Bombay High Court
The Maharashtra State Industrial ... vs Sahebrao Jaiwant Dalvi And Ors on 22 October, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
23 FIRST APPEAL NO. 650 OF 2011
WITH FAST/32559/2010 WITH FA/638/2011 WITH CA/14992/2010 IN
FA/638/2011 WITH FA/639/2011 WITH CA/15000/2010 IN FA/639/2011
WITH FA/640/2011 WITH FA/641/2011 WITH FA/642/2011 WITH
CA/14982/2010 IN FA/642/2011 WITH FA/643/2011 WITH FA/649/2011
WITH FA/651/2011 WITH FA/652/2011 WITH CA/14988/2010 IN
FA/652/2011 WITH FA/653/2011 WITH CA/15008/2010 IN FA/653/2011
WITH FA/654/2011 WITH CA/14998/2010 IN FA/654/2011 WITH
FA/655/2011 WITH CA/14978/2010 IN FA/655/2011 WITH CA/14451/2012
IN FA/655/2011 WITH FA/657/2011 WITH CA/15006/2010 IN FA/657/2011
THE MAHARAHSTRA STATE INDUSTRIAL DEVELOPMENT
CORPORATION MUMBAI
VERSUS
VITHOBA KONDIBA DALVI AND ORS
...
Advocate for Appellant : Mr. Khaire h/f Mr. S. S. Dande
Advocate for Respondent No.1 & 2 : Mr. Shingare h/f Mr. V. P. Latange
AGP for Respondent -State : Mr. R. B. Bagul
...
CORAM : SUNIL K. KOTWAL, J.
DATE : OCTOBER 22, 2018 PER COURT Learned counsel Mr. Khaire, holdng for Mr. S. S. Dande, learned counsel for appellant, seeks time. Learned counsel for respondent Nos. 1 & 2 is present. AGP for respondent No.3 is present.
2. Stand over to 06.12.2018.
[SUNIL K. KOTWAL, J.] vsm/-
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