State Of Maharashtra (Through The ... vs Shri.Amiruddin Haji Abdul Karim
2022 Latest Caselaw 8011 Bom

                                                                  216_fa_127 &128_1996.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                   FIRST APPEAL NO.127 OF 1996
                                              WITH
                                   FIRST APPEAL NO.128 OF 1996

             The State of Maharashtra                          ...Appellant
                               Versus
             Amiruddin Haji Abdul Karim                       ...Respondent
                                                ...
            Ms Tanaya Goswami, AGP for the Appellant-State.
            Mr. Pratik Rahade i/b. Mr. P.N. Joshi for the Respondent.



                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th AUGUST, 2022. P.C.:-

1. Learned AGP states that several other land references were

decided by the common judgment and Award. She seeks time to verify

whether appeals arising from the common judgment are pending

before this Court. Time is granted.

2. Stand over to 25/08/2022.

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

2022.08.20 PARAB 11:25:46 +0530

Megha 1/1