Bombay High Court
Satish Baburao Aurade And Anr vs The State Of Maharashtra And Ors on 1 September, 2021
Bench: R. G. Avachat
1 929(a)-fa-108-2016.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO. 108 OF 2016
Umakant Shivling Sundale ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Mr. B. A. Shinde, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 604 OF 2013
Babarao Rachappa and others ... Appellants
Versus
The State of Maharashtra and others ... Resondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Ms. Sunita D. Shelke, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 2088 OF 2015
Pandhari Linguram Nukulwad ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Mr. B. R. Surwase, Advocate for respondent No.2
....
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WITH
FIRST APPEAL NO. 4521 OF 2017
Ramrao Vithalrao Banbare ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Ms. Sunita D. Shelke, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 4270 OF 2017
Satish Baburao Aurade and another ... Appellants
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Ms. Sunita D. Shelke, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 1531 OF 2017
Sangappa Huchappa Aurade
(died) Sarubai Sangapa Aurade and another ... Appellants
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Ms. Sunita D. Shelke, Advocate for respondent No.2
....
WITH
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FIRST APPEAL NO. 1030 OF 2020
Uttam Hanmant Gaderao ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 2
Mr. B. R. Surwase, Advocate for respondent No.3
....
WITH
FIRST APPEAL NO. 631 OF 2017
Shivaji Raghunath Navade ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Mr. Anant D. Gadekar, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 4273 OF 2017
Chandrakant Huchappa Aurade ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Mr. Umakant P. Giri, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 2057 OF 2020
Shivraj Rudrappa Mathdrvru ... Appellant
Versus
The State of Maharashtra and others ... Respondents
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....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Ms. Sunita D. Shelke, Advocate for respondent No.2
....
WITH
FIRST APPEAL NO. 817 OF 2021
Vithal Linguram Nukulwad ... Appellant
Versus
The State of Maharashtra and others ... Respondents
....
Mr. G. N. Chincholkar, Advocate for appellants
Mr. A. B. Chate, AGP for respondent Nos. 1 and 3
Ms. Sunita D. Shelke, Advocate for respondent No.2
....
CORAM : R. G. AVACHAT, J.
DATED : 01st SEPTEMBER, 2021
PER COURT :-
. Heard.
2. The parties are at ad idem to have these appeals dispose
of in terms of the judgment and order dated 16.01.2019 passed by
this Court in First Appeal No.3133 of 2009 and other connected
appeals.
3. In view of the same, the present appeals stand disposed
of in terms of the judgment and order dated 16.01.2019 passed in
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First Appeal No.3133 of 2009 and other connected appeals, provided
that the appellants herein shall not be entitled for interest for the
delayed period in preferring these appeals.
[ R. G. AVACHAT, J. ]
SMS
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