Bombay High Court
Hamid Ali Khan Mahiboob Ali Khan ... vs The State Of Maharashtra And Ors on 6 March, 2019
Author: T.V. Nalawade
Bench: T.V. Nalawade
911.CA.15007.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
911 CIVIL APPLICATION NO.15007 OF 2018
IN
FIRST APPEAL NO. 57 OF 2015
WITH
CA/15006/2011 IN FA/57/2015 WITH CA/4928/2015 IN
FA/57/2015 WITH CA/218/2017 IN FA/57/2015 WITH
CA/219/2017 IN FA/57/2015 WITH CA/526/2018 IN FA/57/2015
WITH CA/891/2018 IN FA/57/2015 WITH CA/892/2018 IN
FA/57/2015 WITH CA/15006/2018 IN FA/57/2015
HAMID ALI KHAN MAHIBOOB ALI KHAN KAYAMKHANI (DIED) THR
LRS QAISAR BANU AND ORS
VERSUS
THE STATE OF MAHARASHTRA AND ORS
...
Advocate for Applicants : Mr. Y.M. Khan
AGP for Respondent Nos. 1 and 2: Mr. S.N. Morampalle
...
CORAM : T.V. NALAWADE &
SUNIL. K. KOTWAL, JJ.
DATE : 06th March, 2019 PER COURT:
. Learned counsel for the applicant seeks time. Other counsel also seeks time. Stand over to 27.03.2019.
2. Learned counsel Mr. Y.M. Khan submitted that First Appeal No.1089/2011 is also a Division Bench matter and is connected matter.
Office to keep that matter with this group.
(SUNIL. K. KOTWAL, J.) (T.V. NALAWADE, J.) habeeb 1/1 ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 04:32:15 :::