Vishwasrao S/O Shridharrao Deshmukh ... vs State Of Maharashtra Through The ...
2025 Latest Caselaw 3759 Bom

Bombay High Court

Vishwasrao S/O Shridharrao Deshmukh ... vs State Of Maharashtra Through The ... on 21 August, 2025

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

                  CIVIL APPLICATION (CAF) NO. 985 OF 2025
                                     IN
                   FIRST APPEAL (ST) NO. 10718 OF 2024

                     Vishwasrao s/o Shridharrao Deshmukh and Ors.
                                           Vs.
                   State of Maharashtra, Thru. The Collector, Buldana
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                           Mr. S.P. Pawar, Advocate for applicants.
                           Mr. M.A. Kadu, AGP for respondent/State.

                                        CORAM : MRS. VRUSHALI V. JOSHI, J.

DATE : 21.08.2025.

The learned counsel for appellant has filed this application seeking leave to file the appeal through the legal heirs of appellant No.4. The appellant Nos.1 to 3 are already on record. After the judgment, the appellant No.4 died and without permission of this Court, the legal heirs are brought on record.

2. Leave granted to file the appeal through the legal heirs of appellant No.4 along with other appellants.

Prity
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Civil Application (ST) No.10719/2024

Heard.

2. Issue notice to the respondents, returnable after four weeks.

3. Learned AGP waives service of notice on behalf of respondent/State.

(Mrs. Vrushali V. Joshi, J.)

Signed by: Mrs. PrityPrity Gabhane Designation: PA To Honourable Judge Date: 21/08/2025 19:07:13