The State Of Maharashtra vs Jayawant Narayan Bodke And Anr
2022 Latest Caselaw 5955 Bom

                                                                                  909 caf 4173-16.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO. 4173 OF 2016
                                                     IN
                                      FIRST APPEAL (ST) NO. 14122 OF 2007

                    The State of Maharashtra                                    ..Applicant

                                   v/s.

                    Jaywant Narayan Bodke & Anr.                                ..Respondents

                    Ms. Tanaya Goswami for the Applicant .

                                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : 27th JUNE, 2022.

P.C.

1. Learned AGP stats that she has still not received instructions about

the deposit of compensation as per the impugned judgment and Award.

2. It is seen that the Respondent Nos.1 and 2 have expired and the

proceedings have abated as against Respondent Nos.1 and 2. The

question is whether the appeal has abated as a whole or whether can be

proceeded only against Respondent No.3.

3. Stand over to 11.07.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.06.28 (ANUJA PRABHUDESSAI, J.) 16:50:38 +0530

P P SALGAONKAR 1 of 1