Shankar Mahadu Katake vs Apparao Kedari Trimukhe Died ...
2021 Latest Caselaw 10233 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                      934 CIVIL APPLICATION NO.7074 OF 2014
                                IN SAST/13504/2014

                     SHANKAR MAHADU KATAKE
                                VERSUS
   APPARAO KEDARI TRIMUKHE DIED NARMADABAI DIED LRS SUDHAKAR
                             AND OTHERS
                                  ...
             Advocate for Applicant : Mr. Patne Santosh N.
                    Mr. N.l. Dhobale, Adv. For R/2
                                  ...
        CORAM : SMT. VIBHA KANKANWADI, J.

Dated: August 03, 2021 ...

PER COURT :-

1. Heard both sides.

2. By this application, the applicant prays for condonation of delay of 123 days caused in filing the Second Appeal.

3. The learned Advocate for Respondent No.2 is strongly opposing the application. However, taking into consideration the duration of the delay and the reasons that has been stated that though the appellant had approached the practicing Advocate at High Court in time, however, he had not brought the judgment of the Trial Court and, therefore, the Advocate has directed the appellant to get that copy, which process consumed time, which reason can be said to be reasonable, the delay deserves to be condoned. Accordingly, the delay stands condoned. The application stands allowed and disposed of.

4. Registry to verify and register the Second Appeal.

( SMT. VIBHA KANKANWADI, J. )

BDV