Smt. Pramilabai Wd/O Tulsidas ... vs State Of Mahaashtra Through ...
2021 Latest Caselaw 256 Bom

                             1                                                                                                                    CAF 563.2020

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

               Civil Application (F) No.563/2020 in First Appeal St.No.771/2020
        (Smt. Pramilabai Bhoyar thr Lrs and others V The State of Maharashtra and others)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri S.N. Nandeshwar, Adv for applicants.
                            Shri M.A. Kadu, AGP for resp.nos. 1, 4 and 5.
                            Shri Jagtap, Adv for resp. nos.2 and 3.

                                        CORAM : S.M. MODAK, J.
                                        DATE : 06-01-2021.


                                                      Heard both the sides.
                                                      There is a delay of 423 days in preferring an appeal
                            against the judgment of the Reference Court dated 27-06-2018.
                            The original claimants were not satisfied with the amount. There
                            is opposition for condonation of delay. It is satisfactorily explained
                            but the appellants could not get any interest for that period. The
                            reasons are convincing. Hence, the following order is passed :-
                                                                                                  ORDER

(a) Delay of 423 days in preferring an appeal is condoned subject to waiver of the interest for that period.

First Appeal No. /2021

Heard.

Admit.

Call R and P.

Issue notice to the respondents. Learned AGP Shri Kadu, waives notice for respondent nos. 1, 4 and 5.

2 CAF 563.2020

Learned Advocate Shri Jagtap, waives notice for respondent nos.2 and 3.

(S.M. Modak, J.) Deshmukh