Jaidipsing Ravindrasingh Jadhav vs Dayanand Pundalik Joshi And Anr
2021 Latest Caselaw 1578 Bom

                               1 [910-916 C.A. 949...2021 in F.A.St. 12441.2020]


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

           910 CIVIL APPLICATION NO. 949 OF 2021
                     IN
                FAST/12441/2020

                JAIDIPSING RAVINDRASINGH JADHAV
                     VERSUS
                DAYANAND PUNDALIK JOSHI AND ANR
                     WITH
           911 CIVIL APPLICATION NO. 953 OF 2021
                     IN
                FAST/17146/2020

                UTTAM TRIMBAKRAO KALE
                     VERSUS
                SHAFIK KHAN S/O RAFIK KHAN AND ORS
                          WITH
           912 CIVIL APPLICATION NO.954 OF 2021
                     IN
                FAST/13878/2020

                DEEPAK BHIMRAO BIRHADE
                     VERSUS
                SUNIL DARASING NAIK AND ORS
                          WITH
           913 CIVIL APPLICATION NO.961 OF 2021
                     IN
                FAST/13841/2020

                JYOTI JAGDISH GURAV AND ANR
                     VERSUS
                LILADHAR RAMKRUSHNA MISHRA AND ANR
                          WITH
           914 CIVIL APPLICATION NO. 962 OF 2021
                     IN
                FAST/13872/2020

                    KALPANA RAJENDRA GURAV AND ORS
                         VERSUS
                    LILADHAR RAMKRUSHNA MISHRA AND ANR




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                                2 [910-916 C.A. 949...2021 in F.A.St. 12441.2020]


                          WITH
           915 CIVIL APPLICATION NO. 963 OF 2021
                     IN
                FAST/13552/2020

                GAYATRI RAVINDRA GURAV AND ANR
                     VERSUS
                LILADHAR RAMKRUSHNA MISHRA AND ANR
                     WITH
           916 CIVIL APPLICATION NO. 978 OF 2021
                     IN
                FAST/26062/2020

                    PUSHPABAI SANTOSH JAWARE AND ORS
                        VERSUS
                    HIRALAL KASHINATH PAWAR AND ANR
                                ......
                    Mr. P.C.Mayure, Advocate for applicants.
                                ......
                                CORAM : V.L.ACHLIYA, J.

DATE : 22/01/2021 ......

ORAL ORDER :

1. Learned counsel for applicants pointed out that the name of respondent No. 1 was deleted from the clause title of the petition before the Tribunal and there is note to that effect in the copy of Judgment produced on record.

2. The office objection raised is disposed of in terms of statement made as office objection raised is without any basis.

3. Issue notice to respondents, returnable within eight weeks.

3 [910-916 C.A. 949...2021 in F.A.St. 12441.2020]

4. S.O. 10/03/2021.

[V.L.ACHLIYA] JUDGE KNP