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The State Of Maharashtra vs Dharma Bhaga Ambekar
2022 Latest Caselaw 5590 Bom

Citation : 2022 Latest Caselaw 5590 Bom
Judgement Date : 20 June, 2022

Bombay High Court
The State Of Maharashtra vs Dharma Bhaga Ambekar on 20 June, 2022
Bench: Anuja Prabhudessai
                                                                                 907-caf-1602-2004 in fast-30648-2002




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                                   CIVIL APPLICATION NO.1602 OF 2004
                                                                   IN
                                                   FIRST APPEAL (ST) NO.30648 OF 2002

                                The State of Maharashtra                                 ..Applicant
          Digitally signed by
                                     V/s.
NILAM
                                Dharma Bhaga Ambekar (Decd)
          NILAM SANTOSH
SANTOSH   KAMBLE
          Date: 2022.06.22
KAMBLE    15:26:57 +0530
                                Through Legal Heirs                                      ..Respondents
                                                              ----
                                Ms.Tanaya Goswami, AGP for the Applicant.
                                None for the Respondents.
                                                              ----
                                                  CORAM : SMT.ANUJA PRABHUDESSAI, J.

DATE : 20 JUNE 2022

P.C.

. This Appeal along with Application for condonation of delay is filed in respect of judgment dated 20 February 2002 in Land Reference No.117 of 1994.

2. By the impugned judgment the Reference Court has enhanced the compensation of Rs.1,29,000/-.

3. Learned AGP is unable to state whether the State has deposited/paid the compensation to the Claimants. She seeks time to take instructions.

N.S. Kamble page 1 of 2 907-caf-1602-2004 in fast-30648-2002

4. Learned AGP shall also verify whether the case is covered by Government Resolution dated 18 February 2012.

5. Stand over to 27 June 2022.

ANUJA PRABHUDESSAI, J.

     N.S. Kamble                                                              page 2 of 2
 

 
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