Bhimrao Krushnarao Ganjare vs State Of Maharashtra Through The ...
2021 Latest Caselaw 15765 Bom

                                              1                        27-caf-912-2020.odt

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

CIVIL APPLICATION (CAF) NO. 912 OF 2020 IN FIRST APPEAL STAMP NO.
                          13247 OF 2019

                       Bhimrao Ganjare Vs. State and Others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.

                  Mr. S.P. Chintakuntalwar, Advocate for the appellant / applicant
                  Ms. Mayuri Deshmukh, AGP for the respondents / State


                                 CORAM : V.M.DESHPANDE, J.

                                 DATE :      15th NOVEMBER, 2021.

                                 This is an application for condonation of delay in
                  preferring the appeal, challenging the judgment and decree
                  passed by the learned reference Court. The delay is of 230
                  days. Notice on this application was issued by this Court
                  (Coram : M.G. Giratkar, J.). The non-applicants are served,
                  however, no reply is filed.


                  2.             Today, I have heard Shri Chintakuntalwar,
                  learned counsel for the applicant, Ms. Mayuri Deshmukh,
                  learned AGP for the respondents / State and also gone
                  through the contents of the application for condonation of
                  delay.


                  3.             After having gone through the contents of the
                  application and after hearing the learned counsel for the




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                 parties, I am satisfied that the applicant has made out a case
                 for condonation of delay inasmuch as the applicant has
                 properly explained the delay in preferring the appeal.
                 Resultantly, I pass the following order.


                                                ORDER

1. The application is allowed.

2. The delay in preferring the appeal is hereby condoned.

3. Office is directed to register the appeal.

FIRST APPEAL NO. / 2021.

Heard Shri Chintakuntalwar, learned counsel for the appellant.

ADMIT.

Ms. Mayuri Deshmukh, learned AGP waives service for respondents No.1 and 2 / State.

Call for record and proceeding.

JUDGE

MP Deshpande