Jalindar Vasant Chavhan vs Sushila Dattatraya Tavhare And ...
2022 Latest Caselaw 12934 Bom

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 JITENDRA by JITENDRA
          SHANKAR
 SHANKAR NIJASURE
 NIJASURE Date: 2022.12.17
          10:47:56 +0530




                                                                      21-ia-17217-2022.doc

jsn
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO.17217 OF 2022
                                                         IN
                                        FIRST APPEAL (ST.) NO.14620 OF 2022

          Jalindar Vasant Chavhan                                        ...Applicant /
                                                                         Appellant

                             Versus

          Sushila Dattatraya Tavhare & Anr.                              ...Respondents

                                                       ----------
          P.V. Dhopatkar i/b. Vikas Tambavekar and Balasaheb Chakve for the
          Appellant / Applicant.
                                                       ----------

                                                CORAM :        R.I. CHAGLA J.

                                                DATE       :   13TH DECEMBER, 2022.

          ORDER :

1. By this Interim Application, the Applicant is seeking

condonation of delay of 15 days in filing the First Appeal and for

notice to be issued to the Respondents.

2. The Applicant states that the he went to his native place

for arranging the Court Fee and for deposit of the Court Fees which

took time in filing the First Appeal which was filed on 17th June,

21-ia-17217-2022.doc

2022 and which impugns the judgment and order dated 23rd

February, 2022 passed by the MACT, Rajgurunagar, Khed, Pune.

3. Upon considering the averments in the Interim

Application, I am of the view that a satisfactory explanation has been

given for the delay of 15 days in filing the First Appeal. Accordingly,

the relief sought for in the Interim Application requires to be granted.

Hence the following order:-

(i) The delay of 15 days in filing the First Appeal is condoned.

(ii) The First Appeal shall be taken on file.

(iii) Notice shall be issued to the Respondents, returnable on

16th January, 2023.

(iv) The Interim Application is accordingly disposed of.

[R.I. CHAGLA J.]