Bombay High Court
The State Of Maharashtra And Anr vs Nagu Salva Danke on 9 December, 2019
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
23CA12606.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
23 CIVIL APPLICATION NO. 12606 OF 2019
IN FA/4174/2017 WITH CA/4651/2016 IN FA/4167/2017 WITH
CA/4653/2016 IN FA/4171/2017 WITH CA/4657/2016 IN FA/4170/2017
WITH CA/4661/2016 IN FA/4169/2017 WITH CA/4668/2016 IN
FA/4168/2017 WITH CA/4669/2016 IN FA/4172/2017 WITH
CA/4673/2016 IN FA/4173/2017 WITH CA/4675/2016 IN FA/4174/2017
WITH CA/12605/2019 IN FA/4168/2017 WITH CA/12607/2019 IN
FA/4170/2017 WITH CA/12608/2019 IN FA/4169/2017 WITH
CA/12609/2019 IN FA/4171/2017 WITH CA/12610/2019 IN
FA/4172/2017 WITH CA/12611/2019 IN FA/4173/2017 WITH
CA/12612/2019 IN FA/4167/2017
BALBHIM NAGORAO SHINDE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
Advocate for Appellants : Mr. V.V. Bhavthankar.
AGP for Respondent No. 1 & 2 : Mr. S.N. Morampalle.
CORAM : MANGESH S. PATIL, J.
DATE : .09.12.2019 PER COURT :
After having heard both the sides, it appears that prima facie the compensation enhanced by the reference Court is within the parameters laid down by the Resolution and the matter can be settled in the Lok adalat.
2. Parties are referred to the Lok Adalat to be held on 14.12.2019.
3. If the matters are not settled, list those on 20.12.2019.
( MANGESH S. PATIL, J. ) 1/2 ::: Uploaded on - 09/12/2019 ::: Downloaded on - 12/12/2019 18:41:30 ::: 23CA12606.19.odt S.P.C. 2/2 ::: Uploaded on - 09/12/2019 ::: Downloaded on - 12/12/2019 18:41:30 :::