Dr. Chief Engineer, Central ... vs Shri Bapurao Fakira Kumre And ...
2021 Latest Caselaw 88 Bom

F.A.St.22792.2019.                                                                                     1/2


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

                              First Appeal Stamp No. 22792 of 2019
     Dy. Chief Engineer, Central Railway, Ajni Nagpur Vs. Shri Bapurao Fakira Kumre & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.
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                Shri N.P. Lambat, Advocate for the Appellant.
                Shri S.W. Sambre, Advocate for Respondent No.1.
                Shri M.A. Kadu, A.G.P. for Respondent Nos.2 and 3.

                                 CORAM : S.M. MODAK, J.

DATE : 4th JANUARY, 2021.

Civil Application (CAF) No.1345/2020

Heard both the sides.

There is a delay of 117 days in preferring an appeal. The appellant wants to challenge the judgment delivered by the Reference Court, Wardha on 9th April, 2019. The reasons mentioned in the application for condonation are sufficient. Hence the order:-

The delay of 117 days in preferring an appeal is condoned.

The civil application is disposed of.

First Appeal Stamp No. 22792 of 2019

Heard.

Admit.

Call for record and proceedings.

Issue notice to the respondents.

F.A.St.22792.2019. 2/2

Learned Advocate Shri S.W. Sambre waives notice for respondent No.1.

Learned A.G.P. Shri M.A. Kadu waives notice for respondent Nos.2 and 3.

Civil Application (CAF) No.1346/2020

The period of three months to deposit the decretal amount is yet to over. The appellant to adhere to that time limit.

JUDGE

vijay