Umrao @ Umesh S/O Krishnaji Walke vs Mrs. Jyoti W/O Umrao Walke
2021 Latest Caselaw 12982 Bom

5CAO 2013.2019                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
               CIVIL APPLICATION (O) NO. 2013 OF 2019
           IN FAMILY COURT APPEAL ST. NO. 14785 OF 2019
   (Umrao @ Umesh s/o Kisanji Walke, Nagpur Vs. Mrs. Jyoti w/o Umrao Walke,
                                  Nagpur)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.

                                Shri R.P. Waghmare, Advocate for the applicant/
                                appellant..
                                Shri Bhushan Dafle, Advocate for the respondent.
                                                  .....
                                            CORAM : A.S. CHANDURKAR &
                                                        PUSHPA V. GANEDIWALA, JJ.

SEPTEMBER 09, 2021.

Heard.

2. This is an application for condonation of 40 days delay caused in filing the Appeal, which is being filed against the judgment and decree dated 03/04/2019 passed by the Family Court No.4, Nagpur in Petition No. A-1006/2015.

3. Shri Dafle, learned counsel for the respondent/ wife, opposed the application for want of sufficient reasons.

4. We have perused the contents in the application. The reasons for causing the aforesaid delay in filing the Appeal are mentioned in para 2 and 3 of the application.

5. On due consideration, we are satisfied that the aforesaid delay caused in filing the Appeal is satisfactorily explained.

6. Accordingly, the application is allowed. Delay of 40 days caused in filing the Appeal is condoned. Appeal be registered.

FAMILY COURT APPEAL NO.............../2021.

7. Issue notice to the respondent, returnable after four weeks.

8. Shri Dafle, learned counsel, waives service of notice for the respondent.

                                          (JUDGE)                        (JUDGE)



                             Sumit