Gajanan Machindra Shelar And Anr vs The State Of Maharashtra And Ors
2021 Latest Caselaw 1161 Bom

                                                                              7-CA-6272-19.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     CIVIL APPLICATION NO.6272 OF 2019
                             IN FAST/39328/2018

             GAJANAN MACHINDRA SHELAR AND ANOTHER
                                VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS
                                    ...
            Advocate for Applicants : Shri Abhishek M. Hajare
            AGP for Respondents No.1 & 2 : Shri S. D. Gayal
                                    ...

                                           CORAM : B. U. DEBADWAR, J.

                                           DATE       : 18th JANUARY, 2021

PER COURT :

1. This is an application for condonation of delay, caused in

preferring appeal against the judgment and award dated

30-03-2015, passed by the learned 4 th Joint Civil Judge (S.D.),

Aurangabad, in L.A.R. No. 283 of 2001, whereby claim is allowed

partly.

2. Heard Shri A. M. Hajare, learned advocate for

applicant / appellant.

3. Issue notice to the respondents, returnable on

15-02-2021.

4. Shri Gayal, learned AGP, waives service of notice for

respondents No. 1 and 2.

                                                         (B. U. DEBADWAR, J.)



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