Surekha Bajrang Badade (Since ... vs Pradeep Vasantrao Hingase And Ors
2022 Latest Caselaw 12837 Bom

                                                                          937-SA-579-2022.doc


                      Arjun


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                        SECOND APPEAL NO.579 OF 2022
         Digitally
         signed by

                      Surekha Bajrang Badade                          ...Appellants
         ARJUN
ARJUN    VITTHAL
VITTHAL  KUDHEKAR
KUDHEKAR Date:
         2022.12.09
                      Since deceased through legal heirs
         19:04:58
         +0530        1a. Vidya Dnyaneshwar Sadigale & Anr.

                              V/s.
                      Pradeep Vasantrao Hingase & Ors.                ...Respondents



                      Mr. Kuldeep U. Nikam, for the Appellants.


                                              CORAM : MADHAV J. JAMDAR, J.

DATE : 9th DECEMBER, 2022

P.C.:

1. Heard Mr. Kuldeep Nikam, learned counsel appearing

for the Appellants.

2. Admit on the following substantial question of law.

i) Whether sufficient cause is shown for condonation of delay of about 30 days in filing the Appeal before the learned District Judge, Sangli challenging the Judgment and Decree dated 31st July, 2019 passed by learned Civil Judge, Senior Division, Sangli in Special Civil Suit No. 114 of 2016?

937-SA-579-2022.doc

3. As the issue is very narrow, the Second Appeal is fixed

for final hearing on 20th January, 2023.

4. Parties are put to notice that subject to the convenience

of the Court, the Second Appeal will be heard finally on that

day.

5. In addition to the Court notice, the Appellant to serve

the Respondents by private notice and file affidavit of service

before the returnable date.

(MADHAV J. JAMDAR, J.)