Laxmi Mangal Karyalaya Through ... vs Nilkanth S/O Lahanuji Dhoke
2021 Latest Caselaw 6312 Bom

Citation : 2021 Latest Caselaw 6312 Bom
Judgement Date : 8 April, 2021

Bombay High Court

Laxmi Mangal Karyalaya Through ... vs Nilkanth S/O Lahanuji Dhoke on 8 April, 2021

Bench: S. M. Modak

caf.819.21                                                                                        1/2


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                     Civil Application [CAF] No.819 of 2021
                                        in
                        First Appeal St.No.4718 of 2021

                                    Laxmi Mangal Karyalaya
                                             vs.
                               Nilkanth Lahanuji Dhoke & others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=


                           Shri A.R. Ingole, Advocate for the Applicant-Appellant.


                                            CORAM : S.M. MODAK, J.

DATE : 8th APRIL, 2021

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

There is a delay of 712 days in preferring an appeal. The judgment is delivered on 22/01/2019. Whereas from 15/03/2020 up to 14/03/2021, the Hon'ble Supreme Court has condoned the delay. Here the period of appeal has expired prior to 15/03/2020.

Hence, issue notice to the respondents, returnable after eight weeks.

Civil Application [CAF] No.820/2021:

The appellant has deposited cheques in the Office of Labour Court, Nagpur. The application for permission along with acknowledgment of the Office for receipt of the cheques for Rs.8,73,880/- is filed. It is submitted that the cheques are honoured.

caf.819.21 2/2

In view of that, stay is granted to the execution of the decree against the appellant till final disposal of the appeal. The claimants are entitled to ask for withdrawal.

The application is disposed of.

JUDGE *sandesh