Appasaheb Ganesh Kulkarni vs The State Of Maharashtra And Anr
2022 Latest Caselaw 8889 Bom

                   P.H. Jayani                                         902 FA998.2022.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                          FIRST APPEAL NO. 998 OF 2022

                   Appasaheb Ganesh Kulkarni                        .... Appellant
                              v/s.
                   The State of Maharashtra and anr.                .... Respondents


                   Mr. Ashok B. Tajane for the Appellant.
                   Ms. Tanaya Goswami, AGP for the State.

                                                 CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 06th SEPTEMBER, 2022.

P. C. :-

. Heard. Admit. Printing is dispensed with. Paper book to be filed

within a period of six months from today. Call for the record and

proceedings.

2. Learned counsel for the Appellant states that the connected

Appeals being First Appeal Nos.2088/2005, 2089/2005 and

2090/2005 arising from the common judgment, are pending before this

Court. The said Appeals be tagged along with this Appeal.

3. Learned AGP waives service on behalf of Respondent No.1. Issue

notice to Respondent No.2. Hamdast permitted. PREETI H JAYANI Digitally signed (SMT. ANUJA PRABHUDESSAI, J.) by PREETI JAYANI Date: 2022.09.08 11:09:00 +0530