Prakash Javaru Patil And Ors vs The State Of Maharashtra Through ...
2022 Latest Caselaw 3620 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 FIRST APPEAL ST NO.1104 OF 2022
                             WITH
              INTERIM APPLICATION NO.1984 OF 2022
                             WITH
              INTERIM APPLICATION NO.1983 OF 2022
                                IN
                  FIRST APPEAL ST NO.1104 of 2022


Prakash Javaru Patil and ors                    .. Appellants
                         Versus
The State of Maharashtra Thru the               .. Respondent
Special Land Acquisition Officer,
Raigad and ors
                          ...

Mr. Sachin S. Punde for the appellant.
Mr.A.R. Patil, AGP for the respondent State.

                            CORAM: BHARATI DANGRE, J.

DATED : 4th APRIL, 2022 P.C:-

1 At the outset, learned counsel for the appellants state that Prakash Javaru Patil - appellant no.1 in the Appeal is very much alive to prosecute the said Appeal and inadvertently, in the impugned judgment he was shown as deceased. The learned counsel state that he shall take appropriate steps to rectify the said mistake, which according to him, is an error. On noticing that the

Tilak

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whole judgment proceed on the basis that Prakash Javaru Patil is no longer alive. Counsel for the appellant is well advised to take appropriate steps before the trial Court, before registration of the Appeal.

On obtaining necessary orders, liberty is granted to circulate the Appeal.

( SMT. BHARATI DANGRE, J.)

Tilak