The State Of Maharashtra vs Kashinath Bhurya Gadage
2022 Latest Caselaw 7275 Bom

Citation : 2022 Latest Caselaw 7275 Bom
Judgement Date : 27 July, 2022

Bombay High Court

The State Of Maharashtra vs Kashinath Bhurya Gadage on 27 July, 2022

Bench: Anuja Prabhudessai

                      P.H. Jayani                                    907 FA705.1995.odt

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO. 705 OF 1995
                                                      WITH
                                      CROSS OBJECTION (ST.) NO. 31285 OF 1996
                                                        IN
                                           FIRST APPEAL NO. 705 OF 1995

                      The State of Maharashtra                             .... Appellant
                                 v/s.
                      Kashiram Bhurya Gadage                               .... Respondent


                      Ms. Tanaya Goswami, AGP for the State.
                      None for the Respondent.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 27th JULY, 2022.

P. C. :-

. This is an Appeal arising from judgment passed in Land Reference

No.341/1987. The records reveal that the Respondents have filed cross

objections along with an Application for condonation of delay. None

present for the Respondent. Appeal was admitted on 05/09/1995.

Since the Appeal has come up on board after a period of over 25 years,

notice was ordered to be issued to the Respondents. Registry to comply

with the order dated 06/07/2022 and issue notice to the Respondents,

returnable on 17/08/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.30 16:40:49 +0530