Bombay High Court
Sampat Ramchandra Datir vs The State Of Maharashtra And Anr on 9 January, 2020
Author: K.K. Sonawane
Bench: K.K. Sonawane
1 917-FA-40-12
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO.40 OF 2020
KAKASAHEB BALAJI KADLAG
VERSUS
THE STATE OF MAHARASHTRA AND ANR
...
Advocate for Appellant : Mr. Dnyaneshwar A. Bide
AGP for Respondent No.1 : Mr. S. P. Deshmukh
Advocate for Respondent No.2 : Mr. Sudhir G. Bhalerao
...
WITH FA/41/2020 WITH FA/42/2020
WITH FA/43/2020 WITH FA/44/2020
...
CORAM : K.K. SONAWANE, J.
DATED : 9th JANUARY, 2020.
ORDER :-
Mr. R.D. Bhalerao, learned counsel has instructions to appear on behalf of respondent No. 2-Acquiring Body as he has caused his appearance in other connected matters arising out the same award. He undertakes to file vakalatnama within a short period.
2. Learned counsel for appellants submits that other connected appeals arising out of the same Award have been admitted by this Court. He prays to tag present appeal with the said appeals and admit the same.
3. Learned AGP for respondent No.1-State and learned counsel for respondent No. 2 Acquiring Body has no objection.
4. In view of aforesaid submissions, present appeals stand admitted.
5. Issue notice of final hearing of the appeals to respondents. Learned AGP waives service of notice on behalf of respondent No.1 State, whereas, Mr. Bhalerao, learned counsel waives service of notice for respondent No.2.
6. Tag the present appeals along with First Appeals No.1121 of 2017 and 1165, 1166, 1167 and 1168 of 2019 other connected matters and list the same for final hearing in due course.
[ K. K. SONAWANE ] JUDGE MTK ::: Uploaded on - 10/01/2020 ::: Downloaded on - 11/01/2020 03:25:06 :::