Madhav Gangadhar Deshmukh vs The State Of Maharashtra Thr ...
2022 Latest Caselaw 8871 Bom

                                        1              991- F. A. No. 703-2022.odt




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                        FIRST APPEAL NO. 703 OF 2022

MADHAV GANGADHAR DESHMUKH
VERSUS
THE STATE OF MAHARASHTRA THR
COLLECTOR, NANDED AND OTHERS

                            ....
                Advocate for the appellant : Mr. G. N. Chincholkar
                Advocate for respondent No.2 : Mr. S. S. Dande
                Advocate for respondent No.3 : Mr. S. C. Arora
                             ....

                                CORAM : S. G. DIGE, J.

DATE : 06.09.2022

PER COURT :-

Heard issue notice to the respondents. Learned AGP

waives service of notice for respondent Nos. 1 and 2. Learned

counsel Mr. S. C. Arora waives service of notice for respondent

No.3.

2. Learned counsel for the appellant submits that in

connected group of matters, this Court has passed the

judgment and award, hence this matter can be disposed of at

the stage of admission.

3. Learned counsel for respondent No.3 seeks time to

verify the record.

4. Adjourned to 26th September, 2022.

( S.G. DIGE,) JUDGE

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