Mahadeo Pandurang Raut vs Prakash Shankar Jagtap And Ors
2022 Latest Caselaw 12703 Bom

                                                                     50-SA-775-2022.doc


                      Arjun


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                     SECOND APPEAL NO.775 OF 2022

                      Mahadev Pandurang Raut                    ...Appellant
ARJUN
VITTHAL                       V/s.
KUDHEKAR
Digitally signed by
                      Prakash Shankar Jagtap & Ors.             ...Respondents
ARJUN VITTHAL
KUDHEKAR
Date: 2022.12.07
10:33:01 +0530



                      Mr. Bhushan Walimbe i/b Preeti Walimbe, for the
                      Appellant.
                      Ms. Priyanka Bhadrashete, i/b N. N.Bhadrashete,
                      for the Respondent No.3.



                                           CORAM : MADHAV J. JAMDAR, J.

DATE : 6th DECEMBER, 2022

P.C.:

1. By the impugned Judgment and Decree dated 2nd

January, 2016 passed by the learned District Judge-5, Thane

in Civil Miscellaneous Application No. 101 of 2013, the delay

condonation application filed in challenging the Judgment

and Decree dated 13th February, 2008 passed by the learned

Civil Judge, Junior Division, Vashi at C.B.D. Belapur, Navi

Mumbai in Regular Civil Suit No.312 of 2007 was rejected.

50-SA-775-2022.doc

2. Mr. Walimbe, learned counsel appearing for the

Appellant states that he will give notice of the Second Appeal

to the Respondent Nos. 1 and 2.

3. Ms. Priyanka Bhadrashete, learned counsel appears for

the Respondent No. 3.

4. The Appellant is permitted to serve the Respondent

Nos. 1 and 2 by private service.

5. Stand over to 19th December, 2022.

(MADHAV J. JAMDAR, J.)