Bombay High Court
Murlidhar Dasrao Bokil vs The State Of Maharashtra And Anr on 5 September, 2018
Author: P.R. Bora
Bench: P.R. Bora
1 2113.2018FA.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD.
902 FIRST APPEAL NO. 2113 OF 2018
...
WITH
903 CIVIL APPLICATION NO. 5103 OF 2018
IN FAST/2496/2018 WITH CA/5104/2018
IN FAST/2509/2018 WITH CA/5106/2018
IN FAST/2514/2018 WITH CA/5107/2018
IN FAST/2503/2018
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904 CIVIL APPLICATION NO. 5358 OF 2018
IN FAST/7800/2018
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905 CIVIL APPLICATION NO. 6707 OF 2018
IN FAST/9280/2018 WITH CA/6708/2018
IN FAST/9280/2018
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906 CIVIL APPLICATION NO. 7041 OF 2018
IN FAST/14039/2018
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908 CIVIL APPLICATION NO. 8332 OF 2018
IN FAST/9262/2018 WITH CA/8333/2018
IN FAST/9262/2018
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909 CIVIL APPLICATION NO. 8334 OF 2018
IN FAST/9256/2018 WITH CA/8335/2018
IN FAST/9256/2018
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910 CIVIL APPLICATION NO. 8468 OF 2018
IN FAST/9284/2018 WITH CA/8469/2018
IN FAST/9284/2018
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911 FIRST APPEAL NO. 2129 OF 2018
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912 FIRST APPEAL NO. 2386 OF 2018
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2 2113.2018FA.doc
CORAM : P.R. BORA, J.
Dated: September 05, 2018 PER COURT :
1. Await service / Await Record & Proceedings, returnable after four weeks.
2. Interim relief, if any, to continue till then.
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