The State Of Maharashtra vs Gajanan Vitthal Landge And Anr
2022 Latest Caselaw 7958 Bom

                      P.H. Jayani                                  903 CAF323.2016.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 3231 OF 2016
                                                        WITH
                                         CIVIL APPLICATION NO. 3232 OF 2016
                                                         IN
                                        FIRST APPEAL (ST.) NO. 18295 OF 2008

                      The State of Maharashtra                          .... Applicant
                                 v/s.
                      Gajanan Vitthal Landge 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 is 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 (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.08.19 15:23:52 +0530