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Balu Amruta Gaikwad vs The State Of Maharashtra (Thr. The ...
2021 Latest Caselaw 11134 Bom

Citation : 2021 Latest Caselaw 11134 Bom
Judgement Date : 17 August, 2021

Bombay High Court
Balu Amruta Gaikwad vs The State Of Maharashtra (Thr. The ... on 17 August, 2021
Bench: Abhay Ahuja
                                  1                 16-IA 1252-21 in FAST
                                                             7485-21.odt

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.1252 OF 2021
                              IN
               FIRST APPEAL (ST) NO.7485 OF 2021

Balu Amruta Gaikwad                                ... Applicant
     Vs.
The State of Maharashtra, Thr. The
Deputy Collector & Anr.                             ... Respondents
                                 -----

Mr. Sachin Gite for the applicant.

Mr. Yogesh Dabke, AGP for the State.

-----

CORAM: ABHAY AHUJA J.

DATE : 17TH AUGUST, 2021 P.C.:

1. Heard learned counsel for applicant as well as State.

2. This is an application seeking condonation of delay for a

period of 2 years and 268 days in fling the frst appeal against the

common judgment dated 26th March, 2018, passed in Land

Reference No.35 of 2015, by the learned Civil Judge, Senior

Division, Nashik.

3. Learned counsel for applicant/appellant submits that

the applicant is an agriculturist and is residing at village place

Mugdha 1 of 2 2 16-IA 1252-21 in FAST 7485-21.odt

Hattipada (Nanashi), Tal. Dindori, Dist. Nashik and that

applicant/appellant was not aware about the impugned judgment

and order passed by the Learned Single Judge, Senior Division,

Nashik, in Land Reference No.35 of 2015 and that he was also not

aware about the provisions of Law of Limitation.

4. In this view of the matter, issue notice to the

Respondents, returnable on 16/09/2021. Mr. Yogesh Dabke,

Learned AGP for the State, waives service of notice on behalf of

respondent No.1.

5. List the matter on 16/09/2021.

6. Learned counsel for applicant/appellant also seeks

permission to serve the application by private service. Private

service is permitted. Applicant/appellant to fle affdavit of service

with tangible proof before the next date.

MUGDHA M                                                      (ABHAY AHUJA, J.)
PARANJAPE
Digitally signed by
MUGDHA M
PARANJAPE
Date: 2021.08.17
17:54:23 +0530




                  Mugdha                                                            2 of 2
 

 
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