Shri.Shivaji Buvasaheb Bhosale ... vs Shri.Baburao Jagannath Jadhav ...
2021 Latest Caselaw 4325 Bom

                                                                         1 cas 1735-19



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Sneha N.                             CIVIL APPELLATE JURISDICTION
Chavan
Digitally signed                         CIVIL APPLICATION NO. 1735 OF 2019
by Sneha N.
Chavan
                                                         IN
Date: 2021.03.09                         SECOND APPEAL (ST) NO. 703 OF 2018
16:55:30 +0530
                   Shri. Shivaji Buvasaheb Bhosale
                   (since deceased) through Lrs. & Ors.          ...Applicants
                          V/s.
                   Shri. Baburao Jagannath Jadhav
                   (since deceased) through Lrs. & Ors.          ... Respondents

                                                    ----
                   Mr. Prakash Gharge for the Applicants.
                   Mr. Ranjeet Thorat, Senior Advocate a/w Nikhil Wadikar i/b Nandu
                   Pawar for the Respondent No.1
                   Mr. S.P. Thorat for the Respondent Nos. 2 to 4.

                                                         ----
                                                  CORAM : C.V. BHADANG, J.

                                                  DATE    : 09th MARCH, 2021

                   P.C.

1. This is an application for condonation of delay in filing the

Second Appeal challenging the Judgment and Decree dated

25.10.2016 passed by the learned District Judge at Satara in Regular

Civil Appeal No. 168 of 2013.

2. I have heard the learned counsel for the parties. The record

discloses that there is a connected Second Appeal No. 333 of 2017

Sneha Chavan page 1 of 2 1 cas 1735-19

filed by the original plaintiffs against the said judgment and decree.

The said appeal has already been admitted by this Court.

3. Considering the over all circumstances and for the reasons

mentioned in the application, the same is allowed.

4. The delay is condoned.

5. Let the Second Appeal be registered, subject to removal of

office objections, if any.

C.V. BHADANG, J.

     Sneha Chavan                                              page 2 of 2