The State Of Maharashtra (Through ... vs Kai. Dehubai Ramchandra Keni ...
2021 Latest Caselaw 14401 Bom

                                                   20.CAF3732-19 in FAST 19948-19.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                       CIVIL APPLICATION NO. 3732 OF 2019
                                        IN
                       FIRST APPEAL (ST.) NO. 19948 OF 2019

 The State of Maharashtra                                        .Applicant /
                                                                 Appellant
            Vs.
 Dehubai Ramchandra Keni
 Since deceased through her LRs                                  .Respondents

Mr. Yogesh Dabke, AGP for State-Applicant. Mr. Ashutosh L. Hasija i/b Mr. Sachin S. Punde, Advocate for Respondents No. 1 to 3.

                               CORAM      :    ABHAY AHUJA, J
                               DATE       :    4TH OCTOBER 2021
 P. C.

 1.        Heard.

2. By this application, applicant-State is seeking condonation of

delay of 1 year and 176 days in preferring the appeal against judgment

and award dated 22nd June 2017 passed by the learned Civil Judge,

Senior Division, Alibaug in LAR No. 463 of 2016.

3. Learned AGP for the State submits that the delay has been

explained in paragraph 3, where all the specific dates of various actions

leading upto the filing of appeal have been stated.

Nikita Gadgil 1 of 2

20.CAF3732-19 in FAST 19948-19.doc

4. Learned counsel for the respondents strongly opposes this

application and seeks time to file reply in the matter.

5. In this view of the matter, list the matter on 18th October 2021,

by which time, reply to be filed on behalf of the respondents and

rejoinder, if any, may also be filed by the State.

                                                        ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                            2 of 2