The State Of Maharashtra vs Somnath Malhari Bansude And Ors
2018 Latest Caselaw 1219 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                                  FIRST APPEAL (ST.) NO. 32466 OF 2002

The State of Maharashtra                                                                  ...            Appellant
           V/s.
Suresh Sonba More                                                                         ...            Respondent(s)

WITH FIRST APPEAL (ST.) NO. 32468 OF 2002

The State of Maharashtra ... Appellant V/s.

Natha Maruti Done ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 32469 OF 2002

The State of Maharashtra ... Appellant V/s.

Tukaram Vithu Bhogale ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 43436 OF 2002

The State of Maharashtra ... Appellant V/s.

Yashwant Kaluram Thombre ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 46296 OF 2002

The State of Maharashtra ... Appellant V/s.

Pandurang Gajaba Gilbile ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 46299 OF 2002

The State of Maharashtra ... Appellant V/s.

Kisan Tukaram Gilbile & Anr. ... Respondent(s)

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WITH FIRST APPEAL (ST.) NO. 46300 OF 2002

The State of Maharashtra ... Appellant V/s.

Sitaram Gajaba Gilbile ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 1701 OF 2003

The State of Maharashtra ... Appellant V/s.

Sharada Ravindra Desai & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 23535 OF 2003 WITH CIVIL APPLICATION (ST.) NO. 23539 OF 2003

The State of Maharashtra ... Appellant V/s.

Vasantibai Mahadeo Dharne ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 23544 OF 2003 WITH CIVIL APPLICATION (ST.) NO. 23551 OF 2003

The State of Maharashtra ... Appellant V/s.

Vasantibai Mahadeo Dharane ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 23561 OF 2003 WITH CIVIL APPLICATION (ST.) NO. 23563 OF 2003

The State of Maharashtra ... Appellant V/s.

Rajendra Sudam Pawar ... Respondent(s)

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WITH FIRST APPEAL (ST.) NO. 23562 OF 2003 WITH CIVIL APPLICATION (ST.) NO. 23564 OF 2003

The State of Maharashtra ... Appellant V/s.

Sulochana Bhikaji Shingare & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 23570 OF 2003 WITH CIVIL APPLICATION (ST.) NO. 23571 OF 2003

The State of Maharashtra ... Appellant V/s.

Sulochana Bhikaji Shingare ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 5962 OF 2004 WITH CIVIL APPLICATION (ST.) NO. 5964 OF 2004 WITH CIVIL APPLICATION (ST.) NO. 9144 OF 2004

The State of Maharashtra ... Appellant V/s.

Yaseen Sardarbhai Mulani ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 5963 OF 2004 WITH CIVIL APPLICATION (ST.) NO. 5966 OF 2004 WITH CIVIL APPLICATION (ST.) NO. 9142 OF 2004

The State of Maharashtra ... Appellant V/s.

Dilawar Sardarbhai Mulani ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 15450 OF 2004

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WITH CIVIL APPLICATION (ST.) NO. 15451 OF 2004

The State of Maharashtra ... Appellant V/s.

Dundappa S. Sayagavi & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 15468 OF 2004 WITH CIVIL APPLICATION (ST.) NO. 15471 OF 2004

The State of Maharashtra ... Appellant V/s.

Dattajirao Akaram Shinde ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 6093 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 6096 OF 2005

The State of Maharashtra ... Appellant V/s.

Kashinath Bapurao Markad & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 6907 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 6908 OF 2005

The State of Maharashtra ... Appellant V/s.

Kamalabai Pralhad Bandgar ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 6912 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 6913 OF 2005

The State of Maharashtra ... Appellant V/s.

Ratanbai Nagnath Hajare ... Respondent(s)

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WITH FIRST APPEAL (ST.) NO. 12635 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 12636 OF 2005

The State of Maharashtra ... Appellant V/s.

Bhiva Maruti Shivekar & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 13149 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 13150 OF 2005

The State of Maharashtra ... Appellant V/s.

Rajkumar Ashok Gaikwad ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 13152 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 13153 OF 2005

The State of Maharashtra ... Appellant V/s.

Dhanaji Manaji Pachangane ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 13155 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 13156 OF 2005

The State of Maharashtra ... Appellant V/s.

Tukaram Tulshiram Kadam ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 13158 OF 2008 WITH CIVIL APPLICATION (ST.) NO. 13159 OF 2005

The State of Maharashtra ... Appellant V/s.

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Krishna Tulshiram Kadam & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 13161 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 13162 OF 2005

The State of Maharashtra ... Appellant V/s.

Dadaram Keshav Shelar ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 13175 OF 2005

The State of Maharashtra ... Appellant V/s.

Ramchandra Mukunda Dhamankar ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 17167 OF 2005

The State of Maharashtra ... Appellant V/s.

Tukaram Shankar Deshmukh ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 19745 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 19746 OF 2005

The State of Maharashtra ... Appellant V/s.

Shivaji Sukhdev Pawar & Ors. ... Respondent(s)

WITH FIRST APPEAL (ST.) NO. 25745 OF 2005 WITH CIVIL APPLICATION (ST.) NO. 25746 OF 2005

The State of Maharashtra ... Appellant V/s.

Somnath Malhari Bansude & Ors. ... Respondent(s)

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• Mr.A.R. Patil, AGP for the Appellant-State.

CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.

DATE : 31 st OCTOBER, 2018.

P.C. :

1] Heard learned counsel for the Appellant-State.

2] As per order dated 20/02/2017 passed on Office

submission by Registrar (Judicial-I), the Government Pleader for the

Appellant-State has not supplied true copies of First Appeal(s) for

reconstruction, as the CRA is allowed and deficit court fees is paid.

3] Learned AGP for the State seeks time to supply the true

copies of the above First Appeal(s).

4] In view thereof, the time of 16 weeks from today is granted

to supply the true copies of the above First Appeal(s), failing which

the First Appeal(s) and the Civil Application(s) therein, to stand

dismissed for non prosecution without further reference to the Court.

If record is reconstructed in time, the Appeal(s) be listed on board as

per CMIS date under appropriate category, as per its turn.

[DR.SHALINI PHANSALKAR-JOSHI, J.]