The State Of Maharashtra vs Mahadev Sopan Sarvade And Anr
2022 Latest Caselaw 7553 Bom

                                                                                905 ii- caf 264-13.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO. 264 OF 2013
                                                    IN
                                     FIRST APPEAL (ST) NO. 26145 OF 2009

                    The State of Maharashtra                        ..Appellant/Applicant.

                                   v/s.

                    Mahadev Sopan Sarvade & Anr.                                ..Respondents

                    Mr. A.R. Patil, AGP for the Appellant/Applicant-State.
                    Mr. Y.G.Patil i/b. A.B.Tajane for the Respondent Nos.2 and 3.

                                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : 2nd AUGUST, 2022.

P.C.

1. Learned AGP to take instructions whether the compensation as per

the impugned judgment and award has been deposited.

2. Stand over to 23rd August, 2022. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.04 11:32:20 (ANUJA PRABHUDESSAI, J.) +0530

P P SALGAONKAR 1 of 1