Laxmikant S/O Yashwant Nilawar vs The State Of Maharashtra Through ...
2022 Latest Caselaw 11921 Bom

                                                                                                (1)                                                  39FA1678.19

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                                FIRST APPEAL NO. 1678 OF 2019
               Laxmikant Yashwant Nilawar_ Vs. _The State of Maharashtra and ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. G.R.Kothri, Advocate for appellant
           Mrs. Mayuri Deshmukh, AGP for Respondent Nos. 1 and 2
           Mr. M.Kadu, Advocate for Respondent Nos. 3 and 4


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 21/11/2022

Mr. GRKothari, learned counsel for the appellant makes a statement that the matter is covered by the judgment of this Court in First Appeal No. 1106/2012 [VIDC ..vrs.. Uttamchand Jain and ors] decided on 10.3.2021, considering which Mr. Kadu, learned counsel for Respondent Nos. 3 and 4 and learned AGP for Respondent Nos.1 and 2 to verify the position and make a statement.

List the matter on 23.11.2022.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:22.11.2022 10:30