Sayyad Aminabi W/O Pirpasha vs The State Of Maharashtra And Ors
2021 Latest Caselaw 12404 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                    FIRST APPEAL STAMP NO. 20297 OF 2021

 Sayyad Aminabi Pirpasha                        ... Appellant
       Versus
 The State of Maharashtra and others            ... Respondents
                                  ....
 Mr. A. B. Shinde, Advocate for appellant
 Mr. S. S. Dande, AGP for respondent Nos. 1 and 2
 Ms Sunita D. Shelke, Advocate for respondent No.3
                                  ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 01st SEPTEMBER, 2021

PER COURT :-

. Heard.

2. The parties are at ad idem to have this appeal 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 First

Appeals.

3. In view of the same, the present appeal stands disposed

of in terms of the judgment and order dated 16.01.2019 passed in

First Appeal No.3133 of 2009, provided that the appellant herein

shall not be entitled for interest for the delayed period in preferring

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these appeal which has been specifically mentioned in the order

condoning the delay.

[ R. G. AVACHAT, J. ]

SMS

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