be supplied to the respondents.

JUDGE Deshmukh