Bombay High Court
Sampat Ramchandra Datir vs The State Of Maharashtra And Anr on 2 April, 2019
(1) CA No.1445/2019 & ors
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CIVIL APPLICATION NO.1445 OF 2019
IN
FIRST APPEAL (ST.) NO. 38591 OF 2018.
Kakasaheb Balaji Kadlag. Applicant.
Versus
State of Maharashtra and another. Respondents.
WITH
CIVIL APPLICATION NO.1446 OF 2019
IN
FIRST APPEAL (ST.) NO. 39271 OF 2018.
Kakasaheb Balaji Kadlag & anr. Applicants.
Versus
State of Maharashtra and another. Respondents.
WITH
CIVIL APPLICATION NO.1447 OF 2019
IN
FIRST APPEAL (ST.) NO. 39280 OF 2018.
Sampat Gangadhar Kadlag. Applicant.
Versus
State of Maharashtra and another. Respondents.
WITH
CIVIL APPLICATION NO.1448 OF 2019
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(2) CA No.1445/2019 & ors
IN
FIRST APPEAL (ST.) NO. 39273 OF 2018.
Sampat Ramchandra Datir. Applicant.
Versus
State of Maharashtra and another. Respondents.
WITH
CIVIL APPLICATION NO.1449 OF 2019
IN
FIRST APPEAL (ST.) NO. 39278 OF 2018.
Sudhir Narayan Nehe. Applicant.
Versus
State of Maharashtra and another. Respondents.
***
Mr. D.A. Bide, Advocate for the applicants.
Mr. S.G. Bhalerao, Advocate for respondent No.1.
Mr. S.P. Deshmukh, A.G.P. for the State/respondent No.2.
***
CORAM : SUNIL K. KOTWAL, J.
Dated : 2 April 2019.
ORDER :-
. First Appeal (St.) No. 1839 of 2019 and First Appeal (St.) No.1841 of 2019 alongwith their connected Civil Applications be separated from these appeals.
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(3) CA No.1445/2019 & ors
2. Heard leaned Counsel for the applicant and learned A.G.P. and learned Counsel for the Acquiring Body.
3. Learned Counsel for the respondents vehemently objected the delay condonation application. However, after going through the contents of the Application, I find that sufficient cause his assigned for causing the delay in filing these appeals. Therefore, the delay is condoned, subject to condition that undertaking filed in the Civil Application by the claimants be kept in respective First Appeals.
4. Civil Applications are disposed of accordingly.
5. Respective First Appeal Stamp Numbers be registered. Issue notices to the respondents. Learned Counsel Mr. Bhalerao waives service of notice for Acquiring Body. Learned A.G.P. waives service of notice for State. Record and proceedings be called.
6. Place the First Appeals on 4 July 2019.
( SUNIL K. KOTWAL) JUDGE vdd/ ::: Uploaded on - 03/04/2019 ::: Downloaded on - 04/04/2019 03:54:05 :::