Bombay High Court
The State Of Maharashtra vs Shri. Santosh Keshav Limkar on 12 December, 2020
Author: M.S. Karnik
Bench: M.S. Karnik
Vina khadpe sr.26.fa.1533.2005.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BEFORE THE NATIONAL LOK ADALAT
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.1533 OF 2005
WITH
CAF NO. 3577 OF 2004
IN
FIRST APPEAL NO.1533 OF 2005
The State of Maharashtra ...Appellant /
Applicant
Versus
Shri Atmaram Krishna Darade and ors. ...Respondents
WITH
FIRST APPEAL NO. 1539 OF 2005
WITH
CAF NO. 3583 OF 2004
IN
FIRST APPEAL NO.1539 OF 2005
WITH
FIRST APPEAL NO.1542 OF 2005
WITH
CAF NO. 3586 OF 2004
IN
FIRST APPEAL NO. 1542 OF 2005
WITH
FIRST APPEAL NO. 1536 OF 2005
WITH
CAF NO. 3580 OF 2004
IN
FIRST APPEAL NO. 1536 OF 2005
WITH
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Vina khadpe sr.26.fa.1533.2005.doc
FIRST APPEAL NO.1541 OF 2005
WITH
CAF NO. 3585 OF 2004
IN
FIRST APPEAL NO.1541 OF 2005
WITH
FIRST APPEAL NO. 1538 OF 2005
WITH
CAF NO. 3582 OF 2004
IN
FIRST APPEAL NO. 1538 OF 2005
WITH
FIRST APPEAL NO.1543 OF 2005
WITH
CAF NO. 3587 OF 2004
IN
FIRST APPEAL NO. 1543 OF 2005
WITH
FIRST APPEAL NO. 1534 OF 2005
WITH
CAF NO. 3578 OF 2004
IN
FIRST APPEAL NO. 1534 OF 2005
WITH
FIRST APPEAL NO.1535 OF 2005
WITH
CAF NO. 3579 OF 2004
IN
FIRST APPEAL NO. 1535 OF 2005
WITH
FIRST APPEAL NO.1540 OF 2005
WITH
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Vina khadpe sr.26.fa.1533.2005.doc
CAF NO. 3584 OF 2004
IN
FIRST APPEAL NO.1540 OF 2005
WITH
FIRST APPEAL NO. 1537 OF 2005
WITH
CAF NO. 3581 OF 2004
IN
FIRST APPEAL NO. 1537 OF 2005
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Shri A. R. Patil, for the appellant-State. Ms. Mehrunisa A G Tole i/b. Smt. Pallavi Hemant Potnis for the respondents.
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CORAM : M.S. KARNIK, J S. R. SALKUTE, OSD P. P. SHARMA, Deputy Registrar DATE : 12th December 2020. P.C. :
1. Learned AGP submits that a settlement is not possible in this matter.
2. List the matter before the regular Court.
[P. P. SHARMA] [S. R. SALKUTE] [M.S. KARNIK, J.] Digitally signed by Vina A. Vina A. Khadpe Khadpe Date:
2021.01.07 17:26:54 +0530 3/3