Chagan Tarachand Marathe vs The Special Land Acq. Officer And Anr
2024 Latest Caselaw 24264 Bom

Bombay High Court

Chagan Tarachand Marathe vs The Special Land Acq. Officer And Anr on 16 August, 2024

    IN THE JUDICATURE OF HIGH COURT AT BOMBAY
               BENCH AT AURANGABAD

          943 FIRST APPEAL NO. 3205 OF 2008

                  Hari Deochand Marathe
                           VERSUS
           The Special Land Acq. Officer And Anr
                              ...
Advocate for Appellant : Mr. D.A.Naik h/f Mr. Bhosale Sachin V.
   AGP for Respondents-State : Mrs. Kavita R. Jamdhade
   Advocate for Respondent No.3: Mr. Subhash Chillarge
                              ...

          WITH FIRST APPEAL NO. 13 OF 2010

           WITH X-OBJECTION NO. 32 OF 2023
                   IN FA/1451/2007

           WITH X-OBJECTION NO. 34 OF 2023
                    IN FA/80/2008

         WITH FIRST APPEAL NO. 2769 OF 2010

         WITH FIRST APPEAL NO. 2768 OF 2010

          WITH FIRST APPEAL NO. 823 OF 2007

         WITH FIRST APPEAL NO. 3540 OF 2008

           WITH X-OBJECTION NO. 33 OF 2023
                    IN FA/125/2008

           WITH X-OBJECTION NO. 35 OF 2023
                   IN FA/2917/2008

         WITH FIRST APPEAL NO. 4189 OF 2008

         WITH FIRST APPEAL NO. 4188 OF 2008

         WITH FIRST APPEAL NO. 4187 OF 2008

         WITH FIRST APPEAL NO. 4186 OF 2008

         WITH FIRST APPEAL NO. 4193 OF 2008

         WITH FIRST APPEAL NO. 4190 OF 2008

         WITH FIRST APPEAL NO. 3206 OF 2008

         WITH FIRST APPEAL NO. 3209 OF 2008


                            Page 1 of 2
                                                                 943 FA 3205-2008




                 WITH FIRST APPEAL NO. 3208 OF 2008

                 WITH FIRST APPEAL NO. 3455 OF 2008

                 WITH FIRST APPEAL NO. 3207 OF 2008

                                        ....

                                      CORAM : ARUN R. PEDNEKER, J.

Dated : August 16, 2024 PER COURT :-

1. Learned Counsel for appellant seeks time.

2. The Advocates for respective parties are requested to prepare

brief synoptical notes comprising of the list of dates, issues involved in

the matter and the submissions to be canvassed, along with list of

Judgments.

3. Stand over to 30/08/2024.

( ARUN R. PEDNEKER, J. )

vj gawade/-.