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Umesh Rajusing Pawar (Dead) Thr. ... vs The State Of Maharashtra The ...
2021 Latest Caselaw 9436 Bom

Citation : 2021 Latest Caselaw 9436 Bom
Judgement Date : 17 July, 2021

Bombay High Court
Umesh Rajusing Pawar (Dead) Thr. ... vs The State Of Maharashtra The ... on 17 July, 2021
Bench: Pushpa V. Ganediwala
27CAF 121.2020                                                                              1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                  CIVIL APPLICATION (F) NO. 121 OF 2020
                  IN FIRST APPEAL ST. NO. 10705 OF 2019
  (Umesh Rajusing Pawar (dead) thr. LRs Meerabai Umesh Pawar & Ors. Vs. The State of
                                 Maharashtra & Anr.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions          Court's or Judge's orders.
and Registrar's Orders.

                                Shri N.M. Khole, Advocate for the applicants/
                                appellants.
                                Ms. H.N. Jaipurkar, A.G.P. for the respondents.
                                                         .....

                                             CORAM : PUSHPA V. GANEDIWALA, J.

JULY 17, 2021.

Heard.

2] This is an application for condonation of 2228 days delay caused in filing the first appeal.

3] The applicants appear to be the agriculturists of Village Chikhali, Tah. Manora, District Washim. The learned counsel for the applicants submits that the applicants are ready to waive the interest for the period of delay.

4] Perusal of the appeal memo of the impugned judgment reflects that there are wide chances of the applicants to get success in the appeal.

5] In the given facts, so also considering the reasons mentioned in the application, the same is

allowed. Delay of 2228 days caused in filing the first appeal stands condoned. Appeal be registered.

FIRST APPEAL NO................./2021

6] Admit.

7] Ms. Jaipurkar, learned A.G.P., waives notice for the respondents.

                             8]           Call R & P.



                                                               JUDGE

                             Sumit





 

 
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