Satish Shahajirao Charak And Anr vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3445 Bom

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
                   927 FIRST APPEAL NO.82 OF 2019
          WITH FA/96/2019 WITH FA/97/2019 WITH FA/99/2019
                          WITH FA/98/2019
                SHIVAJI MADHAVRAO BOROLE AND ORS
                                  VERSUS
                THE STATE OF MAHARASHTRA AND ORS
                                      ...
            Advocate for Appellants : Mr. Solanke Shrikrashna B.
              AGP for Respondent/s-State : Mr. P. M. Kulkarni.
             Advocate for Respondent No.2 : Mr. P. R. Tandale.
                                      ...

                               CORAM :      V. K. JADHAV, J.

                               DATE :       23.02.2021

     PER COURT :-

1. The learned counsel for the appellants submits that F.A. No.82 of 2019 and F.A. No.99 of 2019 arises out of the same judgment and award, however, the remaining appeals i.e. F.A. No.96 of 2019, F.A. No.97 of 2019 and F.A. No.98 of 2019 are from the different judgment and award.

2. In view of the same, office to de-tag the said appeals from the different judgment and award and list it separately for admission.

3. At the request of the learned counsel for the appellants, stand over to 06.04.2021.

4. Call Record and Proceedings.

(V. K. JADHAV, J.) ...

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