Kashiram Kerba Paikrao (Dead), ... vs The State Of Maha., Through Its ...
2021 Latest Caselaw 8310 Bom

fa.527.17                                                                                           1/1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                              First Appeal No.521 of 2017
                       Satva Badhaji Sidanwad (Dead), through L.Rs.
                                            vs.
             The State of Maharashtra, through its Collector, Yavatmal & others

                                                 with

                              First Appeal No.754 of 2017
                  Kashiram Kerba Paikrao (Dead), through L.Rs. & others
                                            vs.
             The State of Maharashtra, through its Collector, Yavatmal & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri R.J. Shinde, Advocate for the Applicant-Appellant.
                           Ms. H.N. Jaipurkar, A.G.P. for Respondent Nos.1 & 2.


                                            CORAM       :   S.M. MODAK, J.

                                            DATE        :   22nd JUNE, 2021.

                                            Hearing     was    conducted        through        Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

It is submitted that both these appeals are covered as per the common judgment delivered by this Court earlier in First Appeal No.1412/2019.

Learned Advocate Shri Shinde for the appellant undertakes to email the number of connected appeals.

Matter be kept on 29th of June, 2021.

JUDGE *sandesh