Citation : 2022 Latest Caselaw 12676 Bom
Judgement Date : 6 December, 2022
(1) 13fa1025.07
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO. 1025 OF 2007
VIDC through Executive Engineer__ Vs. ___Gulabrao Bapuji Thakre thr L.Rs and ors
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. P.B.Patil, Advocate for appellant
Mr. M.A.Kadu, AGP for Respondent No. 2 & 3
Mr. M.P.Kariya, Advocate for Respondent Nos. 1(a) to 1(j)
CORAM : AVINASH G. GHAROTE, J.
DATE : 06/12/2022
Mr Kariya, learned counsel for Respondent Nos. 1(a) to 1(j) undertakes to file the Vakalatnama within the period of three days.
Mr. Patil, learned counsel for the appellant submits that the matter is covered by the judgment of this Court in F.A. No. 1025/2007, in view of which Mr. Kariya, learned counsel for the Respondents/claimants requests some time to verify the position, considering which list the matter on 13.12.2022.
JUDGE Rvjalit
Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:07.12.2022 15:11
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