The State Of Maharashtra (Through ... vs Shri. Shashikant Babaram Salvi
2022 Latest Caselaw 6202 Bom

                      P.H. Jayani                                    909 FA133.1994.DOC



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO. 133 OF 1994
                                                       WITH
                                        CIVIL APPLICATION NO. 4914 OF 1995
                                                        IN
                                           FIRST APPEAL NO. 133 OF 1994

                      The State of Maharashtra                      .... Appellant
                                 v/s.
                      Shri. Shashikant Babaram Salvi                .... Respondent

                      Mr. N.B. Patil, AGP for the State.
                      Mr. Irfan Shaikh i/b. Mr. S.B. Shetye for the Respondent.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. Learned counsel for the Respondent states that the connected

appeals arising from the same notification has been disposed of. He

seeks time to place on record copy of the judgment and/or to give the

Appeal number. Learned AGP to verify whether compensation as per

the impugned judgment and award has been deposited before the

Reference Court.

2. Stand over to 08/07/2022.

         Digitally
         signed by
PREETI   PREETI
         JAYANI
H        Date:
JAYANI   2022.07.06
         14:41:29
         +0530

(SMT. ANUJA PRABHUDESSAI, J.)