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The State Of Maharashtra (Through ... vs Sunder Manik Patil And Ors ...
2021 Latest Caselaw 180 Bom

Citation : 2021 Latest Caselaw 180 Bom
Judgement Date : 5 January, 2021

Bombay High Court
The State Of Maharashtra (Through ... vs Sunder Manik Patil And Ors ... on 5 January, 2021
Bench: K.K. Tated, N. R. Borkar
                                                                  934 caf3915-19.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
         Digitally
         signed by
Trusha
                                    CIVIL APPLICATION NO.3915 OF 2019
         Trusha T.
         Mohite
T.       Date:
Mohite   2021.01.07
         11:29:26                                  IN
                                   FIRST APPEAL (ST.) NO.20240 OF 2019
         +0530




                      The State of Maharashtra                          .. Applicant

                      vs.
                      Sunder Manik Patil and Ors.                       .. Respondents


                                                      .....

                      Mr.Y.Y.Dabke, A.G.P. for the State


                                                      .....

                                                CORAM: K.K.TATED &
                                                        N. R. BORKAR, JJ.

DATED : JANUARY 05, 2021 P.C.

. Heard the learned A.G.P. for the applicant.

2. By this application, applicant is seeking condonation of one year and seventy two days delay in fling First Appeal challenging the judgment and award dated 08.01.2018 passed by learned Civil Judge, Senior Division, Alibag in L.A.R. No.339 of 2016.

3. Considering the submissions made by the learned counsel for the applicant, we are satisfed that the applicant has made out a case for following order:

                      Mohite                                                           1/2
                                          934 caf3915-19.odt


a.       Rule.


b.       Rule made returnable on 05.03.2021.


c.       In addition to usual mode of service, applicant is

permitted to serve the respondent by private notice either by registered post A/D and or by hand delivery and fle affdavit of service to that effect.




(N. R. BORKAR, J.)                       (K.K.TATED, J.)




Mohite                                                        2/2
 

 
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