Maharashtra State Road Transport ... vs Bhogilal Babaldas Panchal And Anr
2023 Latest Caselaw 5661 Bom

                                         1                    26 fa 155-10-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.155 OF 2010

 Maharashtra State Road Transport
 Corporation                               ... Appellant
        Vs.
 Shri Bhogilal Babaldas Panchal and ors.   ... Respondents
                                   -------
 Ms.Rajlaxmi Punjabi i/by Ms.P.M.Bhansali, Advocates for the Appellant.
 Mr.T.J.Mendon, Advocate for the Respondents No.1 to 3.
                                   -------
                    CORAM : ABHAY AHUJA, J.

DATE : 15 JUNE, 2023.

P.C. :

1. Heard.

2. It is observed that the record and proceedings has been received

with paper-book.

3. Both the learned counsel submit that this should suffice and

printing be dispensed with especially considering the fact that first appeal

is of the year 2010.

4. Having heard the learned counsel for the parties, let the printing be

dispensed with.

5. List on 31st August, 2023 at 2.30 p.m. for final disposal.

6. Counsel are at liberty to circulate the brief propositions and

judgments in support.

                                                    (ABHAY AHUJA, J.)


  Priya R. Soparkar                                                                     1 of 1