Lalu Dhansing Rathod vs The State Of Mah
2024 Latest Caselaw 2321 Bom

Bombay High Court

Lalu Dhansing Rathod vs The State Of Mah on 24 January, 2024

                                    1                902-FA 687-2017.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                      FIRST APPEAL NO. 687 OF 2017

Lalu Dhansing Rathod                                            .. Appellant

         Versus

The State of Maharashtra
Through the Collector, Osmanabad                                .. Respondent

Mr. Ajeet B. Kale, Advocate for the Appellant.
Mr. S. V. Hange, AGP for Respondent.

                            CORAM :         R. M. JOSHI, J.

                             DATE       :   24th JANUARY, 2024.

PER COURT :-

.        During the course of hearing it is found that, there is reference in

the impugned judgment and award about the certified copy of namuna

A and B filed along with Exh. 33. The record and proceeding, however,

does not disclose any such document on record.

2. The registry to call complete record and proceeding of LAR No.

784/2009 from Reference Court .

3. Stand over to 12.02.2024.

( R. M. JOSHI, J. )

P.S.B.

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