State Of Maharashtra vs Sadashiv Bal Damade
2022 Latest Caselaw 5961 Bom

                                                                              907 caf 1870-06.doc


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                   CIVIL APPLICATION NO. 1870 OF 2006
                                                   IN
                                   FIRST APPEAL (ST) NO. 15634 OF 1995

                   State of Maharashtra                                     ..Applicant

                                 v/s.

                   Sadashiv Bal Damade                                      ..Respondent

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

                                              CORAM : ANUJA PRABHUDESSAI, J.

DATED : 27th JUNE, 2022.

P.C.

1. Issue Notice to Respondent, returnable on 18.07.2022.

2. Learned AGP to verify whether the compensation as per the

impugned judgment has been deposited before the Reference Court.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date: (ANUJA PRABHUDESSAI, J.) 2022.06.28 16:51:10 +0530

P P SALGAONKAR 1 of 1