State Of Maharashtra ... vs Ajaychand Vijaychand Agtrawal ...
2021 Latest Caselaw 8351 Bom

28.FA.662.2008.                                                                                                1/2


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

                                        First Appeal No.662/2008
  State of Maharashtra, through Collector, Akola Vs. Ajaychand s/o Vijaychand Agrawal & Anr.
                                             WITH
                                        First Appeal No.95/1995
                         Islam Ali s/o Khwaja Ali Vs. The State of Maharashtra
                                                 WITH
                                        First Appeal No.593/1995
                         The State of Maharashtra Vs. Islam Ali s/o Khwaja Ali
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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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                 (In F.A.662/2008)
                 Ms. H.N. Jaipurkar, AGP for the Appellant.
                 Shri A.S. Mehadia, Advocate for the Respondents.
                 (In F.A.95, 593/1995)
                 Ms. H.N. Jaipurkar, AGP for the State.

                 CORAM : S.M. MODAK, J.

DATE : 23rd JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

The appellant in First Appeal No.95/1995 has already filed the private paper-book. The impugned judgment is delivered on 29th April, 1994. State is also aggrieved by the said judgment and they have preferred an appeal bearing First Appeal No.593/1995.

Hence, filing of private paper-book in First Appeal No.593/1995 is dispensed with.

Both the appeals be kept for final disposal in the last week of July, 2021.

28.FA.662.2008. 2/2

First Appeal No.662/2008

Filing of private paper-book is dispensed with. Record and proceedings is already received.

All these appeals be kept together for final disposal because the rate fixed by the Reference Court under challenge in First Appeal Nos.95/1995 and 593/1995 was considered as a foundation in the judgment challenged in First Appeal No.662/2008.

JUDGE

vijay