Ramesh Gangaram Mahule (Dead) ... vs State Of Maharashtra, Through ...
2023 Latest Caselaw 6503 Bom

                                                      1                                        929.CRA.16-2023.odt




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

               CIVIL REVISION APPLICATION (CRA) NO. 16 OF 2023
                     ( Ramesh Gangaram Mahule (Dead), Thr. LRs.
                                         Vs.
                             State of Maharashtra & Ors. )
Office Notes, Office Memoranda                            Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. S.M. .Vaishnav, Advocate for the Applicants.
                                  Ms. Tajwar Khan, A.G.P. for the Non-applicant Nos. 1 & 2/State.
                                  Ms. A.S. Athalye, Advocate for the Non-applicant No.3.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 7th JULY, 2023

Heard.

2. Ms. Athalye, leaned counsel for the non-applicant No.3, makes a statement that the matter in issue is covered by the judgment of this Court in First Appeal No. 833/2017, Mahendra s/o Dadarao Gawande Vs. State of Maharashtra & Ors., decided on 11.04.2023 and the matter needs to be remanded back. Accepting which statement, the impugned order is hereby quashed and set aside and the matter is remanded back to the learned Reference Court.

3. The Application is allowed. No costs.

JUDGE SD. Bhimte