Vidc Thr. Exe. Engineer, Lower ... vs Avdhoot Bhagwan Ugemuge And ...
2021 Latest Caselaw 15361 Bom

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

                  CAF NO.28/2020 IN FA ST.NO.18792/2019
   VIDC, thr.the Executive Engineer, Lower Wardha Canal Division Wardha,
                          Taluka and District Wardha
                                     ..vs..
                     Avdhoot Bhagwan Ugemuge and ors

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri H.D.Marathe, Counsel for the Applicant.
                                 Ms T.H.Udeshi, AGP for Non-applicant Nos.2 & 3.

                                                           CORAM                    : V.M.DESHPANDE, J.

                                                           DATED                    : OCTOBER 26, 2021


                               1.                          Heard.

2. This is an application for condonation of delay in preferring an appeal challenging judgment and decree dated 26.4.2019 passed by learned 5th Joint Civil Judge Senior Division, Wardha in Land Acquisition Case No.216/2014. Delay is of 43.

3. On 12.2.2021, Notices on this applicant were issued.

4. Office note shows that non-applicant No.1 is served. However, as on today, nobody has filed Vakalatnama on behalf of non-applicant No.1.

5. After hearing learned counsel for parties and after having gone through contents of application, I am satisfied that the applicant has made out a case for

.....2/-

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condonation of delay inasmuch as sufficient grounds are made out. Hence, the application is allowed. The delay is condoned. Office is directed to register the appeal.

6. The civil application is disposed of.

First Appeal St.No.18792/2019

1. Heard.

2. Issue Notices of final disposal to respondents.

3. Learned Assistant Government Pleader Ms T.H.Udeshi, waives service on behalf of respondent Nos.2 and 3.

4. Record and proceedings be called for.

CAF No.29/2020

1. Heard.

2. This is an application for grant of Stay.

3. The application will be considered only after the applicant's depositing entire decreetal amount, as directed by learned Judge below.

JUDGE !! BRW !!

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