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Bombay High Court

Eknath Punjaji Nawale Dead Thr Lrs vs The State Of Maharashtra And Anr on 3 November, 2023

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                                                             ca-11782.23
                                      1



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                936 CIVIL APPLICATION NO.11782 OF 2023
              IN FA/2441/2023 WITH CA/1938/2023 IN
                          FA/2441/2023

              EKNATH PUNJAJI NAWALE DEAD THROUGH LRS
                               VERSUS
               THE STATE OF MAHARASHTRA AND ANOTHER

                                    WITH

             937 CIVIL APPLICATION NO.11784 OF 2023
              IN FA/3034/2023 WITH CA/1917/2023 IN
                                FA/3034/2023


                           BABASAHEB KADUBA NAVALE
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND ANR


                                    WITH


             938 CIVIL APPLICATION NO.11786 OF 2023
            IN FAST/4989/2023 WITH CA/1978/2023 IN
              FAST/4989/2023 WITH CA/1979/2023 IN
                               FAST/4989/2023


                      SANTOSH EKNATH ZHALKE AND ORS
                                   VERSUS
                    THE STATE OF MAHARASHTRA AND ANR


                                    WITH


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                                                                      ca-11782.23
                                         2




             939 CIVIL APPLICATION NO.11821 OF 2023
            IN FAST/4815/2023 WITH CA/1939/2023 IN
              FAST/4815/2023 WITH CA/1940/2023 IN
                                 FAST/4815/2023


                       GAJANAN CHANGANRAO SOLANKAR
                                      VERSUS
                    THE STATE OF MAHARASHTRA AND ANR


                  ...
     Mr.Abhijit Babanrao Kale Advocate for Applicants.
     Mr.A.M. Phule, A.G.P. for Respondent No.1.
     None present for Respondent No.2.
                  ...

                 CORAM:         SMT. VIBHA KANKANWADI AND
                                ABHAY S. WAGHWASE, JJ.

                 DATE :         3rd NOVEMBER, 2023

 ORDER :

. Learned Advocate appearing for the applicants seek accommodation to remove the office objections. Learned Advocate for respondent No.2 is absent, however, learned AGP is present for respondent No.1. Office objections to be removed on or before 18th December 2023. Place the matters for further consideration on 20th December 2023.




 [ABHAY S. WAGHWASE]                      [SMT. VIBHA KANKANWADI]
       JUDGE                                        JUDGE
 asb/NOV23




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