The State Of Maharashtra vs Mugutrao Shankar Rede
2022 Latest Caselaw 6394 Bom

                                                                                    909 fa 998-92.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                             FIRST APPEAL NO. 998 OF 1992


                    The State of Maharashtra                       ..Appellant/Applicant.
                                      v/s.

                    Mugutrao Shankar Rede                                ..Respondents


                    Ms. Tanaya Goswami, AGP for the State

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 6th JULY, 2022.

P.C.

1. Learned AGP states that the legal representatives of deceased

Respondent No.2F are already on record. Necessary entry be effected

as against the name of Respondent No.2F. Cause title be amended

accordingly.

2. Learned AGP states that the matter is covered by judgment dated

22.11.2011 in FA/711/1992. It is noticed that the said judgment is not

annexed to the file. Learned AGP to place on record copy of the

judgment dated 22.11.2011 in FA/711/1992.

3. Stand over to 13.07.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.08 (ANUJA PRABHUDESSAI, J.) 14:38:35 +0530

P P SALGAONKAR 1 of 1