State Of Maharashtra vs Dhondu Namdeobhor And Ors
2022 Latest Caselaw 11858 Bom

             Megha                                       911_fa_2_1998.doc



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                     FIRST APPEAL NO.2 OF 1998

              The State of Maharashtra                               ...Appellant
                                 Versus
              Dhondu Namdeo Bhor and Ors.                          ...Respondents
                                             ...
             Ms Tanaya Goswami, AGP for the Appellant.
             None for the Respondents.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th NOVEMBER, 2022.

P. C. :-

1. The impugned judgment indicates that the compensation

has been enhanced in view of the reasons stated in Judgment in Land

Reference No.270 of 1989. Learned APP was therefore directed to

place on record copy of Judgment in Land Reference No.270 of 1989.

2. Learned AGP seeks time. Copy of the Judgment shall be

placed on record within a period of two weeks. The matter is of the

year 1998, Hence, no further adjournment.

3. Stand over to 02/12/2022.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.11.21 PARAB 14:38:27

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