Executive Engineer, Nandur ... vs Sushilabai Mahadu Pagar And Ors
2021 Latest Caselaw 11174 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.1310 OF 2021
                              IN
               FIRST APPEAL (ST) NO.8506 OF 2021

Executive Engineer, Nandur
Madhyameshwar Project, Division Nashik      ... Applicant/Appellant
     Vs.
Sushilabai Mahadu Pagar & Ors.              ... Respondents
                               -----

Ms. Chaitali A. Deshmukh for applicant/appellant. Mr. Yogesh Dabke, AGP for respondent No.6-State.

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CORAM: ABHAY AHUJA J.

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

1. Heard learned counsel for applicant/appellant and

learned AGP for State.

2. By this application, applicant/appellant is seeking

condonation of delay of 2 years and 200 days in fling the appeal

against the judgment and award dated 13 th June, 2018 passed by

the learned Civil Judge, Senior Division, Nashik in Land Reference

No.331 of 2017.

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           3.            Issue   notice   to       the   respondents,      returnable       on

           16/09/2021.

4. Mr. Dabke, learned AGP, waives service of notice on

behalf of Respondent No.6.

5. Applicant/appellant is permitted to serve by any

legitimate mode of private service and fle affdavit of service with

tangible proof thereof by the next date.

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

(ABHAY AHUJA, J.)

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.18 14:27:55 +0530

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