Narayan Digambar Khandagle And ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 12357 Bom

                                       1   916,918,919,927-fast-19840-2021(b).doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                    FIRST APPEAL STAMP NO. 19840 OF 2021

 Babarao Sitaram Jadhav                               ... Appellant
      Versus
 The State of Maharashtra and others                  ... Respondents

                                     WITH
                      FIRST APPEAL (ST) NO. 21971 OF 2021

 Narayan Digambar Khandagle and another               ... Appellants
      Versus
 The State of Maharashtra and others                  ... Respondents

                                     WITH
                      FIRST APPEAL (ST) NO. 21987 OF 2021

 Digambar Kisan Khandagle                             ... Appellant
      Versus
 The State of Maharashtra and others                  ... Respondents

                                     WITH
                      FIRST APPEAL (ST) NO. 18433 OF 2011

 Pandarinath Lakshman Jddhav and others               ... Appellants
      Versus
 The State of Maharashtra and others                  ... Respondents

                                  ....
 Mr. A. B. Shinde, Advocate for appellants
 Mr. A. B. Chate, Mr. B. V. Virdhe, Mr. S. N. Kendre, AGPs for
 respondent Nos. 1 and 2
 Ms Sunita D. Shelke, Advocate for respondent No.3
                                  ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 01st SEPTEMBER, 2021

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2 916,918,919,927-fast-19840-2021(b).doc

PER COURT :-

. Heard.

2. The parties are at ad idem to have these appeals dispose

of in terms of the judgment and order dated 02.08.2017 passed by

this Court in First Appeal No.669 of 2015 and other connected

appeals.

3. In view of the same, the present appeals stand disposed

of in terms of the judgment and order dated 02.08.2017 passed in

First Appeal No.669 of 2015 and other connected appeals, provided

that the appellants herein shall not be entitled for interest for the

delayed period in preferring these appeals which has been

specifically mentioned in the order condoning the delay.

[ R. G. AVACHAT, J. ]

SMS

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