The State Of Maharashtra And Ors vs Uttreshwar Tatyaba Yawale
2021 Latest Caselaw 9675 Bom

                                                                  FAs.1463 and 1464.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                         FIRST APPEAL NO.1463 OF 2018

The State of Maharashtra
and ors.                                                        ..Appellants
          Vs.
Uttareshwar Tatyaba Yawalekar                                   ..Respondents

                                      AND
                         FIRST APPEAL NO.1464 OF 2018

The State of Maharashtra
and ors.                                                        ..Appellants
           Vs.
Dattu s/o. Jijaba Yawale                                        ..Respondents

                               ----
Mr.B.V.Virdhe, AGP for appellants
Mr.V.P.Latange, Advocate for respondent
                               ----

                                    CORAM : R.G. AVACHAT, J.

DATE : JULY 23, 2021 ORDER :-

Heard.

2. It was a group of five appeals. Present two appeals

are from the said group. The other three appeals (First Appeal

nos.1460 of 2018 to 1462 of 2018) have been dismissed by this

Court vide judgment and order dated 08.04.2021. Inadvertently,

2 FAs.1463 and 1464

present two appeals had not been tagged by the office along

with those three decided appeals. Had these two appeals been

tagged with the other three appeals, this Court could have

decided them with the same order dated 08.04.2021.

3. Learned counsel for the parties to both these

appeals agree to have order similar to one passed on

08.04.2021 in other three appeals.

4. Hence, for the reasons given in the judgment dated

08.04.2021 in other three appeals, present two appeals stand

dismissed.

5. The claimants are permitted to withdraw the amount

in deposit with this Court along with the interest accrued

thereon.

[R.G. AVACHAT, J.]

KBP