Shankar S/O Vithalrao Pande vs State Of Maharashtra Through ...
2021 Latest Caselaw 16404 Bom

                                                         1                                 251121fa302.20.odt


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        : NAGPUR BENCH : NAGPUR.

                                           FIRST APPEAL NO. 302 OF 2020
                                         SHANKAR S/o VITHALRAO PANDE
                                                    VERSUS
                            STATE OF MAH., THRU. THE COLLECTOR, WARDHA AND OTHERS
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order

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Mr. S. A. Radke, Advocate for the appellant

CORAM : V. M. DESHPANDE J.

DATE : NOVEMBER 25, 2021.

1. Heard Mr. S. A. Radke, learned counsel for the appellant/original claimant, who has filed this appeal for enhancement of the compensation. After going through the impugned judgment, I am of the view that re-look is necessary.

2. ADMIT.

3. Call for the record and proceedings.

4. Ms. T. H. Udeshi, learned Asst. Government Pleader waives service on behalf of respondent nos.1 and 2.

5. Mrs. U. A. Patil, learned counsel waives service for respondent no.3.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:25.11.2021 18:24