Bombay High Court
The State Of Maharashtra Through The ... vs Rajaram Mohana Jadhav (Deceased) Thr. ... on 16 October, 2018
15 caf 4605 of 2013.odt
vks
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.4605 OF 2013
IN
FIRST APPEAL NO.1301 OF 1998
The State of Maharashtra ... applicant.
V/s.
Rajaram Mohana Jadhav (decd)
through legal heirs. ... Respondents
Mr. Y. Y. Dabke, AGP for the applicant.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 16 th OCTOBER, 2018. P.C. : 1] This is an application for condonation of delay of 10 years
in bringing the legal heirs of deceased respondent No.4. Issue notice to legal heirs of respondent No.4, returnable on 18 th December, 2018. In addition to Court notice, learned counsel for applicant to serve legal heirs of respondent No.4, by private notice and shall file affidavit of service on or before the returnable date.
2] Stand over to 18th December, 2018.
[DR.SHALINI PHANSALKAR-JOSHI, J.]
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