Divisional Controller, Maha. State ... vs Ganesh Mangru Rathod And Others
2025 Latest Caselaw 5734 Bom

Bombay High Court

Divisional Controller, Maha. State ... vs Ganesh Mangru Rathod And Others on 17 September, 2025

                                             1                                    943 fa734.25.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             : NAGPUR BENCH : NAGPUR.

                              FIRST APPEAL NO. 734 OF 2025
                            DIVL. CONTROLLER, M.S.R.T.C. YAVATMAL
                                         VERSUS
                             GANESH MANGU RATHOD AND OTHERS
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Office Notes, Office Memoranda of Coram,                               Court's or Judge's Order
appearances, Court's Orders or directions and
Registrar's order
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                         Mr. A. R. Fule, Advocate for the appellant.
                         Mr. Anuj Patil, Advocate for respondent nos.1 and 2.

                                  CORAM : M. W. CHANDWANI, J.

DATE : SEPTEMBER 17, 2025.

1. Heard.

2. ADMIT.

3. Mr. Anuj Patil, learned counsel waives service of notice on behalf of respondent nos.1 and 2.

4. Call for the record and proceedings.

5. One week's time is granted to the appellant to file reply to CAF No. 3282/2025 for withdrawal of the amount. Stand over to 29.09.2025 for reply. Civil Application (CAF) No. 956 of 2025

1. This is an application filed by the appellant seeking time to file certified copy of the impugned judgment on record.

2. Two weeks time is granted to file certified copy of the impugned judgment on record.

3. The civil application is allowed and disposed of.

(M.W.Chandwani, J.) 2 943 fa734.25.odt

Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 17/09/2025 20:49:25