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Smt. Sangeeta W/O.Prakash ... vs Shri. Dhanaji Limba Markad And Ors
2021 Latest Caselaw 16448 Bom

Citation : 2021 Latest Caselaw 16448 Bom
Judgement Date : 26 November, 2021

Bombay High Court
Smt. Sangeeta W/O.Prakash ... vs Shri. Dhanaji Limba Markad And Ors on 26 November, 2021
Bench: N. J. Jamadar
                                                          7-CAF116--17INFAST602-2005.DOC

                                                                                     Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                     CIVIL APPLICATION NO. 116 OF 2017
                                                    IN
                                     FIRST APPEAL (ST) NO. 602 OF 2005

                      Sangeeta w/o Prakash Sawaskar & ors.                ...Applicants/
                                                                              Appellants
                                         Versus
                      Dhanali Limba Markad & ors.                        ...Respondents

SANTOSH               Mr. Y. G. Thorat, i/b Mr. A. B. Tajane, for the Applicants
SUBHASH                     /Appellants.
KULKARNI
Digitally signed by
                      None for the Respondents.
SANTOSH SUBHASH
KULKARNI
Date: 2021.11.27
11:00:16 +0530


                                                 CORAM:      N. J. JAMADAR, J.
                                                 DATED :     26th NOVEMBER, 2021
                      PC:-

1. Heard Mr. Thorat, the learned Counsel for the applicants.

2. This application is for fixing an early date of hearing of the

First Appeal No.602 of 2005.

3. The said appeal is directed against a judgment and award

in MACP No.164/1997, dated 29th October, 2004, passed by the

learned Chairman, MACT, Solapur, whereby the claim

application came to be dismissed.

4. In view of the time-lag and for the reasons assigned in the

application, the application stands allowed.

5. The appeal is ready for hearing.

7-CAF116--17INFAST602-2005.DOC

6. The appeal be listed for final hearing on 12 th January,

2022.

7. The application stands disposed of.

[N. J. JAMADAR, J.]

 
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