Citation : 2021 Latest Caselaw 11190 Bom
Judgement Date : 17 August, 2021
1 20-IA 1317-21 in FAST 8232-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1317 OF 2021
IN
FIRST APPEAL (ST) NO.8232 OF 2021
Executive Engineer, Nandur Madhyameshwar
Project, Division Nashik. ... Applicant/Appellant
Vs.
Ramchandra Shankar Shelar & Anr. ... Respondents
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Ms. Chaitrali Deshmukh for applicant/appellant. Mr. Yogesh Dabke, AGP for respondent No.2-State.
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CORAM: ABHAY AHUJA J.
DATE : 17TH AUGUST, 2021 P.C.:
1. Heard learned counsel for applicant/appellant.
2. By this application, applicant/appellant seeks
condonation of delay of 3 years and 138 days in fling appeal against
the judgment and award dated 10th August, 2017 passed by the Civil
Judge, Senior Division, Nashik in Land Reference No.14 of 2010.
3. Issue notice to respondents, returnable on 16/09/2021.
Learned AGP waives service of notice on behalf of Respondent No.2.
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2 20-IA 1317-21 in FAST 8232-21.odt
4. Applicant/appellant is permitted to serve by any
legitimate mode of private service and fle an affdavit of service
with tangible proof by the next date.
5. List the matter on 16/09/2021.
(ABHAY AHUJA, J.)
MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.18 14:33:41 +0530
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