Bombay High Court
The State Of Maharashtra Thr. The ... vs Shri Bapu Ragho Patil Since Deceased ... on 1 August, 2021
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
7.FA.45.1995.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BEFORE NATIONAL LOK ADALAT
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 45 OF 1995
ALONGWITH
CIVIL APPLICATION NO. 197 OF 2021
The State of Maharashtra .... Appellant
vs.
Shri Bapu Ragho Patil .... Respondent
-------------------
Mr. A. R. Patil, Addl.GP for the Appellant-State.
None for the Respondent.
-------------------
CORAM : MADHAV J. JAMDAR, J.
P. P. SHARMA, OSD.
D. N. KHER, COURT RECEIVER
DATE : 1st AUGUST, 2021
P.C. :
Mr. A. R. Patil, learned Addl. GP points out that sole Respondent has expired and Civil Application for bringing on record heirs of sole Respondent is already filed. In that view of the matter, stand over before the regular Court.
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