Rangrao Bapuso Patil vs Walwa Education Society, And Ors
2021 Latest Caselaw 11300 Bom

                                                 12. IA 2053-20 in FAST 2947-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 2053 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 2947 OF 2020


 Rangarao Bapuso Patil                          ... Applicant/Appellant

          Vs.

 Walwa Education Society and Ors.               ... Respondents


 None for the Applicant.


                               CORAM      :     ABHAY AHUJA, J.

                               DATE       :     18th AUGUST 2021

 PC:

 1.        Heard.

2. None for the Applicant. When this matter was called out in the

morning session, none appeared on behalf of the Applicant and the

matter was kept back. When the matter is called out in the afternoon

session, once again no one appears for the Applicant.

3. Perusal of the application indicates that the Applicant is seeking

condonation of delay of 39 days in filing Appeal against the judgment

and decree dated 20th September 2019 passed by the Learned District

Judge, Kolhapur in Misc. Civil Application No. 130 of 2017 filed under

Section 72 of the Maharashtra Public Trust Act, 1950.

Nikita Gadgil 1 of 2

12. IA 2053-20 in FAST 2947-20.odt

4. Issue notice to Respondent, returnable on 17th September 2021.

5. The Applicant is permitted to serve by any legitimate mode of

private service and file affidavit of service with tangible proof by the

next date.

6. List the matter on 17th September 2021.

                                               ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                           2 of 2