Bombay High Court
Kasturbai Manikrao Karpe vs The State Of Maharashtra And Ors on 4 February, 2020
Author: K.K. Sonawane
Bench: K.K. Sonawane
1 914-FA-1498-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO.1498 OF 2018
GIRDHARSING BAPUSING RAJPUT
VERSUS
THE STATE OF MAHARASHTRA AND ORS
...
Advocate for Appellant : Mr. D. A. Bide h/f. Mr. Vitthal B. Wayal
AGP for Respondents No.1 and 2 : Mr. Y. G. Gujrathi
Advocate for Respondent No.3 : Mr. P. R. Nangre
...
WITH FA/1496/2018 WITH FA/1499/2018 WITH FA/280/2019
...
CORAM : K.K. SONAWANE, J.
DATED : 04th FEBRUARY, 2020.
ORDER :-
Mr. Nangre, learned counsel submits that he has no concerned at all with the present matters nor he appeared on behalf of respondent No.3-Acquiring Body. His appearance on behalf of respondent No.3 Acquiring Body has been mistakenly shown in the present proceedings. He requested to discharge his appearance in the proceedings.
2. In view of submission, the appearance of Mr. P. R. Nangre learned counsel for respondent No.3-Acquiring Body shown on record stands discharged.
3. In view of submission, the appearance of learned counsel Mr. Nangre stands discharged.
4. Re-issue notice of final hearing of appeal on merits to respondent No.3, returnable on 25th February, 2020. ::: Uploaded on - 07/02/2020 ::: Downloaded on - 07/06/2020 13:56:04 :::
2 914-FA-1498-19
5. In addition to regular mode of service, applicant to serve the respondent No.3 privately by any legally acceptable fastest mode and file affidavit of service along with tangible proof on record on or before the next date.
6. Learned counsel for the appellant submits that there are connected proceedings bearing first appeals bearing FA/1496/2018, FA/1499/2018 and FA/280/2019. He requested to get these proceedings of first appeals with the proceeding of present first appeal for simultaneous hearing on merits being the proceedings arising from the same notification and Award.
7. Record and proceedings have already received with paper book. Therefore, formalities of print are hereby dispensed with.
8. In view of submission, tag all aforesaid proceedings together and list the same for simultaneous hearing on merit, on 25-02-2020.
Sd./-
[ K. K. SONAWANE ] JUDGE rrd ::: Uploaded on - 07/02/2020 ::: Downloaded on - 07/06/2020 13:56:04 :::