The State Of Mah Thr Collector And ... vs Shivaji Gangadharrao Sakolkar ...
2021 Latest Caselaw 4553 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                 CIVIL APPLICATION NO.4635 OF 2012 IN
                   FIRST APPEAL ST. NO.7134 OF 2012


 The State of Maharashtra & anr.                    ... APPLICANTS

          VERSUS

 Shri Shivaji s/o Gangadharrao Sakolkar
 & ors.                                 ... RESPONDENTS

                               .......
 Shri Y.G. Gujarathi, A.G.P. for applicants
 Shri Ashwin Sakolkar, Advocate holding for
 Shri V.G. Sakolkar, Advocate for R.No.1 to 4-D
                               .......

                                  CORAM :   R. G. AVACHAT, J.

                                  DATE :    11th MARCH, 2021

 PER COURT :

Learned counsel for the respondents relies on the judgment and order of this Court, dated 8/1/2018, passed in Civil Application No.5924/2013 in First Appeal St. No.8208/2013 and submits that, the delay occurred in preferring the said appeal has been condoned. The present appeal is arising out of the same proceedings. Learned A.G.P. seeks time to have instructions in this regard. Stand over to 25th April 2021.

( R. G. AVACHAT ) JUDGE

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