Radhakishan Narayanrao Bhagat And Anr vs State Of Maharashtra
2024 Latest Caselaw 23997 Bom

Bombay High Court

Radhakishan Narayanrao Bhagat And Anr vs State Of Maharashtra on 14 August, 2024

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   207 FIRST APPEAL NO. 1217 OF 2003

               RADHAKISHAN NARAYANRAO BHAGAT AND ANR
                                VERSUS
                         STATE OF MAHARASHTRA
                                   ...
                AGP for Respondent/State : Mrs. A.S. Mantri
                                   ...

                    CORAM        : ARUN R. PEDNEKER, J.

                    Dated        : August 14, 2024

PER COURT :-

1. None present for the appellant. The learned AGP seeks time by

submitting that the present appeal arises out of common judgment and

award dated 23.12.1999 passed by the reference Court and she would take

instructions whether any appeal is decided by this Court qua the LARs which

were decided by the common judgment.

2. List the matter on 26.8.2024.

( ARUN R. PEDNEKER, J. )

ssc/