Vinod Namdeo Jiddewar vs The State Of Maharashtra Through ...
2021 Latest Caselaw 16325 Bom

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                                                 2411 fa578 of 2021.odt

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

                        First Appeal No.578 of 2021
                              Vinod Namdeo Jiddewar
                                      Versus
                        The State of Maharashtra and others

 Office Notes, Memoranda of Coram,
 appearances, Court's orders or directions    Court's or Judge's orders
 and Registrar's order
             Ms Niharika Chandak, Advocate for Appellant.
             Ms T.H. Udeshi, AGP for Respondent Nos.1 and 2.

                     CORAM : V.M. DESHPANDE, J.

DATE : 24th NOVEMBER, 2021

1. After having gone through the contents of the judgment and after hearing Ms Niharika Chandak, Advocate for the appellant, who is a very raw junior, in my view, it will be beneficial to call for the record of L.A.C. No.386 of 2012 decided by the learned Joint Civil Judge, Senior Division, Yavatmal, on 20-12-2019.

2. Record to be called within two weeks.

3. The Registrar (Judicial) is directed to take necessary steps in this behalf.

JUDGE.

Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:24.11.2021 18:01