Kalabai Sheshrao Hivrale vs The State Of Maharashtra Thr Sub ...
2021 Latest Caselaw 15693 Bom

                                                                             fa.3538-19.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                           FIRST APPEAL NO.3538 OF 2019
                                       WITH
                        CIVIL APPLICATION NO.13472 OF 2019

Kalabai w/o. Sheshrao Hivrale                            ..Appellant
           Vs.
The State of Maharashtra and ors.                        ..Respondents

                                   ----
Mr.Ujwal Patil, Advocate for appellant
Mr.S.S.Dande, AGP for respondent no.1
Mr.A.P.Ghuge, Advocate for respondent no.2
Mr.D.P.Palodkar, Advocate for respondent no.3
                                   ----

                                     CORAM : R.G. AVACHAT, J.

DATE : OCTOBER 29, 2021 ORDER :-

Not on board. Upon mentioning, taken on board.

2. The amount of compensation shall not be disbursed till pronouncement of judgment/order.

[R.G. AVACHAT, J.] KBP