Vasant K.Mali vs State Of Maharashtra
2022 Latest Caselaw 6516 Bom

                      Megha                                       912_fa_1059_1996.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                            FIRST APPEAL NO.1059 OF 1996

                           Vasant Krishna Mali                               ...Appellant
                                        Versus
                           The State of Maharashtra                         ...Respondent
                                                        ...
                      Mr. M.A. Chaudhari for the Appellant.
                      Ms Tanaya Goswami, AGP for the Respondent.


                                                      CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th JULY, 2022.

P. C. :-

1. The impugned judgment reveals that apart from Land

Reference No.141 of 1991, Land Reference No.142 of 1991 and 143 of

1991 were also disposed of by the said judgment. Learned counsel for

the Appellant as well as learned AGP is directed to verify any connected

appeal assailing the said judgment is pending before this Court.

2. Stand over to 18/07/2022.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA S by MEGHA S PARAB Date:

2022.07.12 PARAB 17:20:54 +0530