Bombay High Court
The State Of Maharashtra And Ors vs Vishnu Ranu Ekhande on 9 January, 2020
Author: K.K. Sonawane
Bench: K.K. Sonawane
1 906-CA-2531-18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.2531 OF 2018 IN FAST/27269/2017
THE STATE OF MAHARASHTRA AND ORS
VERSUS
KHANDU DADA EKHANDE (DECEASED)
THROUGH HIS LRS HAUSHIRAM AND ORS
...
AGP for Applicants - State : Mr. R. B. Bagul
...
WITH CA/2532/2018 IN FAST/27269/2017 WITH CA/2533/2018 IN FAST/27431/2017
WITH CA/2534/2018 IN FAST/27431/2017 WITH CA/2535/2018 IN FAST/27437/2017
WITH CA/2536/2018 IN FAST/27437/2017 WITH CA/2537/2018 IN FAST/27420/2017
WITH CA/2538/2018 IN FAST/27420/2017 WITH CA/2539/2018 IN FAST/27388/2017
WITH CA/2540/2018 IN FAST/27388/2017 WITH CA/2541/2018 IN FAST/27392/2017
WITH CA/2542/2018 IN FAST/27392/2017 WITH CA/2543/2018 IN FAST/27424/2017
WITH CA/2544/2018 IN FAST/27424/2017 WITH CA/2545/2018 IN FAST/27396/2017
WITH CA/2546/2018 IN FAST/27396/2017 WITH CA/2547/2018 IN FAST/27376/2017
WITH CA/2548/2018 IN FAST/27376/2017 WITH CA/2549/2018 IN FAST/27365/2017
WITH CA/2550/2018 IN FAST/27365/2017 WITH CA/2551/2018 IN FAST/27352/2017
WITH CA/2552/2018 IN FAST/27352/2017 WITH CA/2553/2018 IN FAST/27357/2017
WITH CA/2554/2018 IN FAST/27357/2017 WITH CA/2555/2018 IN FAST/27428/2017
WITH CA/2556/2018 IN FAST/27428/2017 WITH CA/2557/2018 IN FAST/27400/2017
WITH CA/2558/2018 IN FAST/27400/2017 WITH CA/2559/2018 IN FAST/27380/2017
WITH CA/2560/2018 IN FAST/27380/2017 WITH CA/2562/2018 IN FAST/27371/2017
WITH CA/2563/2018 IN FAST/27371/2017 WITH CA/2565/2018 IN FAST/27414/2017
WITH CA/2566/2018 IN FAST/27414/2017 WITH CA/2567/2018 IN FAST/27384/2017
WITH CA/2568/2018 IN FAST/27384/2017 WITH CA/2569/2018 IN FAST/27434/2017
WITH CA/2570/2018 IN FAST/27434/2017
...
CORAM : K.K. SONAWANE, J.
DATED : 9th JANUARY, 2020.
ORDER :-
1. Despite service of notice to respondents-claimants, no one else appeared on their behalf.
2. The office note shows that notice issued to respondent-claimant No.1 in CA No. 2531 of 2018 is returned un-served with remark that he is no more. Learned APP seeks time to take steps against respondent No.1.
3. In view of aforesaid circumstances, stand over to 31-01-2020.
[ K. K. SONAWANE ] JUDGE MTK ::: Uploaded on - 10/01/2020 ::: Downloaded on - 11/01/2020 03:18:00 :::