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ca15374.22.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 15374 OF 2022 IN
FIRST APPEAL (ST.) NO. 23260 OF 2022
The State of Maharashtra Applicant
Versus
Suryakant Limbaji Daigude Respondent
WITH
CIVIL APPLICATION NO. 15377 OF 2022 IN
FIRST APPEAL (ST.) NO. 22695 OF 2022
The State of Maharashtra Applicant
Versus
Prabhu Madhu Jagtap Respondent
WITH
CIVIL APPLICATION NO. 15379 OF 2022 IN
FIRST APPEAL ST. NO. 22691 OF 2022
The State of Maharashtra Applicant
Versus
Shaikh Nasir Fattemohamd Respondent
WITH
CIVIL APPLICATION NO. 15381 OF 2022 IN
FIRST APPEAL ST.NO. 22684 OF 2022
The State of Maharashtra Applicant
Versus
Shaikh Habib Fattemohamd Respondent
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ca15374.22.odt
WITH
CIVIL APPLICATION NO. 15383 OF 2022 IN
FIRST APPEAL ST. NO. 23089 OF 2022
The State of Maharashtra Applicant
Versus
Kashinath Ganipati Madnure Respondent
WITH
CIVIL APPLICATION NO. 15386 OF 2022 IN
FIRST APPEAL ST. NO. 22700 OF 2022
The State of Maharashtra Applicant
Versus
Sau. Padminbai w/o Dattoba Dhaigude Respondent
Mr. A. M. Phule, APP for the applicant/State.
Mr. G. K. Sontakke, Advocate for the respondents.
CORAM : R. G. AVACHAT &
R. M. JOSHI, JJ.
DATE :18th NOVEMBER, 2022. PER COURT :
1. Issue notice to respondents. Learned counsel Mr. Sontakke waives service of notice on behalf of the respondents. By consent of both sides, applications are heard.
2. Learned APP submits that the delay caused in preferring appeals against the impugned judgment is on account of procedural ::: Uploaded on - 21/11/2022 ::: Downloaded on - 22/11/2022 06:39:03 ::: -3- ca15374.22.odt lapses and not deliberate one. He also drew attention of this Court to the appeals fled and admitted before this Court arising out of the same award. Thus, according to him, for this reason also, delay caused in preferring the appeals deserves to be condoned.
3. Learned advocate for respondents opposed the said contention stating the amount of delay.
4. There is no dispute about the fact that the other appeals arising out of the same award are already admitted by this Court. Perusal of applications for condonation of delay shows that delay is not deliberate and hence interest of justice requires the same should be condoned and appeals are heard on merit. In the result, applications are allowed. Delay caused in preferring appeals stands condoned. Applications stand disposed of.
( R. M. JOSHI) ( R. G. AVACHAT)
Judge Judge
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ca15374.22.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD FIRST APPEAL (ST.) NO. 23260 OF 2022 The State of Maharashtra Appellant Versus Suryakant Limbaji Daigude Respondent WITH FIRST APPEAL (ST.) NO. 22695 OF 2022 The State of Maharashtra Appellant Versus Prabhu Madhu Jagtap Respondent WITH FIRST APPEAL ST. NO. 22691 OF 2022 The State of Maharashtra Appellant Versus Shaikh Nasir Fattemohamd Respondent WITH FIRST APPEAL ST.NO. 22684 OF 2022 The State of Maharashtra Appellant Versus Shaikh Habib Fattemohamd Respondent WITH ::: Uploaded on - 21/11/2022 ::: Downloaded on - 22/11/2022 06:39:03 ::: -5- ca15374.22.odt FIRST APPEAL ST. NO. 23089 OF 2022 The State of Maharashtra Appellant Versus Kshinath Ganpati Madnure Respondent WITH FIRST APPEAL ST. NO. 22700 OF 2022 The State of Maharashtra Appellant Versus Sau. Padminbai w/o Dattoba Dhaigude Respondent Mr. A. M. Phule, APP for the appellant/State. Mr. G. K. Sontakke, Advocate for the respondents.
CORAM : R. G. AVACHAT & R. M. JOSHI, JJ.
DATE :18th NOVEMBER, 2022. PER COURT :
Admit.
Call R & P.
( R. M. JOSHI) ( R. G. AVACHAT)
Judge Judge
dyb
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ca15374.22.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD CIVIL APPLICATION NO. 15375 OF 2022 IN FIRST APPEAL (ST.) NO. 23260 OF 2022 The State of Maharashtra Applicant Versus Suryakant Limbaji Daigude Respondent WITH CIVIL APPLICATION NO. 15378 OF 2022 IN FIRST APPEAL (ST.) NO. 22695 OF 2022 The State of Maharashtra Applicant Versus Prabhu Madhu Jagtap Respondent WITH CIVIL APPLICATION NO. 15380 OF 2022 IN FIRST APPEAL ST. NO. 22691 OF 2022 The State of Maharashtra Applicant Versus Shaikh Nasir Fattemohamd Respondent WITH CIVIL APPLICATION NO. 15382 OF 2022 IN FIRST APPEAL ST.NO. 22684 OF 2022 The State of Maharashtra Applicant Versus Shaikh Habib Fattemohamd Respondent WITH CIVIL APPLICATION NO. 15385 OF 2022 IN FIRST APPEAL ST.NO. 22689 OF 2022 ::: Uploaded on - 21/11/2022 ::: Downloaded on - 22/11/2022 06:39:03 ::: -7- ca15374.22.odt The State of Maharashtra Applicant Versus kashinth Ganpati Madnure Respondent WITH CIVIL APPLICATION NO. 15387 OF 2022 IN FIRST APPEAL ST. NO. 22700 OF 2022 The State of Maharashtra Applicant Versus Sau. Padminbai w/o Dattoba Dhaigude Respondent Mr. A. M. Phule, APP for the applicant/State. Mr. G. K. Sontakke, Advocate for the respondents.
CORAM : R. G. AVACHAT & R. M. JOSHI, JJ.
DATE :18th NOVEMBER, 2022. PER COURT :
1. Issue notice to respondents returnable on 16th December, 2022. Learned counsel Mr. Sontakke waives service of notice on behalf of the respondents.
2. On depositing entire amount awarded vide the impugned judgment with interest accrued, within a period of 12 weeks from today, ad-interim relief is granted in terms of prayer clause 'B'.
( R. M. JOSHI) ( R. G. AVACHAT)
Judge Judge
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