Dnyaneshwar Uttam Ingole vs The State Of Maharashtra And ...
2021 Latest Caselaw 17665 Bom

         caf2271.19                                                                                                  1
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        NAGPUR BENCH : NAGPUR


                                      CIVIL APPLICATION (F) NO. 2271/2019
                                                       IN
                                        FIRST APPEAL (ST) NO. 2580/2018
                                                        Dnyaneshwar
                                                         ...VERSUS...
                                                         State & ors.
         **************************************************************************************************************
         Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
         appearances, Court's orders or directions
         and Registrar's orders
         **************************************************************************************************************
                                       Shri R.J. Shinde, Advocate for the applicant/appellant(s)
                                       Ms. T. Udeshi, AGP for the non-applicant/State


                                       CORAM : V.M. DESHPANDE, J.

DECEMBER 20, 2021

1] This is an application for condonation of delay in preferring the appeal. The application is filed by the original claimant who intends to file the appeal challenging the judgment and decree passed by the Reference Court. 2] The notices on this application were issued by this Court (Coram : Pushpa V. Ganediwala, J.) on 02/01/2020, however as on today, reply is not filed. 3] Looking to the contents of the application which are on affidavit which remains uncontroverted, I am of the view that this application can be allowed. 4] The application is allowed. The delay stands condoned. It is made clear that the applicant will not be entitled to claim interest on the delayed period.

(JUDGE)

ANSARI