Dnyaneshwar Bodhaji Abhyankar ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 15275 Bom

      17cas 486.2021.odt.                                                                                                1/1


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

                     CIVIL APPLICATION (CAS) NO. 486/2021 IN SECOND APPEAL
                                      STAMP NO. 4437/2020
      Dnyaneshwar Bodhaji Abhyankar (Dead) thr. LR's Smt. Annapurnabai Dnyaneshwar
      Abhyankar and others. Vs. State of Maharashtra thr. Collector, Amravati and others
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      Office notes, Office Memoranda of
      Coram, appearances, Court's orders                               Court's or Judge's Orders
      or directions and Registrar's orders.
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                        Shri Yash Bangale, Adv. h/f Shri A.S. Dhore, Advocate for the Appellants.
                        Ms H.N. Jaipurkar, AGP for State.

                       CORAM : S.M. MODAK, J.

DATE : 25/10/2021.

Heard.

There is a delay of 136 days in preferring Second Appeal. It is against the judgment dated 09/07/2019 passed by the First Appellate Court, thereby dismissing the First Appeal.

Issue notice to respondent No.4, returnable on 05/12/2021.

Learned A.G.P. Ms H.N. Jaipurkar waives notice for respondent Nos. 1, 2 and 3.

JUDGE

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