Dattatraya Gurubasu Kore Since ... vs Ramesh Chandrakant Jarali And Ors
2021 Latest Caselaw 11311 Bom

                                                20. IA 2355-20 in FAST 3363-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 2355 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 3363 OF 2020


 Dattatraya Gurubasu Kore                 ... Applicant/Appellant

          Vs.

 Ramesh Chandrakant Jarali & Ors.         ... Respondents


 Mr. Rahul B. Khot i/b Mr. Nagesh Chavan, Advocate for the Applicant/
 Appellant.
 Mr. Saurabh S. Kurade, Advocate for Respondent No.1.


                               CORAM      :     ABHAY AHUJA, J.

                               DATE       :     18th AUGUST 2021

 PC:

1. Heard learned counsel for the Applicant as well as for

Respondent No.1

2. By this application, Applicant is seeking condonation of delay of

94 days in filing appeal against the judgment and decree dated 5 th July

2019 passed by the Learned Civil Judge, Senior Division, Sangli in

Misc. Civil Application No. 69 of 2007 allowing the application filed by

Respondent No.1 granting Letters of Administration in a Will dated 10 th

May 2004.

3. Learned counsel for Respondent No. 1 submits that he has no

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20. IA 2355-20 in FAST 3363-20.odt

objection to the condonation of delay, however, since the other

Respondents are not represented, issue notice to all the Respondents,

returnable on 17th September 2021.

4. Mr. Kurade, learned counsel for Respondent No.1 waives service

of notice. Applicant is permitted to serve by any legitimate mode of

private service and file affidavit of service with tangible proof thereof

by the next date.

5. List the matter on 17th September 2021.

                                               ( ABHAY AHUJA, J. )




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