Bombay High Court
The Executive Engineer, Irrigation ... vs Baburao Hanumant Jadhav Dead Thr Lrs ... on 28 August, 2018
Author: P.R.Bora
Bench: P.R.Bora
{1} 903 CA 6702 of 2017 & ors.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
903 CIVIL APPLICATION NO. 6702 OF 2017
IN FAST/12826/2016
WITH CA/6704/2017 IN FAST/13106/2016
WITH CA/6706/2017 IN FAST/13112/2016
WITH CA/6708/2017 IN FAST/13244/2016
WITH CA/6710/2017 IN FAST/13055/2016
WITH CA/6712/2017 IN FAST/13070/2016
WITH CA/6714/2017 IN FAST/13094/2016
WITH CA/6716/2017 IN FAST/13049/2016
WITH CA/6718/2017 IN FAST/13073/2016
WITH CA/6720/2017 IN FAST/13058/2016
WITH CA/6722/2017 IN FAST/13100/2016
WITH CA/6724/2017 IN FAST/13088/2016
WITH CA/6726/2017 IN FAST/13076/2016
WITH CA/6728/2017 IN FAST/13085/2016
WITH CA/6730/2017 IN FAST/13091/2016
WITH CA/6732/2017 IN FAST/13115/2016
WITH CA/6734/2017 IN FAST/13079/2016
WITH CA/6736/2017 IN FAST/13103/2016
WITH CA/6738/2017 IN FAST/13064/2016
WITH CA/6740/2017 IN FAST/13052/2016
WITH CA/6742/2017 IN FAST/13061/2016
WITH CA/6744/2017 IN FAST/13109/2016
WITH CA/6746/2017 IN FAST/13067/2016
WITH CA/6748/2017 IN FAST/13046/2016
WITH CA/6750/2017 IN FAST/13082/2016
WITH CA/6752/2017 IN FAST/13250/2016
THE EXECUTIVE ENGINEER, IRRIGATION PROJECT MAJBUTIKARN
DIVISION, OMERGA AND OTHERS
VERSUS
SHIVSHANKAR KRISHNAJI GAIKWAD AND OTHERS
...
Advocate for Applicants :Shri Sujeet G.Karlekar
Advocate for Respondents/Original Claimants : Shri A.B.Kale
...
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{2} 903 CA 6702 of 2017 & ors.
CORAM : P.R.BORA, J.
DATE: 28th August, 2018
PER COURT:-
1 When the present matters were called out, learned Counsel
Shri A.B.Kale submitted that he has instructions to appear for all the
respondents i.e. original claimants in all these matters and he will be
filing his Vakalatnama in the matters in which it is not filed, within
one week.
2 In the circumstances, though, the office remark shows the
matters to be pending for service of notice, service is held as
complete.
3 Heard Shri Sujeet G.Karlekar, learned Counsel appearing for
the Acquiring Body and Shri A.B.Kale, learned Counsel appearing
for the respondents/original claimants.
4 Delay of 875 days has occurred in filing the present
Appeals by the Acquiring Body. The reasons are elaborated in
paragraph Nos.4 to 6 of the present applications.
5 The learned Counsel Shri Kale submits that he is not
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{3} 903 CA 6702 of 2017 & ors.
seriously disputing for condoning the delay and desires that the
the appeals be decided on merits.
6 In view of the submissions so made, the following order is
passed:-
ORDER
I) Delay of 875 days caused in filing the present Appeals is condoned.
II) The civil applications stand disposed of.
III) The Appeals be registered in accordance with law. After registration of the Appeals, issue notice to the respondents.
IV) Shri A.B.Kale, learned Counsel waives service of notice for all the respondents in all these matters, who are the original claimants. Server complete.
V) List the Appeals on 25.09.2018 for admission.
VI) Call Record and Proceedings.
(P.R.BORA) JUDGE SPT ::: Uploaded on - 30/08/2018 ::: Downloaded on - 30/08/2018 23:19:05 :::