Suresh S/O Hemsingh Mohare (Since ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 8435 Bom

caf 553.20.                                                                                                    1/1


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

           Civil Application (F) No.553/2020 in First Appeal st No.22305/2019
                            Suresh 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
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                 Shri D.C. Chahande, 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 915 days in preferring an appeal against the judgment of the Reference Court. The present appeal is against the order of dismissal of the reference.

Issue notice to the respondents, returnable after 10 weeks.

Learned Advocate Shri Kadu h/f Shri Jagtap, Advocate, waives notice for respondent nos.2 and 3.

Learned AGP Ms Jaipurkar, waives notice for respondent nos.1,4 and 5.

Copy be supplied to the respondent.

JUDGE Deshmukh