The State Of Maharashtra Through ... vs Shri. Bhiku Gangaram Yadav And Anr
2021 Latest Caselaw 13419 Bom

                               1        49-CAF 1391-18 in FAST 23649-16.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

               CIVIL APPLICATION NO. 1391 OF 2018
                              IN
              FIRST APPEAL (ST) NO. 23649 OF 2016


The State of Maharashtra,
Thr. The Special Land Acquisition
Officer No.19, Satara                          ...Applicant
      Vs.
Bhiku Gangaram Yadav & Anr.                    ...Respondents
                                -----

Mrs.P.P. Shinde, AGP for applicant-State. None for respondents.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH SEPTEMBER, 2021 P.C.:

1. Heard. Learned AGP for State submits that there is a

delay of 1 year and 221 days in filing the appeal against judgment

and award dated 22nd September, 2014 passed by the Learned Ad-

hoc District Judge-1, Satara in L.A.R. No.04 of 2011.

2. Though, from the roznama it appears that the notice has

also been issued to respondents and both were duly served, no one

is represented today.

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3. Since these matters are coming up after quite some

time, list the matter on 05/10/2021 when the civil applications will

be endeavoured to be disposed of.

(ABHAY AHUJA, J.)

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.09.21 14:39:59 +0530

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