Bombay High Court
Suman Shravan Pardhi vs The Executive Engineer, Kumbharkinhi ... on 21 December, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
(1) hp441fa1098.16+13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO. 1098 OF 2016
Suman Shravan Pardhi__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 146 OF 2016
Babusingh Ramu Chavan__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 147 OF 2016
Shriram Laxman Dawane__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 144 OF 2016
Digambar Shriram Dhoble__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 142 OF 2016
Dinkar Shriram Dawane__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 141 OF 2016
Ramesh Seva Jadhao__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 153 OF 2016
Kashinath Shriram Dawane__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 145 OF 2016
Lopchand Narayan Chavan__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 152 OF 2016
Gunwant Pundlik Deeve__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 143 OF 2016
Shankar Shriram Dawane__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 151 OF 2016
Jyoti Devidas Rathod__ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 148 OF 2016
Rambhau Madhuji @ Mahadeo Chirde__ Vs. __Ex. Engr. Kumbharkinhi Dam Division
and ors
FIRST APPEAL NO. 150 OF 2016
Atmaram Hardas Rathod __ Vs. __Ex. Engr. Kumbharkinhi Dam Division and ors
FIRST APPEAL NO. 149 OF 2016
Vilas Pandurang Borchate through L.Rs and ors__ Vs. __Ex. Engr. Kumbharkinhi Dam
Division and ors
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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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Mr. A.B.Nakshane, Advocate for appellant
Mrs. U.A.Patil, Advocate for respondent No.1
Mrs. M.H.Deshmukh, AGP for respondents/State
CORAM : AVINASH G. GHAROTE, J.
DATE : 21/12/2022
(2) hp441fa1098.16+13
Mr. Nakshane, learned counsel for the appellants to place on record the chart pointing out the difference in the construction, regarding the quality and material used.
List the matters after X'mass Vacation, 2022.
JUDGE Rvjalit Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:22.12.2022 14:49