Kailash S/O Jagannath Gote vs Namdeo S/O Shivram Wankhade And 2 ...
2016 Latest Caselaw 790 Bom

    caf1122.15.O.odt                                                                                                      1/2



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                               
                              NAGPUR BENCH, NAGPUR




                                                                                                
                          CIVIL APPLICATION (CAF) NO.1122 OF 2015
                                             IN
                           FIRST APPEAL STAMP NO.2010 OF 2015   
             (Kailash s/o Jagannath Gote Vs. Namdeo s/o Shivram Wankhade and others)




                                                                                               
                                            
                                                               
                                                                                  
                                                                                                     
                                                                                                                        
                                                                                                                                    
    Office Notes, Office Memoramda of Coram,
    appearances, Court's orders of directions                                    Court's or Judge's orders.
    and Registrar's orders.
                                  Shri C.A. Joshi, Advocate for Appellant.




                                                                            
                                  Shri S.S. Shinde, Advocate for Respondent Nos.2 & 3.
                                  Shri A.R. Godbole, Advocate for Respondent No.3.



                                                   
                                               st
                                                  
                                  CORAM: R.K. DESHPANDE, J.

DATE: 21 MARCH, 2016.

There is delay of 281 days caused in filing an appeal. Notices were issued to the respondents on 07.12.2015. All the respondents are served. Shri Khadse,

the learned counsel appearing for respondent nos1. And 2,

and Shri Godbole, the learned counsel appearing for respondent no.3. No reply is filed.

After going through the averments made in the

application, I am satisfied that sufficient cause is made out for condonation of delay. Hence, delay caused is condoned.

Civil application stands disposed of.

First Appeal Stamp No.2010/2015:

Heard the learned counsels appearing for the parties on merits of the matter.

Admit.

Shri S.S. Shinde, the learned counsel waives service of notice for respondent nos.1 and 2.

caf1122.15.O.odt 2/2

Shri A.R. Gobole, the learned counsel waives service of notice for respondent no.3.

JUDGE

NSN