State Of Maharashtra vs Dundappa Shivabasappa Sayagavi ...
2022 Latest Caselaw 1263 Bom

Rane                                   1/2            (sr.18&19)
                                              3.2.2022, Thursday

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CIVIL APPELLATE JURISDICTION

              CIVIL APPLICATION NO. 127 OF 2021
                              IN
              FIRST APPEAL (ST.) NO. 15450 OF 2004


THE STATE OF MAHARASHTRA
THR. COLLECTOR, DIST. SANGLI              } APPLICANT

       V/S.

1. DUNDAPPA SHIVABASAPPA SAYAGAVI
AND ORS.                          } RESPONDENTS


                              AND
              CIVIL APPLICATION NO. 133 OF 2021
                              IN
              FIRST APPEAL (ST.) NO. 5971 OF 2004


THE STATE OF MAHARASHTRA
THR. COLLECTOR, DIST. PUNE                } APPLICANT

       V/S.

SHRI. BAJI VITTHAL, BORATE (DECEASED)
HIS LRS. DASHRATH BAJI BORATE        } RESPONDENT


                               ****
None for the applicant.

                          CORAM : SANDEEP K. SHINDE, J.

(through Video Conference)

THURSDAY, 3RD FEBRUARY, 2022.

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                                                                  3.2.2022, Thursday

                      P.C. :

                      1.          The State shall      annex copy of the judgment

passed in L.A.R. No.10/1994 and L.A.R. No.61/196.

2. Leave to amend. Amendment to be carried out

within three weeks from today.

3. In case, the State does not annex copy of the

judgment in aforesaid two References within three weeks from

today, the Applications shall stand dismissed without further NEETA reference to this Court. SHAILESH SAWANT Digitally signed by NEETA SHAILESH SAWANT (SANDEEP K. SHINDE, J.) Date: 2022.02.03 14:32:23 +0530