Prashant Babarao Nagpure vs Sau. Swati Prashant Nagpure And ...
2021 Latest Caselaw 13685 Bom

                                             1                             2 cao107.21.odt

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

              CIVIL APPLICATION (O) NO.107 OF 2021 IN
            FAMILY COURT APPEAL STAMP NO.1269 OF 2020
 Prashant Babarao Nagpure Vs. Sau. Swati Prashant Nagpure and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions    Court's or Judge's orders.
and Registrar's Orders.
                  Shri R. D. Wakode, Advocate for applicant/appellant.
                  Smt. Swati Kulkarni, Advocate for non-applicants/respondents.


                                 CORAM : A.S. CHANDURKAR AND
                                         PUSHPA V. GANEDIWALA, JJ.

DATE : 22nd SEPTEMBER, 2021.

Heard.

2. By way of this application, the applicant/ husband is seeking condonation of delay of 258 days caused in filing the appeal against the judgment and decree dated 03.04.2019 passed by the learned Judge, Family Court, Amravati in Petition No.C-27 of 2011.

3. Learned counsel for the non-applicants strongly opposed the application for want of sufficient reasons for condonation of delay.

4. We have perused the application. We are satisfied with the reasons as stated in para nos. 3 and 4 of the application. Hence, the delay of 258 days is condoned. Appeal be registered.

5. The civil application stands disposed of.

2 2 cao107.21.odt

FAMILY COURT APPEAL NO._______ OF 2021

6. Heard.

7. ADMIT.

8. Smt. Swati Kulkarni, learned counsel waives service of notice for respondents.

9. Call for record and proceedings.

                            JUDGE                                     JUDGE




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