The State Of Maharashtra (Through ... vs Smt. Chahubai Raghunath Gavand ...
2021 Latest Caselaw 13398 Bom

                                                     1         39-CAF 862-17 in FAST 1644-16.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO.862 OF 2017
                                                    IN
                                     FIRST APPEAL (ST) NO.1644 OF 2016

                      The State of Maharashtra
                      Thr. The Special Land Acquisition Offcerr
                      Metro Centre No.3r Panvelr District Raigad.       ... Applicant
                            Vs.
                      Chahubai Raghunath Gavand (Deceased)
                      & Ors.                                            ... Respondents
                                                       -----

Mrs.P.P. Shinder AGP for applicant-State. Mr. Ashutosh Hasija h/f Mr.S.S. Punde for respondents No.2 to 10.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH SEPTEMBERr 2021

P.C.:

1. By this applicationr the State of Maharashtra as

applicantr is seeking condonation of delay of 194 days in fling the

appeal against the judgment and award dated 29th Decemberr 2014

passed by the Learned Civil Judger Senior Divisionr Panvelr District

Raigad in L.A. R. No.23 of 2002.

2. Learned AGP draws attention of this court to paragraph

4 of the application. She submits that there is suffcient cause for MUGDHA M PARANJAPE Digitally signed by which the delay needs to be condoned.

MUGDHA M
PARANJAPE
Date: 2021.09.21
12:21:16 +0530


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                                  2         39-CAF 862-17 in FAST 1644-16.odt

3. Learned counsel for respondents submits that he has no

particular objection if the delay is condoned.

4. Having heard learned counsel for parties and perused

the reasons in the applicationr this court is inclined to allow the

application for condonation of delay. The delay of 194 days in fling

the appeal is hereby condoned.

5. Civil Application accordingly stands disposed of.

6. List the frst appeal for admission alongwith stay

application on 12/10/2021.

                                                 (ABHAY AHUJAr J.)




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