Citation : 2025 Latest Caselaw 3765 Bom
Judgement Date : 21 August, 2025
12-fa 56-16.odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 56 OF 2018
Narayan Chandu Jadhav (since deceased through LRs) Vs. The State of Maharashtra and ors.
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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.K.S.Narwade, counsel for the appellants.
Mr.Vedant Akhade counsel h/f A.M.Kukday, counsel for respondent No.1.
Mr.M.A.Kadu, AGP for respondent Nos.2 and 3.
CORAM : VRUSHALI V.JOSHI, J.
DATE : 21.08.2025
1. Learned proxy counsel appearing for respondent No.1 seeks time to go through the judgment in the case of Ramanlal Deochand Shah Vs. State of Maharashtra and anr reported in (2013) 14 SCC 50 with anr. connected matter, filed by the appellant to remand back the matter to reference Court.
2. Time as prayed for is granted.
3. Stand over to 09.09.2025.
JUDGE
Signed by: Kavita P Tayade Designation: PS To Honourable Judge Kavita Date: 21/08/2025 18:44:28
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