Bombay High Court
Gunwant Madhav Chavan vs The State Of Maharashtra And Ors on 20 February, 2019
Author: P.R. Bora
Bench: P.R. Bora
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
976 CIVIL APPLICATION NO.2694 OF 2019
IN FAST/396/2019 WITH CA/2688/2019 IN FAST/557/2019 WITH
CA/2689/2019 IN FAST/541/2019 WITH CA/2691/2019 IN
FAST/545/2019 WITH CA/2692/2019 IN FAST/553/2019 WITH
CA/2693/2019 IN FAST/560/2019 WITH CA/2695/2019 IN
FAST/539/2019
GUNWANT MADHAV CHAVAN
VERSUS
THE STATE OF MAHARASHTRA AND ORS
...
Advocate for Applicant : Mr. Kale Mahesh P.
Mr. SJ Salgare, AGP for Respondent-State
...
CORAM : P.R. BORA, J.
Dated: February 20, 2019 ...
PER COURT :-
1. Issue notices to the respondents. Learned AGP waives service for respondents. Service complete.
2. For the reasons stated in the application, which according to me are just and sufficient, delay of 14 days, caused in filing the appeal is condoned. The CA for condonation of delay is disposed of. The appeal be registered in accordance with law
3. On registration of the appeal, issue notice to the respondents. Learned AGP waives notice for the respondents. Service complete.
4. Call R and P.
5. List the matter for further consideration after six weeks.
( P.R. BORA, J. ) ...
BDV ::: Uploaded on - 20/02/2019 ::: Downloaded on - 20/03/2019 17:13:20 :::