Jagram Balu Jadhao (Deceased By ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 15101 Bom

                                                                                                                                                fa90.18 9
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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                             FA NO.90/2018
    Jagram Balu Jadhao (deceased) by LRs Baliram Jagram Jadhao and ors
                                    ..vs..
             The State of Mah., thr.Collector, Yavatmal and ors
...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri A.R.Chauhan, Counsel for Appellants.
                                 Shri M.A.Kadu, Counsel for respondent No.4.
                                 Shri K.L.Dharmadhikari, AGP for Respondent Nos.1 to 3.

                                                           CORAM                    : V.M.DESHPANDE, J.

                                                           DATED                    : OCTOBER 20, 2021
                               1.                          Heard.

2. The first appeal is filed by legal representatives of original claimants. They are represented by learned counsel Shri A.R.Chauhan and the State is represented by learned Assistant Government Pleader Shri K.L.Dharmadhikari. Whereas, respondent No.4 is represented by learned counsel Shri M.A.Kadu.

3. Learned counsel for appellants submits that this appeal is covered by judgment dated 20.2.2019 in First Appeal No.426/1996 and, therefore, he prays for disposal of the present appeal. However, learned counsel for respondent No.4 seriously disputes the same.

4. In this view of the matter, place this appeal in second week of December 2021.

JUDGE !! BRW !!

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