Bombay High Court
Sangram Kashinath Mahajan And Anr vs The State Of Mah And Ors on 20 June, 2019
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
935 FIRST APPEAL NO.2324 OF 2018
SANGRAM KASHINATH MAHAJAN AND ANR
VERSUS
THE STATE OF MAH AND ORS
...
Mr. N.D. Kendre, Advocate h/f Mr. M.S. Patil, Advocate for the appellants
Mr. R.B. Bagul, AGP for the respondent No.1
Mr. S.G. Sangle, Advocate for the respondent No2
...
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 20th JUNE, 2019 PER COURT : 1 Since this is an appeal by claimants challenging the award on the
ground of inadequacy, admit.
2 Issue notice to respondents. Learned AGP waives notice for respondent No.1. Learned Advocate Mr. S.G. Sangle waives notice for respondent No.2.
3 Call Record and Proceedings.
4 Stand over till 24.09.2019.
( Smt. Vibha Kankanwadi, J. ) agd ::: Uploaded on - 22/06/2019 ::: Downloaded on - 22/06/2019 23:59:10 :::