Bombay High Court
Dagdu Rambhau Jadhav And Others vs The State Of Maharashtra And Others on 29 January, 2019
Author: A. M. Dhavale
Bench: S. V. Gangapurwala, A. M. Dhavale
41wp11586
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
41 WRIT PETITION NO.11586 OF 2018
DAGDU RAMBHAU JADHAV AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Miss G.R. Jagtap h/for Mr. Shinde Chandrakant K.
AGP for Respondent State: Mr. K. B. Jadhavar
Advocate for Respondent No.4 : Mr. B. T. Bodkhe
CORAM : S. V. GANGAPURWALA &
A. M. DHAVALE, JJ.
DATE : 29th January, 2019 PER COURT :
The amount of rental compensation as decided is not paid to the petitioner. Mr. Bodkhe, learned Advocate for respondent No.4, submits that the amount would be paid within six months from today. The statement is accepted as an undertaking to this Court. Writ petition is accordingly disposed of. No costs.
(A. M. DHAVALE, J.) ( S. V. GANGAPURWALA, J. ) JPC 1/1 ::: Uploaded on - 31/01/2019 ::: Downloaded on - 31/01/2019 23:49:03 :::