Bombay High Court
Vice Chancellor Solapur University, ... vs Shankar Tharu Rathod (Deceased) Thr. ... on 13 October, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2022.10.15
GONSALVES 13:09:47 +0530
sg 901.fast18038-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (STAMP) NO.18038 of 2021
WITH
INTERIM APPLICATION NO.17830 OF 2022
WITH
INTERIM APPLICATION NO.3141 OF 2021
Vice Chancellor Solapur University, Solapur ...Appellant
vs.
Shankar Tharu Rathod (Deceased) Thr. His LRS.
Ramesh Shankar Rathod And Ors. ...Respondents
WITH
FIRST APPEAL NO.417 OF 2022
WITH
FIRST APPEAL NO.418 OF 2022
WITH
FIRST APPEAL (STAMP) NO.17970 OF 2021
WITH
INTERIM APPLICATION NO.17829 OF 2022
WITH
INTERIM APPLICATION NO.152 OF 2022
WITH
FIRST APPEAL (STAMP) NO.17974 OF 2021
WITH
INTERIM APPLICATION NO.17827 OF 2022
WITH
INTERIM APPLICATION NO.167 OF 2022
WITH
FIRST APPEAL (STAMP) NO.17981 OF 2021
WITH
INTERIM APPLICATION NO.164 OF 2022
WITH
FIRST APPEAL (STAMP) NO.17991 OF 2021
1/8
sg 901.fast18038-21.doc
WITH
INTERIM APPLICATION NO.18911 OF 2022
WITH
INTERIM APPLICATION NO.17826 OF 2022
WITH
INTERIM APPLICATION NO.158 OF 2022
WITH
FIRST APPEAL (STAMP) NO.18000 OF 2021
WITH
INTERIM APPLICATION NO.151 OF 2022
WITH
INTERIM APPLICATION NO.17850 OF 2022
WITH
FIRST APPEAL (STAMP) NO.18007 OF 2021
WITH
INTERIM APPLICATION NO.18907 OF 2022
WITH
INTERIM APPLICATION NO.150 OF 2022
WITH
FIRST APPEAL (STAMP) NO.18013 OF 2021
WITH
INTERIM APPLICATION NO.157 OF 2022
WITH
FIRST APPEAL (STAMP) NO.18017 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO.21578 OF 2022
WITH
INTERIM APPLICATION NO.162 OF 2022
WITH
FIRST APPEAL (STAMP) NO.18031 OF 2021
WITH
INTERIM APPLICATION NO.155 OF 2022
WITH
FIRST APPEAL (STAMP) NO.18034 OF 2021
WITH
INTERIM APPLICATION NO.165 OF 2022
IN
2/8
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FIRST APPEAL (STAMP) NO.18034 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18046 OF 2021
WITH
INTERIM APPLICATION NO.17849 OF 2022
WITH
INTERIM APPLICATION NO.166 OF 2022
IN
FIRST APPEAL (STAMP) NO.18046 OF 2021
WITH
FIRST APPEAL (STAMP) NO.18056 OF 2021
WITH
INTERIM APPLICATION NO.163 OF 2022
WITH
INTERIM APPLICATION NO.17851 OF 2022
IN
FIRST APPEAL (STAMP) NO.18056 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19775 OF 2021
WITH
INTERIM APPLICATION NO.3314 OF 2021
WITH
INTERIM APPLICATION NO.17853 OF 2022
IN
FIRST APPEAL (STAMP) NO.19775 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19777 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO.23557 OF 2022
AND
INTERIM APPLICATION NO.3325 OF 2021
IN
FIRST APPEAL (STAMP) NO.19777 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19781 OF 2021
WITH
INTERIM APPLICATION NO.3312 OF 2021
3/8
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WITH
INTERIM APPLICATION NO.17825 OF 2022
IN
FIRST APPEAL (STAMP) NO.19781 OF 2021
WITH
FIRST APPEAL NO.485 OF 2021
WITH
INTERIM APPLICATION NO.18910 OF 2022
AND
INTERIM APPLICATION NO.3315 OF 2021
IN
FIRST APPEAL NO.485 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19787 OF 2021
WITH
INTERIM APPLICATION (STAMP) NO.23030 OF 2022
AND
INTERIM APPLICATION NO.3305 OF 2021
IN
FIRST APPEAL (STAMP) NO.19787 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19789 OF 2021
WITH
INTERIM APPLICATION NO.154 OF 2022
WITH
INTERIM APPLICATION NO.17839 OF 2022
IN
FIRST APPEAL (STAMP) NO.19789 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19792 OF 2021
WITH
INTERIM APPLICATION NO.18912 OF 2022
