Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 98]

Bombay High Court

Manik Anandrao Shete vs State Of Maharashtra Thr District ... on 28 June, 2022

Author: S. G. Dige

Bench: S. G. Dige

                                         1                          911- C.A..odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                CIVIL APPLICATION NO. 8917 OF 2021
                      IN FIRST APPEAL ST 26445/2020

MADHAV SANGAPPA GHUME (DIED) THROUGH
LRS TATWASHILA AND OTHERS
VERSUS
STATE OF MAHARASHTRA THROUGH
DISTRICT COLLECTOR LATUR AND OTHER

                                  WITH

                CIVIL APPLICATION NO. 8918 OF 2021
                      IN FIRST APPEAL ST 26539/2020

GANGADHAR SANGAPPA GHUME
VERSUS
STATE OF MAHARASHTRA THROUGH
DISTRICT COLLECTOR LATUR AND OTHER

                         WITH
                CIVIL APPLICATION NO. 8919 OF 2021
                      IN FIRST APPEAL ST 26546/2020


MANIK ANANDRAO SHETE
VERSUS
STATE OF MAHARASHTRA THROUGH
DISTRICT COLLECTOR LATUR AND OTHER

                             WITH
                CIVIL APPLICATION NO. 89120 OF 2021
                      IN FIRST APPEAL ST 26556/2020

SHIVKUMAR VEERBHADRA USTURGE
VERSUS
STATE OF MAHARASHTRA THROUGH
DISTRICT COLLECTOR LATUR AND OTHER




::: Uploaded on - 30/06/2022                 ::: Downloaded on - 01/07/2022 01:24:22 :::
                                             2                              911- C.A..odt



                             WITH
                CIVIL APPLICATION NO. 8921 OF 2021
                IN FIRST APPEAL ST 26551/2020

YESHWANT SADASHIV HIPPALE (DIED)
THROUGH LRS NAGINBAI AND OTHERS
VERSUS
STATE OF MAHARASHTRA THROUGH
DISTRICT COLLECTOR LATUR AND OTHER

                             WITH
                CIVIL APPLICATION NO. 8922 OF 2021
                IN FIRST APPEAL ST 26562/2020

DEELIP VEERBHADRA USTURGE
VERSUS
STATE OF MAHARASHTRA THROUGH
DISTRICT COLLECTOR LATUR AND OTHER

                        ....
         Advocate for the Applicant : Mr. K. P. Rodge
         Advocate for Respondent No.3 : Mr. B.R. Survase
                         ...


                                  CORAM : S. G. DIGE, J.

DATE : 28.06.2022 PER COURT :-

Heard learned counsel for the applicant and respondent No.2.

2. Considering the reasons mentioned in the Civil Application, the delay of 414 days for fling appeal is condoned. The applicant shall not claim interest and statutory benefts for delayed period and shall fle undertaking in that regard. The Civil Application is disposed of. ::: Uploaded on - 30/06/2022 ::: Downloaded on - 01/07/2022 01:24:22 :::

3 911- C.A..odt

3. Appeal be registered subject to removal of ofce objections if any .

( S.G. DIGE,) JUDGE ysk ::: Uploaded on - 30/06/2022 ::: Downloaded on - 01/07/2022 01:24:22 :::