The State Of Maharashtra vs Jayawant Narayan Bodke And Anr
2022 Latest Caselaw 6515 Bom

                      Megha                                        908_caf_4173_2016 in fast_14122_2007.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                          CIVIL APPLICATION NO.4173 OF 2016
                                                          IN
                                       FIRST APPEAL (STAMP) NO.14122 OF 2007

                           The State of Maharashtra                   ...Applicant/Appellant
                                        Versus
                           Jaywant Narayan Bodke and Ors.                   ...Respondents
                                                      ...
                      Ms Tanaya Goswami, AGP for the Respondent-State.


                                                      CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th JULY, 2022.

P. C. :-

1. The Appellant -State has filed this appeal against the

judgment and Award dated 28/06/2006 along with the application for

condonation of delay in L.A.R. No.536 and 1991.

2. Office notings indicate that the Appeal has already abated

against Respondent Nos.1 and 2. Till date no steps have been taken to

set aside the abatement. As a result thereof, appeal would stand

abated as the law does not permit inconsistent awards.

3. Hence, the appeal is dismissed as abated.

Digitally signed MEGHA S by MEGHA S PARAB Date:

2022.07.12 PARAB 17:20:53 +0530 Megha 908_caf_4173_2016 in fast_14122_2007.doc

4. Pending application (s), if any, stand (s) disposed of in view

of dismissal of the appeal.

(SMT. ANUJA PRABHUDESSAI, J.)