V.I.D.C. Thr. Executive ... vs Abdul Naiem Mohd. Yunus And ...
2021 Latest Caselaw 14521 Bom

16caf1894.19.odt                                                                                 1

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

                         CIVIL APPLICATION NO. 1894 OF 2019
                                          IN
                         FIRST APPEAL (ST.) NO. 6900 OF 2019
    (V.I.D.C., Karanja Lad, Dist. Washim Vs. Abdul Naiem Mohd. Yunus and anr.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri K.P. Mahalle, Advocate for the appellant.
                          Shri A.B. Darekar, Advocate for respondent No.1.
                          Shri A.M. Kadukar, A.G.P. for respondent No.2/State.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

DATED :- OCTOBER 05, 2021

Heard.

Perused the application.

This is an application for condonation of delay of 351 days caused in filing the first appeal against the Judgment and Award dated 01/07/2017 in L.A.C. No.70/2014 passed by the Civil Judge, Senior Division, Link Court, Mangrulpir.

The reasons for delay are stated in paragraph Nos.2 to 4 of the application.

On due consideration, the application is allowed. The delay of 351 days is condoned.

The civil application is disposed of accordingly.

FIRST APPEAL (ST.) NO. 6900 OF 2019

Heard.

Issue notice to the respondents, returnable in four weeks.

Shri A.B. Darekar, learned counsel for respondent No.1 and Shri A.M. Kadukar, learned Assistant Government Pleader for respondent No.2/State, waive notice.

Admit.

Call for R. & P.

JUDGE *DB