Tukaram S/O Aalu Ade vs State Of Maharashtra, Through The ...
2016 Latest Caselaw 791 Bom

    caf1786.15.O.odt                                                                                                      1/2



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                             
                              NAGPUR BENCH, NAGPUR




                                                                                               
                          CIVIL APPLICATION (CAF) NO.1786 OF 2015
                                             IN
                           FIRST APPEAL STAMP NO.3375 OF 2015   
      (Tukaram s/o Aalu Ade Vs. The State of Maharashtra thr. the Collector, Yavatmal 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 K.S. Narwade, Advocate for Appellant.
                                  Ms. N.P. Mehta, AGP for Respondent Nos.1 & 3.
                                  Shri S.S. Godbole, Advocate holding for Shri S.G. Jagtap, Advocate for
                                                  
                                  Respondent No.2.

                                  CORAM: R.K. DESHPANDE, J.

                                  DATE:     21
                                                   
                                               st
                                                   MARCH, 2016.

There is delay of 176 days caused in filing an appeal. Notices were issued to the respondent on

07.12.2015. All the parties are served. 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.3375/2015:

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

Admit.

Ms. N.P. Mehta, the learned A.G.P. waives service of notice for respondent nos.1 and 3.

Shri S.S. Godbole, Advocate holding for

caf1786.15.O.odt 2/2

Shri S.G. Jagtap, the learned Advocate waives service of notice for respondent No.2.

JUDGE

NSN