Bombay High Court
Fulchand Vitthalrao Bhosale (Died) Thr ... vs The State Of Maharashtra And Ors on 9 October, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
55 X-OBJECTION (STAMP) NO. 19805 OF 2017
IN FA/4296/2016 WITH CAST/19806/2017 IN X-OBJST/19805/2017
WITH
57 FIRST APPEAL (STAMP) NO. 9237 OF 2018
WITH CAST/9238/2018 IN FAST/9237/2018
WITH
61 FIRST APPEAL (STAMP) NO. 9740 OF 2018
WITH CAST/9741/2018 IN FAST/9740/2018
WITH
69 FIRST APPEAL (STAMP) NO. 10175 OF 2018
WITH CAST/10176/2018 IN FAST/10175/2018
WITH
71 CIVIL APPLICATION (STAMP) NO. 19216 OF 2018
IN FAST/9287/2016
WITH
72 CIVIL APPLICATION (STAMP) NO. 22129 OF 2018
IN FA/3350/2015
...
CORAM: R.R.KAKANI
REGISTRAR (JUDL)
DATED: 09/10/2018
1. Perused record and proceedings. None present from the appellants/applicants. The objections have not been removed by the appellants/applicants even after availing sufficient chances. Therefore, the registration stands refused.
REGISTRAR (JUDL) ::: Uploaded on - 10/10/2018 ::: Downloaded on - 11/10/2018 01:55:43 :::