The State Of Maharashtra vs Dr. Sayyad Bashir Magboolsaheb
2022 Latest Caselaw 10543 Bom

                   P.H. Jayani                                      910 FA930.1998.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL NO. 930 OF 1998
                                                   WITH
                                   CROSS OBJECTION (ST.) NO. 36671 OF 1998
                                                     IN
                                        FIRST APPEAL NO. 930 OF 1998

                   The State of Maharashtra                         .... Appellant
                              v/s.
                   Dr. Sayyad Bashir Magboolsaheb
                   and anr.                                         .... Respondents

                   Ms. Tanaya Goswami, AGP for the State.
                   Ms. Pooja B. I/b. Mr. I.A. Khairdi for R.No.2.

                                           CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th OCTOBER, 2022. P. C. :-

. The Appeal relates to the land reference of the year 1989.

Perusal of the impugned judgment shows that the Respondent No.1

who was the original claimant, was 55 years of age. The Appeal was

admitted in the year 1998 and had not come up on board since then.

2. Hence, issue notice to Respondent No.1, returnable on or before

14/11/2022.

PREETI H (SMT. ANUJA PRABHUDESSAI, J.) JAYANI Digitally signed by PREETI JAYANI Date: 2022.10.13 17:46:11 +0530