Bombay High Court
The State Of Maharashtra And Ors vs Shri. Vijay Prabhu on 29 November, 2018
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 510.caf.4137.2018fast.31720.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 4137 OF 2018
WITH
CIVIL APPLICATION NO. 4138 OF 2018
IN
FIRST APPEAL (ST.) NO. 31720 OF 2018
The State of Maharashtra & Ors. ... Appellants
Vs.
Shri Vijay Prabhu .. Respondent
Mr.A.R. Patil, AGP for State.
CORAM : A.S. CHANDURKAR, J.
DATE : 29TH NOVEMBER 2018 P.C. 1 Not on board. Taken up on production.
FIRST APPEAL (ST.) NO. 31720 OF 2018 2 Issue notice, returnable on 30th January 2019.
CIVIL APPLICATION NO. 4137 OF 2018 (FOR DELAY CONDONATION ) 3 Issue notice, returnable on 30th January 2019. In addition, private service is permitted.
CIVIL APPLICATION NO. 4138 OF 2018 4 On the appellants depositing the entire decretal amount along with accrued interest with the trial Court within a period of eight weeks from today, further execution shall remain stayed until further orders.
(A.S. CHANDURKAR, J.) Shraddha Talekar PS 1/1 ::: Uploaded on - 03/12/2018 ::: Downloaded on - 30/12/2018 11:05:56 :::