The State Of Maharashtra vs Suresh Sadashiv Aaglave
2024 Latest Caselaw 818 Bom

Bombay High Court

The State Of Maharashtra vs Suresh Sadashiv Aaglave on 12 January, 2024

Author: Neela Gokhale

Bench: Neela Gokhale

          Digitally
          signed by
          SHAMBHAVI
                                                                                  30AS-CAF-552-2017.DOC
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2024.01.17
          10:43:17
          +0530




                                                                                                    Shivgan


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION
                                         CIVIL APPLICATION NO.552 OF 2017
                                                              WITH
                                         CIVIL APPLICATION NO.553 OF 2017
                                                                IN
                                        FIRST APPEAL (ST) NO.9536 OF 2007


                        The State of Maharashtra & Ors.                                     ..Applicants/
                                                                                               Appellants
                             Versus
                        Vasant Sitaram Popale (LRS)
                        Laxmi Vasant Fopale and Ors.                                    ...Respondents

                                                              WITH
                                         CIVIL APPLICATION NO.554 OF 2017
                                                              WITH
                                         CIVIL APPLICATION NO.555 OF 2017
                                                                IN
                                        FIRST APPEAL (ST) NO.9540 OF 2007
                        The State of Maharashtra & Ors.                                   ....Applicants/
                                                                                               Appellants
                              Versus
                        Suresh Sadashiv Aaglave                                           ...Respondent


                        None present.

                                                      CORAM: Dr. Neela Gokhale, J.

DATED: 12th January 2024

12th January 2024

30AS-CAF-552-2017.DOC

PC:-

1. The Applicants seek condonation of delay of 220 days in preferring the First Appeals against the judgment and award dated 6th June 2006 passed by the Civil Judge, Senior Division, Barshi, Solapur in LAR Nos.702 of 2002 and 706 of 2002 respectively. The Respondents No.1(1) and 1(3) in First Appeal (Stamp) No.9536 of 2007 are served through Court notice. However, the notice issued to Respondents No.1(2) and 1(4) was returned with the bailiff's remark 'died'. The Applicants/Appellants were to take steps in respect of Respondents No.1(2) and 1(4). Appellants/Applicants were to take steps in respect of Respondents No.1(2) and 1(4). It appears that the Appellants/Applicants have not taken any steps in respect of notice to the said Respondents.

2. In the First Appeal (Stamp) No.9540 of 2007, none appeared.

The sole Respondent has been served.

3. Today when the matter is called out, none appears for the Applicants/Appellants in both the Appeals. It appears that the Applicants/Appellants are not interested in prosecuting the Appeals.

4. Appeals are thus dismissed.

5. Applications in the Appeals also stand dismissed.

(Dr. Neela Gokhale, J)

12th January 2024