Bombay High Court
Manchak Pandit Pimpale And Ors vs The State Of Maharashtra And Ors on 17 June, 2022
Author: S.G.Dige
Bench: S.G.Dige
1
111.19CA+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
948 CIVIL APPLICATION NO.111 OF 2019
IN FIRST APPEAL STAMP NO.40741 OF 2017
WITH CIVIL APPLICATION NO.112 OF 2019
IN FIRST APPEAL STAMP NO.40747 OF 2017
WITH CIVIL APPLICATION NO.114 OF 2019
IN FIRST APPEAL STAMP NO.40753 OF 2017
WITH CIVIL APPLICATION NO.113 OF 2019
IN FIRST APPEAL STAMP NO. 40750 OF 2017
...
MANCHAK PANDIT PIMPALE & OTHERS
VERSUS
THE STATE OF MAHARASHTRA & OTHERS
...
Advocate for the Applicants : Mr.V.S.Undre
AGP for Respondent-State : Mr.A.B.Chate
Advocate for Respondent no.3 : Mr.G.B.Rajale
...
CORAM : S.G.DIGE, J.
DATE : 17.06.2022 P.C. :
1] Heard the learned counsel for the applicants and respondents.
2] Considering the reasons mentioned in the Applications, delay of 1441 days is condoned. The applicants shall not claim interest for delayed period. ::: Uploaded on - 21/06/2022 ::: Downloaded on - 27/12/2022 19:52:01 ::: 2
111.19CA+ 3] Appeals be registered subject to removal of office objections, if any.
4] Accordingly, all Civil Applications are disposed of.
[S.G.DIGE] JUDGE DDC ::: Uploaded on - 21/06/2022 ::: Downloaded on - 27/12/2022 19:52:01 :::