Smt. Meerabai Ramdas Battase vs The State Of Maharashtra Thr. Its ...
2022 Latest Caselaw 2614 Bom

                                 1/2         15 FA ST 25303-19.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                 FIRST APPEAL ST NO.25303 OF 2019
                               with
               INTERIM APPLICATION NO. 206 OF 2019
                                IN
                 FIRST APPEAL ST NO.25303 OF 2019
                              WITH
               INTERIM APPLICATION NO. 207 OF 2019
                                IN
                 FIRST APPEAL ST NO.25303 OF 2019
                              WITH
                 FIRST APPEAL ST NO.25304 OF 2019
                              WITH
               INTERIM APPLICATION NO. 209 OF 2019
                                IN
                 FIRST APPEAL ST NO.25304 OF 2019
                              WITH
               INTERIM APPLICATION NO. 208 OF 2019
                                IN
                 FIRST APPEAL ST NO.25304 OF 2019
                              WITH
                 FIRST APPEAL ST NO.25305 OF 2019
                              WITH
               INTERIM APPLICATION NO. 211 OF 2019
                                IN
                 FIRST APPEAL ST NO.25305 OF 2019
                              WITH
               INTERIM APPLICATION NO. 210 OF 2019
                                IN
                 FIRST APPEAL ST NO.25305 OF 2019

Meerabai Ramdas Battase                .. Appellants
                       Versus
The State of Maharashtra thru the      .. Respondent
Secretary



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                                    2/2              15 FA ST 25303-19.doc


                              ...
Mr.Ashish S. Gaikwad with Prerna Agavekar, Onkar Sukale for
the Appellant.
Ms.Tanaya Goswami, AGP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 16th MARCH, 2022 P.C:-

1 The point involved and argued by Mr.Gaikwad, the learned counsel for the appellant is, the contention which was not raised before the Reference Court and necessarily it was not answered, can be raised for the first time in an Appeal, and this court ought to entertain it.

The Appeal filed against the order of the Reference Court and the powers of the Appellate Court necessarily will have to be constricted to the impugned judgment. Whether the subsequent events can be looked into, is the point for consideration.

2 The learned counsel for the appellant seek two weeks time to respond.

3                 Re-notify to 30/3/2022.



                                     ( SMT. BHARATI DANGRE, J.)




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