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Premlata W/O Purushottam ... vs State Of Maharashtra Through ...
2021 Latest Caselaw 3821 Bom

Citation : 2021 Latest Caselaw 3821 Bom
Judgement Date : 1 March, 2021

Bombay High Court
Premlata W/O Purushottam ... vs State Of Maharashtra Through ... on 1 March, 2021
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              BENCH AT NAGPUR
      APPELLATE SIDE CIVIL JURISDICTION

                  FIRST APPEAL NO. 599 OF 2019

 Premlata W/o Purushottam Paldiwal             ....PETITIONER
            V/S
 State Of Maharashtra Through Collector, Nagpur
                                            ....RESPONDENT

And 2 Others

RAHUL M BHANGDE for Petitioner U.M.AURANGABADKAR for Respondent

CORAM : HON'BLE SHRI JUSTICE A.S. CHANDURKAR & HON'BLE SMT. JUSTICE PUSHPA V.

                               GANEDIWALA, JJ
        DATE :                 1st March, 2021
 P.C. :

Heard Mr. R.M. Bhangde, Adv. for Appellant, Ms. T. Khan, AGP for R-1&2, Mr. U.A. Aurangabadkar, Adv. for R-3 (Cross Objector). CLOSED FOR JUDGMENT.

( FOR REGISTRAR JUDICIAL )

Page 1/1

 
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