Ashish Hemantrao Badwaik vs Western Coal Fields Ltd. Nagpur ...
2021 Latest Caselaw 2405 Bom

                                               1                                    C.A.O.114.21

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR

                         CIVIL APPLICATION (O) NO.114/2021
                                          IN
                     MISC.CIVIL APPLICATION (ST.) NO.12009/2020
                                          IN
                             WRIT PETITION NO.937/2020
                               Ashish Hemantrao Badwaik
                                          Vs.
                         Western Coal Fields Limited and Ors.
 ----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
----------------------------------------------------------------------------------------------
                   Shri M. M. Sudame, Advocate for the Applicant/Petitioner.
                   Shri P. V. Ghare, Advocate h/f. Shri A. M. Ghare, Advocate for
                   Respondent Nos.1 & 3.


                                  CORAM : A. S. CHANDURKAR AND
                                          AMIT B. BORKAR, JJ.

DATE : 06/08/2021.

1. This is an application for condonation of delay in filing review application.

2. This Court in Civil Application (CAO) No.21/2021 in Misc. Civil Application (St.) No.5757/2020 in Writ Petition No.7009/2019 has taken a view that for condonation of delay in filing review application there is no need to file separate application for condonation of delay and a factum of delay can be considered at the time of entertaining review application.

3. In view of the judgment by this Court, the Civil Application stands disposed of.

2 C.A.O.114.21

4. It is made clear that the delay, if any, in filing review application shall be considered at the time of entertaining application for review.

REVIEW APPLICATION NO. /2021.

Issue notice to the non-applicant, returnable on 27.08.2021.

                                          JUDGE                                 JUDGE
RGurnule