Citation : 2021 Latest Caselaw 11295 Bom
Judgement Date : 18 August, 2021
10. IA 1826-20 in FAST 2652-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1826 OF 2020
IN
FIRST APPEAL (ST.) NO. 2652 OF 2020
The Executive Engineer,
Gunjawani Project ... Applicant/Appellant
Vs.
Ramchandra Ganpa Kokate and Ors. ... Respondents
Mr. Y. G. Thorat i/b Mr. D.D. Shinde, Advocate for Applicant/Appellant.
Mr. Yogesh Dabke, AGP for State-Respondent Nos. 2 and 3.
CORAM : ABHAY AHUJA, J.
DATE : 18th AUGUST 2021 PC: 1. Heard.
2. By this application, Applicant seeks condonation of delay by 1
year and 135 days in filing of Appeal against the judgment and award
dated 26th February 2018 passed by the Learned District Judge-19,
Pune in LR No. 553 of 2000, in respect of land acquired under the
Gunjawani project.
2. Issue notice to the Respondents, returnable on 17 th September
2021.
Nikita Gadgil 1 of 2
10. IA 1826-20 in FAST 2652-20.odt
3. Learned AGP waives service of notice on behalf of Respondent
Nos. 2 and 3.
4. Applicant is permitted to serve by private mode which is legally
acceptable and file affidavit of service with tangible proof by the next
date.
5. List the matter on 17th September 2021.
( ABHAY AHUJA, J. )
Nikita Gadgil 2 of 2
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