Shrikrishna Ganesh Choudhari And ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 5520 Bom

                                                        1/1                          CAF.531.22

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR
               CIVIL APPLICATION (CAF) NO. 531 OF 2022
                                           IN
                       FIRST APPEAL NO. 815 OF 2014
     (Shrikrishna Ganesh Choudhary (since deceased ) vs. The State of
                              Maharashtra and Others)
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Office notes, Office Memoranda of
Coram, appearances, Court's orders               Court's or Judge's Orders or directions and
Registrar's orders.
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                         Mr.A.Shelat, Advocate for appellant
                         Mr.I.J.Damle, Assistant Government Pleader for
                         Respondent Nos. 1 & 2
                         Mr. P.B. Patil, Advocate for Respondent No.3
                            CORAM : SUNIL B. SHUKRE &
                                               G.A. SANAP, JJ.

                                DATE      : 16th JUNE, 2022
                                       Heard.

2. The Executive Engineer, Bembla Project Division, Yavatmal is permitted to deposit the amount by cheque within a period of one week, in compliance with the directions given in the judgment dated 22.12.2020 and Civil Application No.2066/2021.

3. The Civil Application is disposed of.

[G.A. SANAP, J.] [SUNIL B.SHUKRE, J.] sahare Digitally Signed ByNARENDRA BHAGWANTRAO SAHARE Location:

Signing Date:16.06.2022 16:25