Shri.Shivputra Maruti ... vs Shri. Bhimsha Kallappa ...
2023 Latest Caselaw 8041 Bom

                                                26-CAF-1646-2018.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                  CIVIL APPLICATION NO.1646 OF 2018
                                WITH
                INTERIM APPLICATION NO. 2506 OF 2022
                                  IN
                    FIRST APPEAL NO. 501 OF 2014

Kallappa Sidram Chougule And Ors.              ...        Applicants

IN THE MATTER BETWEEN

Shivputra Maruti Makanapure (deceased)
Through L.Rs.1a) Gujjarbai Shivapurtra
Makanapure And Ors.                            ...        Appellants
     Versus
The State of Maharashtra and Ors.              ...        Respondents

                                WITH
                INTERIM APPLICATION NO. 2553 OF 2022
                                WITH
                  CIVIL APPLICATION NO. 2361 OF 2018
                                  IN
                     FIRST APPEAL NO. 801 OF 2014

Shivputra Maruti Makanapure (since deceased)
Through L.Rs.1a) Gujjavvabai Shivapurtra
Makanapure And Ors.                          ...          Applicants

IN THE MATTER BETWEEN

Shivputra Maruti Makanapure (since deceased)
Through L.Rs.1a) Gujjavvabai Shivapurtra
Makanapure And Ors.                          ...          Appellants
     Versus
Bhimsha Kallappa Chougule (since deceased)
Through L.Rs. 1a) Smt. Parvati Bhimsha
Chougule and Ors.                            ...          Respondents
                                .....



     Rekha Patil                                                  1 of 2

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                                                      26-CAF-1646-2018.doc




Dr Ramdas P. Sabban, for the Applicant in CAF No. 1646 of 2018.

Mr. Niranjan P. Shimpi, for the Appellants.

Ms. Tanaya Goswami, AGP, for the Respondent-State.
                              .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 8th AUGUST, 2023.

P.C.

Learned Counsel for the appellants seeks to rely on a

judgment of the Hon'ble Supreme Court. Copy of the same has

been given to the learned Counsel for the respondent.

2 Stand over to 25th August, 2023.

[PRITHVIRAJ K. CHAVAN, J.]

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