Bombay High Court
Damu Bala Datir Died Thr Lrs Bhausaheb ... vs The State Of Maharashtra, The ... on 22 August, 2025
901 to 9011.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
901 FIRST APPEAL NO. 831 OF 2025
EKANATH GANPATI THAVARE (DIED) THR LRS ANJANA AND ORS
VERSUS
THE STATE OF MAHARASHTRA THR THE COLLECTOR, OSMANABAD AND
ORS
...
Advocate for Appellant : Mr. More Abhijit S.
AND
902 FIRST APPEAL NO. 833 OF 2025
WITH
FIRST APPEAL NO. 834 OF 2025
...
AND
903 CIVIL APPLICATION NO. 2238 OF 2025
IN FAST/3145/2025
AND
...
AND
905 CIVIL APPLICATION NO. 5000 OF 2025
IN FAST/12967/2025
...
AND
906 CIVIL APPLICATION NO. 5091 OF 2025
IN FAST/12038/2025
WITH
CIVIL APPLICATION NO. 5092 OF 2025
IN FAST/12038/2025
...
AND
907 CIVIL APPLICATION NO. 5097 OF 2025
IN FAST/11365/2025
WITH
CIVIL APPLICATION NO. 5095 OF 2025
IN FAST/11362/2025
WITH
CIVIL APPLICATION NO. 5096 OF 2025
IN FAST/11362/2025
WITH
CIVIL APPLICATION NO. 5099 OF 2025
IN FAST/11365/2025
...
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901 to 9011.odt
AND
908 CIVIL APPLICATION NO. 6482 OF 2025
IN FAST/17251/2025
WITH
CIVIL APPLICATION NO. 6483 OF 2025
IN FAST/17251/2025
...
AND
909 CIVIL APPLICATION NO. 6745 OF 2025
IN FAST/18076/2025
...
AND
910 CIVIL APPLICATION NO. 10194 OF 2024
IN CA/9018/2023
WITH
CIVIL APPLICATION NO. 9018 OF 2023
IN RAST/9850/2023
...
AND
911 CIVIL APPLICATION NO. 6978 OF 2025
IN SAST/18827/2025
CORAM : SHAILESH P. BRAHME, J.
DATE : 22.08.2025 PER COURT :
.Await service for unserved respondents. Stand over to four weeks
2. In case, if any respondent causes appearance and the matter is ready, the parties shall be at liberty to circulate the matter for admission.
3. Interim relief, if any, granted earlier to continue till the next date.
4. The applicant/s-appellant/s was/were granted interim relief on condition of depositing the amount of compensation which has not been deposited. Time of six (6) weeks is granted to deposit the amount failing which interim stay shall stand vacated without reference to the Court.
( SHAILESH P. BRAHME, J.) mkd/-
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