Ajay S/O Moyadin Shaikh vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 1677 Bom

                                                                        379299.2016
                                       -1-

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD.

                      CIVIL APPLICATION NO. 9299 OF 2016
                                      IN
                     FIRST APPEAL [ST] NO. 13393 OF 2016

 Ajay S/o Moyadin Shaikh                                           ...Applicant

          Versus

 The State of Maharashtra & Ors.                                ...Respondents

                                 .....
 Shri. Pandurang V. Ghodke, Advocate for the applicant (Absent)
 Shri. G. O. Wattamwar, AGP for respondents No. 1 & 2
 None for respondent No. 3
                                 .....

                                CORAM : B. U. DEBADWAR, J.

                                DATE         : 25th January, 2021

 PER COURT : -

1. None for the applicant and respondent no. 3. Learned

AGP appears on behalf of respondent nos. 1 & 2.

2. The delay of 1251 days caused in preferring the appeal

against Judgment and Award passed in LAR, is huge one. Matter was

posted first time for hearing on 03.08.2020 and thereafter, it has been

circulated today by the office. As the counsel for the applicant is

absent, in the interest of justice, matter stands adjourned to 08th

February, 2021.

SG Punde, PA

379299.2016

3. Learned Counsel for the applicant to note that, on the

next date of hearing, the matter will not be adjourned for any reason.

[ B. U. DEBADWAR ] JUDGE

SG Punde, PA