Bombay High Court
Maha. State Road Transport Corporation ... vs Nitin Narayanrao Deshmukh And Another on 8 December, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 35.FA.835-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
FIRST APPEAL NO. 835 OF 2022
( M.S.R.T.C. Thr. Its Divisional Controller, Amravati
Vs.
Nitin Narayanrao Deshmukh & Anr. )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. S.R. Charpe, Advocate for the Appellant.
Mr. Sawan Alaspurkar, Advocate for the Respondent No.1.
CORAM: AVINASH G. GHAROTE, J.
DATED : 8th DECEMBER, 2022.
Two weeks time as a last chance is granted for depositing the compensation.
JUDGE SD. Bhimte Signed By:SHRIKANT DAMODHAR BHIMTE Signing Date:09.12.2022 17:36