WITH
INTERIM APPLICATION NO.161 OF 2022
IN
FIRST APPEAL (STAMP) NO.19792 OF 2021
WITH
4/8
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FIRST APPEAL (STAMP) NO.19799 OF 2021
WITH
INTERIM APPLICATION NO.156 OF 2022
IN
FIRST APPEAL (STAMP) NO.19799 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19802 OF 2021
WITH
INTERIM APPLICATION NO.3308 OF 2021
IN
FIRST APPEAL (STAMP) NO.19802 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19804 OF 2021
WITH
INTERIM APPLICATION NO.160 OF 2022
IN
FIRST APPEAL (STAMP) NO.19804 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19812 OF 2021
WITH
INTERIM APPLICATION NO.3324 OF 2021
IN
FIRST APPEAL (STAMP) NO.19812 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19822 OF 2021
WITH
INTERIM APPLICATION NO.153 OF 2022
IN
FIRST APPEAL (STAMP) NO.19822 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19830 OF 2021
WITH
INTERIM APPLICATION NO.3319 OF 2021
IN
FIRST APPEAL (STAMP) NO.19830 OF 2021
WITH
FIRST APPEAL (STAMP) NO.19839 OF 2021
5/8
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WITH
INTERIM APPLICATION NO.3304 OF 2021
IN
FIRST APPEAL (STAMP) NO.19839 OF 2021
WITH
FIRST APPEAL (STAMP) NO.20338 OF 2021
WITH
INTERIM APPLICATION NO.159 OF 2022
IN
FIRST APPEAL (STAMP) NO.20338 OF 2021
WITH
FIRST APPEAL (STAMP) NO.20341 OF 2021
WITH
INTERIM APPLICATION NO.3307 OF 2021
IN
FIRST APPEAL (STAMP) NO.20341 OF 2021
AND
FIRST APPEAL (STAMP) NO.23345 OF 2022
AND
INTERIM APPLICATION (STAMP) NO.23347 OF 2022
AND
FIRST APPEAL (STAMP) NO.25231 OF 2022
AND
INTERIM APPLICATION (STAMP) NO.25232 OF 2022
....
Mr. P.N. Joshi, a/w. Mr. I.M. Khairadi and Ms. Rukmini Khairnar, for
the Appellant/Applicant in all matters (except FA 417/2022, FA
418/2022 and FA(ST) 25231/2022) and for Respondent in FA
417/2022, FA 418/2022 and FA(ST) 25231/2022.
Mr. Drupad Patil, a/w. Mr. Kaustubh Thipsay, i/b. Mr. Aditya Shirke, for
Appellant/Applicant in FA 417/2022, FA 418/2022 and for Respondent
Nos. 1 and 2 in FA(ST) 20338/2021, for Respondent Nos. 1 to 3 in
FA(ST) 20341/2021.
Mr. Shriram S. Choudhari, a/w. Mr. Vikram Singh Katwe, for Appellant/
6/8
sg 901.fast18038-21.doc
Applicant in FA(ST) 25231/2022 and for Respondent in FA(ST)
19799, 19802, 19804, 19812, 19822 and 19830 of 2021.
Mr. T.D. Deshmukh, a/w. Mr. Ritesh Kulkarni, Mr. H.D. Chavan and
Mr. Sagar Kursija, for Respondents in all other First Appeals.
Mr. Y.Y. Dabke, AGP, for State.
....
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATE : 13 OCTOBER 2022
P.C. :
Interim Application (Stamp) No.25232 of 2022 By this application, the Applicant has sought to condone the delay of 492 days in filing an appeal under Section 54 of the Land Acquisition Act.
2. Learned Counsel for the Applicant, under instructions, state that the Applicant shall not claim interest for the delayed period.
3. In the light of the said statement, Mr. Joshi, learned Counsel for the Respondent, has no objection to condone the delay.
4. Hence, the delay is condoned, subject to the condition that the Applicant shall not claim interest for the delayed period.
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5. Office to register the appeal under office objection, if any.
6. Mr. Joshi, learned Counsel for the Respondent, waives service of notice for Respondent No.1. Learned APP waives service of notice for Respondent No.2.
7. With consent, the matter is adjourned to 17 October 2022 along with other appeals.
(SMT. ANUJA PRABHUDESSAI, J.) 8/8