The G.M.I.D.C., Thr Its Ex. ... vs Gangadhar Sandu Gayke
2021 Latest Caselaw 4916 Bom

                                         1                  6615.20CA-981


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD

                           CIVIL APPLICATION NO.6615 OF 2020
                                  IN FAST/22424/2019

                      THE GODAVARI MARATHWADA IRRIGATION
                      DEVELOPMENT CORPORATION AND OTHERS
                                    VERSUS
                            GANGADHAR SANDU GAYKE

                                        ...
                    Advocate for Applicants :Mr. A. M Gaikwad
                         AGP for State: Mr. P. M. Kulkarni
        Advocate for Respondent: Swapnil Patunkar for J. P. Legal Associates



                                          ...

                                             CORAM : ANIL S. KILOR, J.
                                             DATE : 18-03-2021
ORDER :

1. This is an application for condonation of delay. The delay is of 2345

days in filing appeal, challenging Judgment and Award dated 07-11-2012,

passed by the learned Joint Civil Judge, Senior Division, Jalna in L.A.R. No.

166 of 2010.

2. Heard respective learned counsels for the parties.

3. The learned counsel appearing for the applicant - appellant submits that

sufficient and detail reasons have been given in the application for

condonation of delay which justify the prayer for condonation of delay. He

submits that the delay is bonafide and unintentional and, therefore, this Court

may liberally condone the delay.

2 6615.20CA-981

4. Though, the application for condonation of delay is pending from 2018,

the non-applicant has not filed any reply opposing application, however, orally

opposes the application for condonation of delay.

5. However, as the acquiring body has already deposited the amount and

since sufficient cause has been shown by the applicant for condonation of

delay, delay is condoned. Application is disposed of.

6. Office is directed to register the First Appeal and place it before the

Court for admission.

[ ANIL S. KILOR ] JUDGE

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