Bombay High Court
The Ex. Engineer, Minor Irrigation ... vs Mamraj Hansraj Rathod And Anr on 11 December, 2019
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
24.CA.dly.14367.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
24 CIVIL APPLICATION NO.14367 OF 2019
IN FAST/36595/2019
WITH
24.2. CIVIL APPLICATION NO.14369 OF 2019
IN FAST/36600/2019
WITH
24.4. CIVIL APPLICATION NO.14376 OF 2019
IN FAST/36607/2019
WITH
24.6 CIVIL APPLICATION NO.14378 OF 2019
IN FAST/36603/2019
THE EX. ENGINEER, MINOR IRRIGATION DIVISION NO. 1 AURANGABAD
VERSUS
MAMRAJ HANSRAJ RATHOD AND ANR
...
Advocate for Applicant : Mr. Patil Sham B.
AGP for Respondent: Mr. S.N. Morampalle
Advocate for respondent no.1 : Mr. Bide
...
CORAM : MANGESH S. PATIL, J.
DATE : . 11.12.2019
PER COURT :
Heard.
2. Issue notice to the respondents. Learned advocate Mr. Bide
waives service for the respondent claimant in all the matters and learned A.G.P. waives for the respondent State.
3. Heard both the sides.
4. For the reasons mentioned in the application, the delay are condoned. Register the First Appeals.
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5. Issue notice to the respondents. Learned advocate Mr. Bide for the respondent claimant and learned A.G.P. for the respondent State waives service.
6. Admit.
7. Call the record and proceedings.
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