Vishal S/O Sitaramji Chandore vs State Of Maharashtra Through The ...
2021 Latest Caselaw 15766 Bom

                                              1                        26-caf-911-2020.odt

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

  CIVIL APPLICATION (CAF) NO. 911 OF 2020 IN FIRST APPEAL STAMP
                        NO. 13252 OF 2019

                       Vishal Chandore 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 241
                  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
                  parties, I am satisfied that the applicant has made out a case




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                 for condonation of delay inasmuch as the applicant has prop-
                 erly    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