Sachin Madhukarrao Mulay And Anr vs Satish Bhanudas Chavan And Ors
2023 Latest Caselaw 5290 Bom

                                                                   fa1210.17+
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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD


                903 FIRST APPEAL NO.1210 OF 2017
         WITH CA/4351/2017 IN FA/1054/2017 WITH
          FA/1052/2017 WITH FA/1394/2017 WITH
     CA/4931/2017 IN FA/1210/2017 WITH CA/5885/2017
         IN FA/1394/2017 WITH FA/1053/2017 WITH
     FA/1054/2017 WITH CA/4753/2019 IN FA/1053/2017

              PANDHARINATH GANGADHAR PAWAR AND ANR
                             VERSUS
                SATISH BHANUDASRAO CHAVAN AND ORS

                   ...
     Mr.V.D. Hon, Senior Counsel i/b. Mr. A.V. Hon Advocate for
     Appellants in First Appeal No.1210 of 2017.
     Mr.N.B. Khandare Advocate for Resp. Nos.1, 6 and 26,
     Mr.S.V. Adwant Advocate for Resp. No.8,
     Mr.D.J. Choudhari Advocate for Resp. No.3.
     Mr.V.R. Patil Advocate for Resp. Nos.15 and 23.
     Mr.R.S. Deshmukh, Senior Counsel i/b. Mr. D.R. Deshmukh
     for Resp. Nos. 16, 17 and 19.
     Mr.P.D. Bachate Advocate for Resp. Nos.21 and 22.
     Dr. Supriya L. Pansambal Advocate for Resp. No.25.
     Mr.A.S. Thole Advocate and Mr. Nishant Mansingkar Advocate
     for Resp. No.10.
     Mr.Vivek J. Dhage Advocate for appellants in First Appeal
     No.1394 of 2017.
     Mr.A.M. Phule, A.G.P. for State.
                   ...

                 CORAM:        SMT. VIBHA KANKANWADI, J.

                 DATE :        7th JUNE, 2023

 ORDER :

. The matter was reserved for Judgment. However, in view

of the recent Judgment by the Hon'ble Supreme Court in Umesh

fa1210.17+

Rai @ Gora Rai vs. State of U.P. (Criminal Appeal

No.1518/2023 [@ SLP [CRL.] No.6088/2023]), dated 15th

May 2023, reiterating the Judgment in Anil Rai vs. State of

Bihar, (2001) 7 SCC 318, wherein it is observed that, if a

Judgment is not pronounced within a period of six months, it

should be placed before another Bench for arguments; the

Registrar (Judicial) is directed to take appropriate steps and may

place the matter before the regular Bench.

[SMT. VIBHA KANKANWADI] JUDGE

asb/JUN23