Punjab National Bank Represented ... vs M/S. S.P. Jagdsh And Company And ...
2021 Latest Caselaw 14544 Bom

                                 1/1                          9 IA-2172-20.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.2172 OF 2020
                                       IN
                  FIRST APPEAL (ST) NO.3103 OF 2020


Punjab National Bank                             .. Applicant/Appellant
        Versus
M/s.S.P.Jagdsh & Company & Ors.                  ..        Respondents
                                             ...
Mr.Rahul Singh with Ms.Pranali Raut i/b Mr.Prashant Patnaik
for the Applicant/Appellant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 05th OCTOBER, 2021

P.C:-

1. By the present application, the applicant is seeking condonation of delay in fling an appeal challenging the ex- parte decree passed in Summary Suit No.8247 of 2002 vide judgment dated 12/04/2016. In instituting the Appeal, there is a delay of 3 years 278 days, which is sought to be condoned on the grounds set out in para 3 of the Application.

2. Issue notice to the Respondents, making it returnable on 22/11/2020. As far as Union of India is concerned, learned counsel for the Applicant shall serve notice through the counsel representing Union of India

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar