Fulchand Baburao Mule vs The State Of Maharashtra And Ors
2021 Latest Caselaw 1694 Bom

                                                                     20-CivilA-13131-17.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                    CIVIL APPLICATION NO.13131 OF 2017
                            IN FAST/24159/2017

                    SHRI FULCHAND BABURAO MULE
                                 VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
      Advocate for Applicants : Smt. L. R. Thakur h/f Shri L. C. Patil
         AGP for Respondents No.1 & 2 : Shri G. O. Wattamwar
                                   ...

                                      CORAM : B. U. DEBADWAR, J.

                                      DATE         : 25th JANUARY, 2021

PER COURT :

1. Heard learned advocate for the applicant.

2. It is argued that acquiring body has already preferred

appeal against the impugned judgment and award. After receiving

the notice of the said appeal, applicant has preferred the appeal

against the impugned judgment and award along with this

application.

3. Issue notice to the respondents, returnable on

22-02-2021.

4. Learned AGP waives service of notice for respondents

No. 1 and 2.

(B. U. DEBADWAR, J.)

SVH

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