Bombay High Court
Lilabai Onkarrao Giri And Others vs The State Of Maharashtra, Thr. ... on 24 September, 2020
Author: S.M. Modak
Bench: S. M. Modak
1 fa 1378.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
First Appeal No.1378/2018
(Sharad Gulhane V The State of Maharashtra and others)
and
First Appeal No.389/2018
(Lilabai Giri and others V The State of Maharashtra and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri M.A. Kadu, Adv for resp. no.3.
CORAM : S.M. MODAK, J.
DATE : 24-09-2020.
Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.
2. Except Shri Kadu, learned Advocate for respondent no.3, no one is present on behalf of the respondents.
3. Matter is kept in second week of October, 2020.
4. The order be communicated to the counsel appearing for the parties, either on the e-mail address or on WhatsApp or by such other mode, as is permissible in law.
(S.M Modak, J.) Deshmukh ::: Uploaded on - 24/09/2020 ::: Downloaded on - 25/09/2020 05:29:13 :::