Bombay High Court
Pandurang Ramrao Somvanshi vs The State Of Maharashtra And Others on 3 July, 2019
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
AURANGABAD BENCH, AT AURANGABAD.
924 FIRST APPEAL NO.192 OF 2017
PANDURANG RAMRAO SOMVANSHI
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
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Advocate for Appellants : Mr. V.D. Gunale
AGP for Respondents no.01, 02 & 03 : Mr. R.B. Bagul
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CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 03RD JULY 2019
ORAL ORDER :
01. Present appeal has been filed by the original claimant for enhancement of compensation.
02. Admit.
03. Learned Assistant Government Pleader waives service of notice, after admission, on behalf of respondents no.01, 02 and 03.
( Smt. Vibha Kankanwadi ) JUDGE ...........
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