Citation : 2021 Latest Caselaw 14403 Bom
Judgement Date : 4 October, 2021
22. IA 538-20 in FAST 946-20.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 538 OF 2020
IN
FIRST APPEAL (ST.) NO. 946 OF 2020
Executive Engineer, Nandur
Madhyameshwar Project .Applicant /
Appellant
Vs.
Murlidhar Laxman Raikar, Deceased through LRs. .Respondents
Ms. Chaitrali A. Deshmukh, Advocate for Applicant/Appellant. Mr. Sachin Gite, Advocate for Respondents No. 1(a) to 1(g). Mr. Yogesh Dabke, AGP for State-Respondent No.2.
CORAM : ABHAY AHUJA, J
DATE : 4TH OCTOBER 2021
P. C.
1. Heard.
2. By this application, applicant is seeking condonation of delay of
2 years and 60 days in preferring appeal against judgment and order
dated 17th August 2017 passed by the learned Civil Judge, Senior
Division, Nashik in LAR No. 79 of 2010.
3. Learned counsel for the applicant draws attention of this Court
to paragraph 5 of the application and submits that the specific dates
and events mentioned are therein explaining the delay caused in
preferring the appeal.
Nikita Gadgil 1 of 2
22. IA 538-20 in FAST 946-20.doc
4. Learned counsel appearing for respondents no. 1(a) to 1(g)
strongly opposes the application for condonation of delay and seeks
time to file reply in the matter.
5. In this view of the matter, list the matter on 25th October 2021,
during which period the reply to be filed. If the applicant desires to file
any rejoinder, the same may also be filed by the next date.
( ABHAY AHUJA, J. )
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