Pandharinath Bhikaji Marne vs The State Of Maharashtra And ...
2022 Latest Caselaw 5785 Bom

                     Megha                                           911_caf_891_2007.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                       CIVIL APPLICATION NO.891 OF 2007
                                                      IN
                                    FIRST APPEAL (STAMP) NO.2601 OF 2007

                     Pandharinath Bhikaji Marne                 ...Applicant/Appellant
                                    Versus
                     The State of Maharashtra and Ors.              ...Respondents
                                                          ....
                     Mr. Gautam Jain i/b. Mr. P.h.Potnis for the Applicant.
                     Mr. N.B. Patil, AGP for Respondent Nos.1 to 3-State.

                                                  CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 23rd JUNE, 2022.

P.C.:-

1. This is an application for condonation of delay of 1 and ½ year

in filing appeal under the Land Acquisition Act, 1894. None present for

the Applicant. Opportunity is given.

2. Stand over to 08/07/2022.

3. Learned APP to verify whether the compensation as per the

impugned judgment has been paid or deposited before the Court.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA

MEGHA S PARAB S Date:

PARAB 2022.06.24 18:51:05 +0530