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Bombay High Court

Motiram Zinga Chavhan (Deceased) Thr. ... vs The State Of Maharashtra Thr. ... on 8 January, 2016

Author: R.K. Deshpande

Bench: Ravi K. Deshpande

      fa834.13.O.odt                                                                                                         1/1



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                               
                                NAGPUR BENCH, NAGPUR




                                                                                                 
                                       FIRST APPEAL NO.834 OF 2013   
       (Motiram Zinga Chavhan (deceased) thr. LRs' Komtanbai Motiram Chavhan and others
                      Vs. The State of Maharashtra, thr. Collector, Yavatmal and others)
       
                         
                                            
                                                               
                                                                                  
                                                                                                     
                                                                                                                        
                                                                                                                                    




                                                                                                
      Office Notes, Office Memoramda of Coram,
      appearances, Court's orders of directions                                   Court's or Judge's orders.
      and Registrar's orders.



                                  CORAM: R.K. DESHPANDE, J.
                                  DATE:     8
                                                   
                                              th
                                                   JANUARY, 2016.
                                                    

Twelve months' time is granted to file private paper-book, failing which the costs of Rs.500/- will have to be paid to the High Court Bar Association, Nagpur.

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