The G.M.I.D.C., Thr The Ex. ... vs Dattu Bajirao Suryawanshi (Died) ...
2021 Latest Caselaw 10651 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 2114 OF 2021
                                      IN
                     FIRST APPEAL STAMP NO. 4082 OF 2020

 The Godavari Marathwada Irrigation
 Development Corporation and others           ... Applicants
       Versus
 Dattu Bajirao Suryawanshi
 Died, through his L.Rs.
 1. Pratap Dattu Suryawanshi and another      ... Respondents
                                 ....
 Mr. A. M. Gaikwad, Advocate for applicants
 Mr. A. V. Sakolkar, Advocate h/f Mr. V. G. Sakolkar, Advocate for
 respondents
                                 ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 09th AUGUST, 2021

PER COURT :-

. Heard. Perused the application.

2. Learned Advocate for the respondents - claimants relied

on the judgment of the Hon'ble Supreme Court in the case of Office

of the Chief Post Master General and Ors v. Living Media India Ltd.

and Anr - AIR 2012 SC 1506. The facts thereof indicate, there was

delay of 427 days in preferring the Special Leave Petition. Here is the

case of First Appeal.

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3. For the reasons given in the application, same is allowed

in terms of prayer clause (A).

4. Appeal be registered.

5. On registration of appeal, issue notice to the

respondents, returnable on 20th September, 2021.

6. Mr. A. V. Sakolkar, learned Advocate holding for

Advocate Mr. V. G. Sakolkar, waives service of notice on behalf of

respondents.

7. Call record and proceedings.

[ R. G. AVACHAT, J. ]

SMS

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