The G.M.I.D.C., Thr Ex. Engineer ... vs Shripati Rama Gambhire And Anr
2022 Latest Caselaw 3480 Bom

                                                                    892.22ca
                                  (1)

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                  909 CIVIL APPLICATION NO.896 OF 2022
                        IN/WITH FAST/8273/2021

  THE G.M.I.D.C., THR EX. DIRECTOR AND EX. ENGINEER,
           LATUR, MINOR IRRI. DIV. AND ANR.
                         VERSUS
         SHRIPATI RAMA GAMBHIRE AND ANR

                                WITH
                   CIVIL APPLICATION NO.894 OF 2022
                        IN/WITH FAST/8586/2021

  THE G.M.I.D.C., THR EX. DIRECTOR AND EX. ENGINEER,
           LATUR, MINOR IRRI. DIV. AND ANR.
                         VERSUS
             BHANUDAS IRAPPA KHANDADE

                                WITH
                   CIVIL APPLICATION NO.892 OF 2022
                        IN/WITH FAST/8581/2021

  THE G.M.I.D.C., THR EX. DIRECTOR AND EX. ENGINEER,
           LATUR, MINOR IRRI. DIV. AND ANR.
                         VERSUS
            ASHOK VANKATRAO KHANDADE

  WITH CA/893/2022 IN FAST/8581/2021 WITH CA/895/2022
  IN FAST/8586/2021 WITH CA/897/2022 IN FAST/8273/2021
                                ...
 Ms Shrutika Deshpande, Advocate h/f Mr Anand Chawre,
 Advocate for applicant;
 Mr P. K. Lakhotiya, A.G.P. for State
 Mrs P. G. Sontakke, Advocate for respondents/claimants

                               CORAM : RAVINDRA V. GHUGE
                                             AND
                                       S. G. DIGE, JJ.

DATE : 30th March, 2022

892.22ca

PER COURT:

1. All these appeals are directed against the Judgments of the

LAR Court. The delay caused in filing the first appeals is around

673 days. We have perused the averments in the civil

applications seeking condonation of delay and we have heard the

learned Advocate for the respective sides.

2. For the reasons set out in Civil Application Nos.896/2022,

894/2022 and 892/2022, the same are allowed. The delay is

condoned.

3. The first appeals be registered.

4. The learned Advocate causes an appearance on behalf of the

respondents/original claimants.

5. List the civil applications, in which the appellant has prayed

for interim relief, on 08/04/2022, in the 'urgent orders' category.

(S. G. DIGE, J.) (RAVINDRA V. GHUGE, J.)

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