The State Of Maharashtra vs Birdichan Bhurchand Banthiya And ...
2022 Latest Caselaw 7495 Bom

                     Megha                                           903_caf_5782_1999.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO.5782 OF 1999
                                                     WITH
                                      CIVIL APPLICATION NO.5781 OF 1999
                                                      IN
                                   FIRST APPEAL (STAMP) NO.33360 OF 1997

                     The State of Maharashtra                     ...Appellant
                                   Versus
                     Bardichand Bhurchand Banthiya
                     (since deceased through his L.Rs.)
                     1a) Smt. Verdhabai Birdichand
                     Banthiya and Ors.                           ...Respondents
                                                         ...
                     Mr. A.R. Patil, AGP for the Appellant-State.
                     Mr. Niranjan Shimpi i/b. Mr. P.K. Dhakephalkar for Respondent Nos.3
                     and 4.


                                                CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 1st AUGUST, 2022.

P. C. :-

Learned AGP seeks time to verify whether compensation as

per the impugned Judgment and Award has been deposited. Time is

granted.

2. Stand over to 12/09/2022.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.08.02 16:08:40 +0530