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Executive Engineer Arunvati ... vs Shri. Anandkumar Digambar ...
2022 Latest Caselaw 304 Bom

Citation : 2022 Latest Caselaw 304 Bom
Judgement Date : 7 January, 2022

Bombay High Court
Executive Engineer Arunvati ... vs Shri. Anandkumar Digambar ... on 7 January, 2022
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
   3-FA-132-17                                                                                                                      1/1


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.

                                           FIRST APPEAL NO.132 OF 2017

                 Executive Engineer Arunavati Canal Division, Tal. Yavatmal, Dist. Yavatmal
                                                                   -vs-
                   Anandkumar Digambar Nillawar Thr. (LRs) Akashay A. Nilawar and ors.
     ---------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                         Smt Jayashree J. Alkari, Advocate for appellant.
                                         Shri M. M. Agnihotri, Advocate for respondent No.1.
                                         Smt K. R. Deshpande, Assistant Government Pleader for respondent
                                         Nos.2 and 3.

                                         CORAM : A. S. CHANDURKAR AND PUSHPA V. GANEDIWALA, JJ.

DATE : January 07, 2022

It is submitted by the learned counsel for the respondent No.1 that First Appeal Nos.130/2017 and 131/2017 are being heard by the learned Single Judge in view of the pecuniary claim involved therein. Since these appeals arise out of the common judgment that is impugned in this appeal, it is directed that First Appeal Nos.130/2017 and 131/2017 be placed along with First Appeal No.132/2017 before the Division Bench. Within a period of two weeks the learned counsel for the appellants therein shall supply second set of the appeals.

(Pushpa V. Ganediwala, J.) (A. S. Chandurkar, J.)

Asmita Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:07.01.2022 17:24:26

 
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