Manoj Govinda Patil vs The State Of Maharashtra And Ors
2022 Latest Caselaw 7851 Bom

                                      1
                                                                3416.16FA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       963 FIRST APPEAL NO.3416 OF 2016
                     WITH FA/3403/2016 WITH FA/3424/2016
                     WITH FA/3427/2016 WITH FA/3426/2016
                     WITH FA/2075/2016 WITH FA/3417/2016
                     WITH FA/3421/2016 WITH FA/3425/2016
                     WITH FA/3414/2016 WITH FA/2128/2016
                     WITH FA/2575/2016 WITH FA/3434/2016
                     WITH FA/3402/2016 WITH FA/2117/2016
                     WITH FA/3418/2016 WITH FA/3406/2016
                     WITH FA/3400/2016 WITH FA/3412/2016
                     WITH FA/3411/2016 WITH FA/3439/2016
                     WITH FA/3433/2016 WITH FA/3401/2016
                     WITH FA/3413/2016 WITH FA/3430/2016
                     WITH FA/3431/2016 WITH FA/3423/2016
                     WITH FA/3435/2016 WITH FA/3419/2016
                     WITH FA/3437/2016 WITH FA/3420/2016
                     WITH FA/3432/2016 WITH FA/3428/2016
                     WITH FA/3429/2016 WITH FA/2177/2016
                     WITH FA/2176/2016 WITH FA/3438/2016
                     WITH FA/3440/2016 WITH FA/3441/2016
                     WITH FA/3442/2016 WITH FA/3415/2016
                     WITH FA/3443/2016 WITH FA/3404/2016
                     WITH FA/3405/2016 WITH FA/3407/2016
                     WITH FA/3408/2016 WITH FA/3410/2016
                     WITH FA/2074/2016 WITH FA/2043/2016
                     WITH FA/2044/2016 WITH FA/3409/2016
                     WITH FA/2576/2016 WITH FA/3436/2016
                     WITH FA/2127/2016 WITH FA/3422/2016
                     WITH FA/3444/2016 WITH FA/3445/2016

                                     ...
                            MANOJ GOVINDA PATIL
                                   VERSUS
                     THE STATE OF MAHARASHTRA & OTHERS




::: Uploaded on - 12/08/2022              ::: Downloaded on - 13/08/2022 20:02:15 :::
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                                                                       3416.16FA

                                       ...
                   Advocate for Appellants : Mr.Vijay B. Patil
            Advocates for Respondent no.3 : Smt.Chaitali Chaudhary
               Kutti, Mr.Madan S. Kokate, Mr.A.G.Vasmatkar and
                               Mr.S.S.Chillarge
                                      ...
                                    CORAM : S.G.DIGE, J.

DATE : 04.08.2022 P.C. :

1] The learned counsel for respondent no.3 submit that connected group of matters are not listed with these matters. It be listed along with these appeals so all the matters can be disposed of by common judgment.

2] The learned counsel for respondent no.3 to take steps to club all the matters along with this group.

3] If respondent no.3 failed to take steps for clubbing all the matters along with this group on next date, this group of matters will be heard.

4] Stand over to 16th September, 2022.

[S.G.DIGE] JUDGE DDC