Vijaya Sheshrao Giri vs The State Of Maharashtra Through ...
2022 Latest Caselaw 185 Bom

                                             1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          931 SECOND APPEAL NO.165 OF 2021

                              VIJAYA SHESHRAO GIRI
                                     VERSUS
                      THE STATE OF MAHARASHTRA THROUGH
                           THE COLLECTOR AND OTHERS

                                            ...
                        Advocate for Appellant : Mr. K.D. Bade Patil
                         AGP for Respondent : Mr. S.W. Mundhe
                                            ...

                                        CORAM : MANGESH S. PATIL, J.

                                        DATE     : 5TH JANUARY, 2022

PC :

1.                 Heard.

2. It is a second appeal by the original plaintiff being aggrieved

and dis-satisfied by the dismissal of his suit by the first appellate Court,

reversing the judgment and decree passed in her favour, holding her

entitled to receive compensation in respect of 27 R portion.

3. Issue notice to the respondents, returnable on 09-02-2022.

4. Learned AGP waives service for respondents no. 1 and 3.

[ MANGESH S. PATIL, J. ]

arp/