Waman Dharma Bhagat And Ors vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10353 Bom

   2023:BHC-AS:29479-DB
                      skn                                        1                   906-IA-4222.2023.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE

                                 INTERIM APPLICATION NO. 4222 OF 2023
                                                    IN
                                   FIRST APPEAL (ST.) NO. 9840 OF 2023

                      Vasanti Vishnu Bhagat and others.                       ...        Applicants.
                           In the matter between
                      Waman Dharma Bhagat and others.                         ...        Appellants.
                           V/s.
                      The State of Maharashtra and another.                   ...        Respondents.


                      Mr.Sachin S. Punde for the Applicants.
                      Mr.A.R.Patil, Addl.GP for Respondent No.1.
                      Ms.Leena Patil for Respondent No.2.

                                     CORAM :          NITIN JAMDAR, AND
SANJAY
KASHINATH                                             MANJUSHA DESHPANDE, JJ.

NANOSKAR Digitally signed by SANJAY KASHINATH NANOSKAR DATE : 6 October 2023.

Date: 2023.10.07
11:52:11 +0530        P.C. :

Heard the learned counsel for the parties.

2. By this application, the Applicants seek leave to file first appeal challenging the judgment and order passed by the Reference Court dated 19 January 2019. After the judgment and order was rendered, some of the original claimants have expired. Since heirs were not on record before the Reference Court, the heirs of those claimants and the original claimants seek to file appeal for enhancement.

3. Application is allowed in terms of prayer clause (A).

(MANJUSHA DESHPANDE, J.) (NITIN JAMDAR, J.)