Bombay High Court
The State Of Maharashtra And Anr vs Saiduram Bapurao Biradar on 4 December, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
916 FIRST APPEAL NO.1284 OF 2006
WITH CA/1843/2016
IN
FA/1284/2006
WITH FA/1285/2006 WITH FA/1286/2006
WITH FA/1287/2006 WITH FA/1288/2006
WITH FA/1289/2006 WITH FA/1290/2006
WITH FA/1291/2006 WITH FA/1292/2006
WITH FA/618/2014 WITH FA/619/2014
WITH FA/620/2014 WITH FA/621/2014
WITH FA/622/2014 WITH FA/623/2014
WITH FA/624/2014 WITH FA/625/2014
WITH FA/626/2014 WITH FA/627/2014
WITH FA/628/2014 WITH FA/629/2014
WITH FA/630/2014 WITH FA/631/2014
WITH FA/632/2014 WITH FA/633/2014
VENKAT TULSHIRAM KANKURE & ORS.
VERSUS
THE STATE OF MAH & ANR.
...
Advocate for Appellant Nos A/2, 4/1 to 4/4 : Mr.N.G.
Kale Mr. V.G.Sakolkar
AGP for Respondent Nos 1 & 2 : Mr.S.N. Morampalle
...
CORAM : SUNIL K.KOTWAL, J.
DATE : DECEMBER 04, 2018
O R D E R :
These appeals are not connected appeals as pointed out by the learned AGP. Therefore, these ::: Uploaded on - 05/12/2018 ::: Downloaded on - 29/12/2018 06:49:25 ::: 2 fa1284.06 appeals be separated from the present group.
3. Learned AGP for respondent Nos. 1 and 2seeks adjournment.
4. Stand over to 14.1.2019.
[SUNIL K.KOTWAL, J.] mahajansb/ ::: Uploaded on - 05/12/2018 ::: Downloaded on - 29/12/2018 06:49:25 :::