Bombay High Court
Shankarrao Bhagwantrao Patil (Died) ... vs The State Of Maharashtra Through ... on 24 September, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
C.A. No.10078/2021 with
connected C.As.
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.10078 OF 2021 IN
FIRST APPEAL NO.63 OF 2004
Shankarrao Bhagwantrao Patil,
Died through L.Rs.
Pawarvatibai w/o Shankarao Patil & ors. ... APPLICANTS
VERSUS
The State of Maharashtra & ors. ... RESPONDENTS
.......
Mr. D.A. Mane, Advocate holding for
Mr. K.M. Nagarkar, Advocate for applicants
Mr. P.M. Kulkarni, A.G.P. for respondents No.1 and 2
Mr. A.M. Gaikwad, Advocate for respondent No.3.
.......
AND
CIVIL APPLICATION NO.7823 OF 2021 WITH
CIVIL APPLICATION NO.10079 OF 2021 IN
FIRST APPEAL NO.64 OF 2004
Dakshabal s/o Bhagwantrao Patil ... APPLICANT
VERSUS
The State of Maharashtra & ors. ... RESPONDENTS
.......
Mr. D.A. Mane, Advocate holding for
Mr. K.M. Nagarkar, Advocate for applicant
Mr. P.M. Kulkarni, A.G.P. for respondents No.1 and 2
Mr. A.M. Gaikwad, Advocate for respondent No.3.
.......
CORAM : R. G. AVACHAT, J.
DATE : 24th September, 2021 PER COURT :
Heard. Both the appeals have already been decided way back in 2016. The order passed therein have ::: Uploaded on - 28/09/2021 ::: Downloaded on - 14/10/2021 11:52:44 ::: C.A. No.10078/2021 with connected C.As.
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now attained finality. The amount in deposit be, therefore, paid to the applicants along with interest accrued thereon. The applicants have already filed on record succession certificates. The Bank guarantee and solvent surety furnished by them stand released.
2. Accordingly, the Civil Applications are allowed in terms of prayer clauses (B) and (C).
( R. G. AVACHAT ) JUDGE fmp/-
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