Anand Harishchandra Chawhan vs Smt. Shaila W/O Anand Chawhan (Ku. ...
2021 Latest Caselaw 8018 Bom

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                                                       1706cao616 of 2020.odt

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

                       Civil Application (CAO) No.616 of 2020
                                           In
                         First Appeal Stamp No.7089 of 2020
                            Anand Harishchandra Chawhan
                                         Versus
                           Smt. Shaila W/o Anand Chawhan
                       (Ku. Shaila D/o Darachandji Undirwade)


Office Notes, Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders
and Registrar's order
         Shri M.P. Kariya, Advocate for Applicant/Appellant.
         Shri S.A. Sahu, Advocate for Respondent.

                    CORAM : A.S. CHANDURKAR &
                            PUSHPA V. GANEDIWALA, JJ.

DATE : 17th JUNE, 2021

Civil Application (CAO) No.616 of 2020 :

Heard.

This is an application for condonation of delay of 202 days caused in filing an appeal against the judgment and decree passed by the Family Court, Nagpur, in Petition No.A-1147 of 2016 on 7-12-2019.

Shri Kariya, learned counsel for the appellant/husband, submits that the delay is not deliberate and occurred due to lock-down, as the limitation for filing an appeal expired just before the declaration of lock-down due to COVID-19 Pandemic and consequently the physical filing of the appeal was not permissible.

1706cao616 of 2020.odt

Considering the reasons stated above, which we find reasonable and logical, we allow the application.

The civil application stands disposed of.

Family Court Appeal Stamp No.7089 of 2020 :

Heard. Admit. Call for R & P.

Shri Sahu, learned counsel, waives service of notice for the respondent.

(PUSHPA V. GANEDIWALA, J.) (A.S. CHANDURKAR, J.) Lanjewar