Sau. Vinita W/O Anand Bagde vs Shri Anand S/O Uddhaoji Bagde
2021 Latest Caselaw 10551 Bom

                                                                                 3.cao50.2021.odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                      CIVIL APPLICATION (CAO) NO.50 OF 2021
                                           IN
                         FIRST APPEAL (St.) NO.434 of 2021
                             Sau Vinita W/o. Anand Bagde
                                      ...Versus...
                           Shri Anand S/o. Uddhaoji Bagde
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                            Adv. Shri Kabir Raj Jhamb h/f. Shri V. S. Mishra, Advocate for
                            applicant
                            Shri S. R. Kadam, Advocate for non-applicant

                            CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.

DATE : 6th August 2021

This application has been made for condonation of delay of 22 days caused for filling the appeal against the judgment and decree dated 6th November 2020. The reasons for delay have been set out in para No.4 of the application. It is stated that the decree was passed during the COVID-19 pandemic and therefore, there was difficulty in filling the appeal within time.

2] The learned advocate for the non-applicant opposed the same for condonation of delay.

3] On going through the record and particularly the

3.cao50.2021.odt

fact that the period of limitation expired during the COVID- 19 Pandemic, it would be in the interest of justice to condone the delay. Accordingly, the Civil Application is allowed. The 22 days delay caused for filling the appeal is condoned.

                                         JUDGE                               JUDGE



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