ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The present batch of appeals challenge the common judgment and final order dtd. 21/4/2022, passed by a learned Single Judge of the High Court of Judicature at Bombay, Bench at Aurangabad (hereinafter, 'High Court'), whereby the First Appeals filed by the claimants/Appellants came to be dismissed.