State Of Maharashtra vs Dhondu Namdeobhor And Ors
2022 Latest Caselaw 10544 Bom

                   P.H. Jayani                                      907 FA2.1998.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                         FIRST APPEAL NO. 02 OF 1998

                   The State of Maharashtra                         .... Appellant
                              v/s.
                   Dhondu Namdeo Bhor and ors.                      .... Respondents

                   Ms. Tanaya Goswami, AGP for the State.

                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th OCTOBER, 2022.

P. C. :-

. Issue notice to the Respondents. Learned AGP seeks leave to

place on record copy of the judgment in Land Reference No.270/1989

on the basis of which the Reference Court has enhanced the

compensation.

2. Leave granted. To be filed in the Registry within a period of three

weeks.

3. Stand over to 18/11/2022.

PREETI

JAYANI Digitally signed (SMT. ANUJA PRABHUDESSAI, J.) by PREETI JAYANI Date: 2022.10.13 17:45:19 +0530