The State Of Maharashtra vs Kashinath Sahadu Mali D/H- ...
2022 Latest Caselaw 7957 Bom

                      P.H. Jayani                                  904 CAF3235.2016.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 3235 OF 2016
                                                        WITH
                                         CIVIL APPLICATION NO. 3236 OF 2016
                                                         IN
                                        FIRST APPEAL (ST.) NO. 18243 OF 2008

                      The State of Maharashtra                          .... Applicant
                                 v/s.
                      Kashinath Sahadu Mali (deceased
                      through legal heirs) :
                      Jalindhar Kashinath Mali and ors.                 .... Respondents


                      Ms. Tanaya Goswami, AGP for the State.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th AUGUST, 2022.

P. C. :-

. Issue notice to the Respondents, returnable on 14/09/2022.

Leave granted to serve the Respondents by private service. Learned

AGP seeks time to take instructions as to whether the compensation as

per the impugned judgment and award has been deposited before the

Reference Court.

2. Stand over to 14/09/2022.

PREETI H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.08.19 (SMT. ANUJA PRABHUDESSAI, J.) 15:24:13 +0530