The State Of Maharashtra And Anr vs Manik Hanmanta Sagar (Died) Thr ...
2021 Latest Caselaw 4986 Bom

                                       1                          993-CA-2604-19.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

      CIVIL APPLICATION NO.2604 OF 2019 IN FAST/38965/2018

            THE STATE OF MAHARASHTRA AND ANOTHER
                            VERSUS
      MANIK HANMANTA SAGAR (DIED) THR LRS TRIVENBAI AND
                            OTHERS
                                    ...
                    AGP for Applicants : Mr. R. B. Bagul
      Advocate for Respondents No. 2 and 3 : Mr. S. P. Katneshwarkar
                                    ...
                 WITH CA/2606/2019 IN FAST/39033/2018
                 WITH CA/2608/2019 IN FAST/39030/2018
                                    ...
                                           CORAM :     ANIL S. KILOR, J.

                                           DATE :      18th MARCH, 2021
PER COURT :-

Perused applications for condonation of delay. No explanation

has been offered by the applicants for the period between 30-06-

2010 when the impugned Judgment and Award passed and the date

of application made for certified copy i.e. 28-11-2018. Since the

applicants have taken eight years to apply for certified copy, it is

expected that sufficient cause must be shown for such delay. The

explanation to said delay of eight years is missing in the

application. I could have rejected the applications solely on said

ground, however, to give an opportunity to explain the delay, time

of three weeks is granted to the applicants, to file detailed affidavit

explaining delay for said period.

2. Stand over to 08-04-2021.

( ANIL S. KILOR ) JUDGE

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